Section 14 in The Delhi Electricity Regulatory Commission (Forum for Redressal of Grievances of the Consumers and Ombudsman) Regulations, 2018
14. Process of submission of Grievance.
(1)Every grievance to the forum shall be submitted in writing to the Secretary of the Forum in a format approved by the Commission:Provided that where a complainant is unable to file the grievance in the approved format, the Forum shall render all reasonable assistance to the complainant in filing the grievance.(2)The grievances are to be submitted either in person or through registered post/speed post/ courier service/ email/ fax.(3)The Distribution Licensee shall, on its website, upload the format approved by the Commission for filing grievances in electronic form.(4)All enclosures to such Grievance submitted in electronic form shall be submitted in scanned form.(5)The complainant shall enclose a copy of response, if any, from the licensee along with all relevant documents.(6)The forum shall not levy any fee for submission of Grievance.
