Section 7 in Chhattisgarh State Electricity Regulatory Commission (Compliance Audit) Regulations, 2011
7.
On receipt of any report under these regulations, the Commission may, after giving such opportunity to the regulated entity, to make a representation in connection with the report as in the opinion of the Commission, seems reasonable by order in writing take appropriate action under the Act on being satisfied regarding the non-compliance or contravention, as the case may be.
