Section 11 in Rajasthan Electricity Regulatory Commission (Distribution Licensees Standards of Performance) Regulations, 2003
11. Complaints regarding electricity bills.
- (i) The licensee shall acknowledge a consumers complaint on wrong billing or incorrect application of tariff on non-receipt of bill or inadequate time allowed to effect payment, immediately if reported in person or telephonically and within 7 working days if the complaint is received by post.(ii)The licensee shall resolve a complaint regarding arithmetical errors or non-receipt of inadequate time for payment of electricity bills due to him or served to him, same day if made in person and on the day of acknowledgement, if complaint is made by post. In other cases and also, where any additional information is required to be collected, the complaint shall be resolved within 7 drys of receipt.(iii)In case the complaint of the consumer is genuine and revision of bill becomes necessary, the due date for payment of bill would be reckoned from the date of the revised bill. For purpose of calculating additional charges for delayed payment or for disconnection of supply also, the date of revised bill shall be considered.(iv)If a consumer, after being disconnected requests for details or amount due, including reconnection and other charges it shall be treated as a complaint.
