Section 31 in Punjab State Electricity Regulatory Commission (Open Access) Regulations, 2005
31. Redressal Mechanism.
(1)All disputes and complaints relating to Open Access shall be referred to the Commission.However, the disputes and complaints regarding metering and billing etc. shall be first referred to the Commercial and Metering Committee constituted under the State Grid Code. The Committee shall investigate and endeavour to resolve the grievance with 30 days; and(2)If the Committee is unable to redress the grievance, it shall be referred to the Commission by the Committee or the Open Access customer.
