Section 7(1) in Rajasthan Electricity Regulatory Commission (Guidelines for Redressal of Grievances) Regulations, 2008
(1)The Forum will redress the consumer grievances as per provisions of the Act, Rules and Regulations made there-under, general orders/directions given by the Commission from time to time in settling the grievances with mutual consensus :(a)Where the mutual consensus is arrived at settlement proceeding will be recorded and a copy thereof will be made available to the consumer.(b)Where no mutual consensus is arrived at, the forum will pass speaking orders on merits indicating the contention of the consumer and ruling of the Forum.(c)The consumer aggrieved by the decision of Sub-divisional/Divisional/Circle Forum will have the option to approach the Corporate Forum before making an appeal to the Ombudsman. For monetary nature of grievance, a fee of Rs.750/- be deposited while appealing the Corporate Forum.
