Section 13 in Chhattisgarh State Electricity Regulatory Commission (Redressal of Grievances of Consumers and Establishment of Forum and Electricity Ombudsman) Regulations, 2004
13.
Every existing licensee, including licensee, 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 establish, in terms of sub-section 5 of Section 42 of the Central Act, one or more forum (Grievance Redressal Forum) for redressal of grievances of consumers in accordance with these regulations, with the approval of the Commission.
