Section 12(1) in Rajasthan Electricity Regulatory Commission (Guidelines for Redressal of Grievances) Regulations, 2008
(1)Detailed instructions as per above guidelines relating to handling of grievances must be conveyed by the licensee along with the Constitution of the Grievance Redressal cum Settlement Forum at the Sub-divisional, Divisional, Circle/District and Corporate Office within one month of coming into effect of these regulations and within six months where a new license is granted by the Commission.
