Section 9 in Andhra Pradesh Electricity Regulatory Commission (Establishment of Forum and Ombudsman for Redressal of Grievances of the Consumers) Regulations, 2003
9. Representation to Ombudsman.
(1)Any complaint if aggrieved by the non-redressal of the grievance by the Forum, may make a representation to the Ombudsman within thirty days from the date of the receipt of the decision of the Forum or within thirty days from the date of the expiry of the period within which the Forum was required to take decision and communicate the same to the Complaint.Provided further that the Ombudsman may entertain an appeal after the expiry of the said period of thirty days if the Ombudsman is satisfied that there is sufficient cause for not filing it within that period.Provided that the Ombudsman shall entertain no appeal by any party, who is required to pay any amount in terms of an order of the Forum, unless the appellant has deposited in the prescribed manner, fifty percent of that amount or twenty-five thousand rupees whichever is less.(2)Subject to the provisions of the Act and these Regulations the Ombudsman's decision whether the complaint is fit and proper for being considered by it or not, shall be final.(3)The Ombudsman shall decide on the representation, after providing the Complainant and the licensee an opportunity of being heard.(4)For the purpose of carrying out the functions, the Ombudsman may require the licensee or any of the officials, representatives or agents of the licensee to furnish documents, books, information, data and details as may be required to decide the representation and the licensee shall duly comply with such requirements of the Ombudsman.(5)The Ombudsman shall decide the representation finally within three months from the date of the receipt of the Representation of the Complainant and in the event the Representation is not decided within three months the Ombudsman shall record the reasons there for including the cost to be paid by the licensee in case the reasons for the delay is attributable to the licensee. In case the delay is for reasons attributable to the complainant the Ombudsman may reject the Representation.(6)The licensee shall duly comply with and implement the decision of the Ombudsman on the representation filed by the Complainant.
