Section 47 in Chhattisgarh State Electricity Regulatory Commission (Redressal of Grievances of Consumers and Establishment of Forum and Electricity Ombudsman) Regulations, 2004
47.
Subject to this clause, a representation made to the Ombudsman shall -(a)be in writing,(b)be signed by the consumer or the licensee as the case may be,(c)disclose the name and address of the consumer/licensee,(d)contain the details of the grievance including the award of the Grievance Redressal Forum of the licensee, and(e)contain details of complaint made to any other authority/court of law.
