Section 5(d) in Chhattisgarh State Electricity Regulatory Commission (Redressal of Grievances of Consumers and Establishment of Forum and Electricity Ombudsman) Regulations, 2004
(d)"Complainant" means-(i)a consumer as defined under clause (15) of Section 2 of the Central Act; of(ii)an applicant for a new connection; or(iii)any registered consumer association; or(iv)any unregistered association of consumers, where the consumers have similar interest; or(v)in case of death of a consumer, his legal heirs or representatives who makes a complaint.
