Section 20(ii) in Tamil Nadu Electricity Regulatory Commission - Tamil Nadu Electricity Distribution Standards of Performance Regulations, 2004
(ii)A unique number shall be allotted to each complaint and conveyed to the consumer. In case of complaints which are supply related and restoration of supply, authorised persons of licensee shall prepare an acknowledgement slip in duplicate after attending to the complaint and get the consumer signature. Where the consumer refuses to sign the acknowledgement slip, the fact shall be recorded and a copy handed over to the consumer. As a measure of precaution and proof of having visited the consumer's service location, the licensee's employee shall also record the meter reading of the respective service and any one of the adjoining service connection in the acknowledgment slip. The designated officer shall entertain any complaints from the consumer for non-compliance, only if the complaint is accompanied with a copy of acknowledgement slip. The licensee shall ensure redressal of all complaints promptly.
