Section 17 in Bihar Electricity Regulatory Commission (Consumer Grievance Redressal Forum and Electricity Ombudsman) Regulations, 2006
17. Procedure for Making Representation to the Electricity Ombudsman.
(1)Any consumer aggrieved by an order or non redressal of grievance by the Forum, may himself/herself or through his/her authorized representative make a representation in writing in the form specified duly signed to the Electricity Ombudsman exercising jurisdiction over the distribution licensee.(2)The representation shall state clearly:(a)The name(s) and address of the consumer(s), service connection number, category, the name of the local licensees office, against which the representation is made, the facts giving rise to the representation, the grounds thereof, the relief sought from the Electricity Ombudsman;(b)The name of the Forum, date or order or decision of the Forum shall, as the case may be, mentioned in or attached with the representation;(3)No representation to the Electricity Ombudsman shall lie:(a)Unless the complainant has made a written representation in the prescribed form to the Forum;(b)Unless the complainant is aggrieved on account of his complaint being not redressed by the Forum within the period and manner specified in these Regulations;(c)Unless the representation against an order of the Forum was made within the period specified in Regulation (9) (2) and is not in respect of the same subject matter that has been settled by the Electricity Ombudsman in any previous proceedings;(d)In cases where a representation for the same grievance by the complainant is pending in any proceedings before any court, tribunal or arbitrator or any other authority, or a decree or award or a final order has already been passed by any such court, tribunal, arbitrator or authority;(e)[Unless the person filing] [Substituted 'The person filing' by Notification No. 567, dated 11.11.2009.] the representation deposits an amount equal to one third of the amount assessed by the Forum in cash or by way of bank draft with the licensee and documentary evidence of such deposit is enclosed with the representation.
