Section 30(13) in The Delhi Electricity Regulatory Commission (Forum for Redressal of Grievances of the Consumers and Ombudsman) Regulations, 2018
(13)The order passed by the Ombudsman shall set out -(i)issue-wise decision;(ii)reasons for passing the order;(iii)directions, if any, to the Distribution Licensee or consumer or any other order, deemed appropriate in the facts and circumstances of the case; and(iv)directions to pay such amount as compensation as specified by the Commission in the SOP Regulations.
