Section 7 in Chhattisgarh State Electricity Regulatory Commission (Redressal of Grievances of Consumers and Establishment of Forum and Electricity Ombudsman) Regulations, 2004
7. Internal Grievance Redressal Machinery (IGRM).
- Every existing licensee, including the deemed licensees, shall within two months from the date of notification of these regulations and any new licensee within six months from the date of grant of distribution licence shall constitute a consumer grievance redressal mechanism (hereinafter referred to as 'Internal Grievance Redressal Machinery' (IGRM) with the approval of Commission.
