Section 17 in Chhattisgarh State Electricity Regulatory Commission (Redressal of Grievances of Consumers) Regulations, 2011
17.
To facilitate the consumers the licensee may establish a "complaint receiving and redressal centre" at O&M/'city circle level, by nominating an officer as nodal officer. The complaint/grievances meant for Forum may also be collected at these centres, and acknowledgement issued to complainant. The complaints/grievances shall be forwarded by the nodal officer to the respective Forum at least once in a week i.e. within maximum period of seven days. In the mean time nodal officer also shall endeavour to resolve the grievance of the consumer by contacting the respective officer(s) of the utility. The complainant shall have right to approach Forum directly.
