Section 78 in Chhattisgarh State Electricity Regulatory Commission (Redressal of Grievances of Consumers) Regulations, 2007
78.
Non-compliance with the orders of the Ombudsman shall be treated as violation of the provisions of these Regulations by the licensee. The Commission upon information received from the Ombudsman or any complaint regarding non-compliance of order(s) of Ombudsman filed by the affected person, may proceed under section 142 of the Act.
