Section 22 in Bihar Electricity Regulatory Commission (Consumer Grievance Redressal Forum and Electricity Ombudsman) Regulations, 2006
22. Hearing of the Matter and Award.
(1)Where the representation is not settled by agreement, within a period of 30 days, the Electricity Ombudsman may determine the stage, the manner, the place, the date and the time of the hearing of the matter as he/she considers appropriate.(2)The Electricity Ombudsman may decide the matter on with pleadings of the parties and direct the parties to furnish written note of arguments or submission in the matter.(3)The Electricity Ombudsman shall pass a speaking order with the detailed reasoning that he thinks fair under the facts and circumstances of the representation. The order shall be in writing and shall state the full details of the award.(4)A copy of the award shall be sent to the complainant and the licensee named in the complaint. A copy of the award may also be sent to the concerned Forum for information.(5)[ The distribution licensee and the consumer shall within one month from the date of receipt of the award intimate the compliance to the Electricity Ombudsman.] [Substituted by Notification No. 567, dated 11.11.2009.](a)either comply with the award and intimate the compliance to the Electricity Ombudsman or(b)in case aggrieved by the award prefer an appeal to the Commission.(6)[ (a) In case, a Distribution Licensee fails to comply with the orders of the Forum or, of the Electricity Ombudsman, as the case may be, within 30 days of the order or within such time as may be granted, the Electricity Ombudsman may within thirty days of the date of the application of the consumer and, after giving opportunity to the Distribution Licensee,-(i)issue necessary direction to ensure compliance of the order; or(ii)refer the matter to the Commission for initiation of proceeding under Section 142 of the Act.(b)On receiving reference from the Electricity Ombudsman, the Commission shall pass appropriate order under Section 142 of the Act;(i)after hearing the parties, and(ii)if considered necessary, after obtaining report from the Electricity Ombudsman.]Chapter-IV Miscellaneous
