Section 20(iii) in Tamil Nadu Electricity Regulatory Commission - Tamil Nadu Electricity Distribution Standards of Performance Regulations, 2004
(iii)Complaints in respect of supply of electricity, its metering, billing and payment thereof, shall be made at the offices specified by the licensee. The licensee shall publish through public notices, local news paper, TV, Radio, printing in the bills and receipts; etc., the name of the office(s), its address(s), telephone number where the consumer can lodge complaints. The phone services for recording complaints when outsourced by the licensee, the phone numbers of such call centers shall be incorporated in electricity bills and also displayed at the concerned offices of the licensee.
