Section 45(v) in The Delhi Electricity Supply Code And Performance Standards Regulations, 2007
(v)In case the arrears, as mentioned in clauses (i) and (ii), appear in a bill for the third time or thereafter, the consumer shall be entitled to make a petition to the Forum and the Forum shall decide the compensation to be paid to such consumer on a case-to-case basis. The provisions of this para shall also apply to the bills, which have been wrongly raised by the Licensee.
