Section 10 in The North Delhi Power Limited Complaint Handling Procedures Relating To Distribution and Retial Supply
10. Petition before DERC for grievance redressal.
- It is the obligation on the Licensee to respond to a consumers complaint in a timely and effective manner as laid down above. However, if the consumer is not satisfied with the action taken by the Licensee (up to the General Manger level), he may make a complaint to the Delhi Electricity Regulatory Commission in accordance with Commissions Grievance Handling Procedure.Note: These procedures would be effective from the 1st of July 2003 and would be valid till further orders.AnnexeurePERFORMA FOR COMPLAINTS
