Section 62 in Chhattisgarh State Electricity Regulatory Commission (Redressal of Grievances of Consumers) Regulations, 2007
62.
The Ombudsman may reject the representation at any stage, if it appears to him that the representation is-(i)frivolous, vexatious, mala fide;(ii)without any sufficient cause;(iii)not being pursued by the person making the representation with reasonable diligence.
