Section 8(8) in The Maharashtra Electricity Regulatory Commission (Consumer Grievance Redressal Forum & Electricity Ombudsman) Regulations, 2006
8.2If, after the completion of the proceedings, the Forum is satisfied after voting under Regulation 8.1 that any of the allegations contained in the Grievance is correct, it shall issue an order to the Distribution Licensee directing it to do one or more of the following things in a time bound manner, namely-(a)to remove the cause of Grievance in question;(b)to return to the consumer the undue charges paid by the consumer;(c)to pay such amount as may be awarded by it as compensation to the consumer for any loss or damage suffered by the consumer.Provided however that in no case shall any consumer be entitled to indirect, consequential, incidental, punitive, or exemplary damages, loss of profits or opportunity.(d)to pay such amount as compensation as specified by the Commission in the standards of performance of Distribution Licensees.(e)any other order, deemed appropriate in the facts and circumstances of the case.
