Section 9 in Bihar Electricity Regulatory Commission (Consumer Grievance Redressal Forum and Electricity Ombudsman) Regulations, 2006
9. Representation before Electricity Ombudsman against the order made by the Forum.
(1)Any person aggrieved by an order made by the Forum may prefer representation against such order or in case where the Forum has failed to redress the grievance within the specified period, to the Electricity Ombudsman in such form and manner as may be specified.(2)A representation may be preferred against an order of the Forum within a period of 30 days from the date of the order.(3)The Electricity Ombudsman may entertain an appeal after expiry of the specified period [if it is satisfied] [Substituted 'if it is specified' by Notification No. 567, dated 11.11.2009.] that there was sufficient cause for not filing it within such period. The Electricity Ombudsman shall record the reason in writing.Chapter-III Electricity Ombudsman
