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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Uttar Pradesh - Subsection

Section 6(6) in The U.P. Electricity Regulatory Commission (Consumer Grievance Redressal Forum and Electricity Ombudsman) Regulations, 2007

6.2Every mplaint to he Forum must be submitted in writing and shall contain the following particulars :-
(i)Nme of the individual or the organization, postal address, service connection number, tariff category, telephone number, fax number and the E-mail address (if any) of the complainant;
(ii)ame of the Distribution Licensee and its office to which complaint pertains,
(iii)Full facts of the matter supported by self-attested copies of relevant documents;
(iv)he relief prayed for;
(v)astatement that the matter is not pending before any court, authority or Forum;
(vi)copy of response, if any, or order of the licensee; and
(vii)any other matter considered relevant.