Section 6 in Andhra Pradesh Electricity Regulatory Commission (Establishment of Forum and Ombudsman for Redressal of Grievances of the Consumers) Regulations, 2003
6. Appeal.
- If the complaint is aggrieved by the order or non-redressal of the grievance by the Forum within the period specified, he may make a representation to the Ombudsman appointed/designated by the Commission within a period of 30 days from the date of the final order or from the expiry of the period specified for redressal of the grievance by the Forum.Provided that the Ombudsman may entertain an appeal after the expiry of the said period of thirty days if it is satisfied that there was sufficient cause for not filing it within that period.
