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[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

State of Bihar - Subsection

Section 2(1)(f) in Bihar Electricity Regulatory Commission (Consumer Grievance Redressal Forum and Electricity Ombudsman) Regulations, 2006

(f)'Complaint' means any grievance made by a complainant in writing on:-
(i)defect or deficiency in electricity supply or service provided by the licensee;
(ii)unfair or restrictive trade practices of licensee in providing electricity services;
(iii)charging of a price in excess of the price fixed by the Commission for supply of electricity and allied services;
(iv)errors in billing;
(v)erroneous disconnection of supply;
(vi)electricity services which are unsafe or hazardous to public life in contravention of the provisions of any law or rule in force; or
(vii)any other grievance connected with the supply of electricity by the licensee to the consumers except grievances arising under Sections 126, 135 to 139,143,152 and 161 of the Act.