Section 19 in Tamil Nadu Electricity Regulatory Commission - Tamil Nadu Electricity Distribution Standards of Performance Regulations, 2004
19. Grievance handling.
- The licensee shall make arrangement to receive complaints from consumers at appointed date and time at appropriate offices. This information shall be suitably made known to the consumers. The licensee's representative shall receive the complaints on the appointed date and time.Wherever the licensee is unable to comply with the above requirement, the licensee shall inform the consumers, to the extent feasible, in advance giving reasons for the inability and the time when it will be complied with. [Due to failure to inform the cancellation, if a consumer turns up with a complaint on the appointed day and registers his presence, he is eligible for compensation at the specified rate.] [Substituted by TNERC/SPR/9/1-6 dated 8.5.2007, w.e.f .23.5.2007.]
