Section 22(i) in Chhattisgarh State Electricity Regulatory Commission (Redressal of Grievances of Consumers) Regulations, 2007
(i)The time limit for disposal of a complaint/redressal of grievance shall be thirty days of its registration. The Forum shall ensure that the time limit of disposal of a complaint is adhered to, and normally no adjournment is given during the hearing of the cases. In case of delay in any case, the Electricity Ombudsman shall be informed by Forum giving the reasons in detail for the delay.
