Section 29(1) in The Delhi Electricity Regulatory Commission (Forum for Redressal of Grievances of the Consumers and Ombudsman) Regulations, 2018
(1)Any complainant, aggrieved by the non-redressal of his grievance by the Forum may himself or through his authorized representative make a representation to the Ombudsman within one (1) month from the date of receipt of the order of the Forum in the format approved by the Commission:Provided that the Ombudsman may entertain a representation beyond one (1) month on sufficient cause being shown by the person filing the representation that he had sufficient reasons for not filing the representation within the aforesaid period of one (1) month.
