Section 29(3) in The Delhi Electricity Regulatory Commission (Forum for Redressal of Grievances of the Consumers and Ombudsman) Regulations, 2018
(3)The Ombudsman shall not entertain a representation:(i)unless the complainant has submitted the representation to the Ombudsman in the specified format;(ii)unless it has been shown to the Ombudsman that (a) the Forum has not redressed the grievance, or (b) the Forum has not passed an order on the grievance for its redressal within a maximum period of two (2) months from the date of receipt of the grievance by the Forum:Provided that a complainant may approach the Ombudsman directly in cases where the Commission has directed him to do so.(iii)unless the representation against an order of the Forum was made within the period set out in these Regulations;(iv)unless the Ombudsman is satisfied that the representation is not in respect of the same subject matter that has already been settled by the complainant;(v)where the representation by the complainant, in respect of the same grievance, is pending in any proceedings before any court, tribunal or arbitrator or any other authority, or a decree or award or a final order has already been passed by any such court, tribunal, arbitrator or authority;(vi)unless the complainant has deposited in the stipulated manner, an amount equal to one-third of the amount, that is required to be paid by him in terms of the order of the Forum with the licensee through DD or through modes as specified by the Commission from time to time and documentary evidence of such deposit is enclosed with the representation.
