Section 79 in Chhattisgarh State Electricity Regulatory Commission (Redressal of Grievances of Consumers and Establishment of Forum and Electricity Ombudsman) Regulations, 2004
79. Availability of Forms/Rules.
- The licensee will ensure the availability of the following at all offices for the convenience of the consumers;(a)CSERC (Redressal of grievances of consumers and establishment of forum and Electricity Ombudsman) Regulations, 2004.(b)Various forms for lodging of complaints.(c)Application form for power supply.(d)Seniority list for new connections.(e)Schedule of miscellaneous charge.(f)Applicable electricity tariff and surcharges/duties.(g)The Electricity Act 2003, (36 of 2003).(h)The Indian Electricity Rules, 1956.(i)List of approved wiring contractors.(j)The licensee will also display on its notice board; names, addresses and telephone numbers of its officers of the licensee.(k)Office timings for bill collection.(l)Time of the scheduled power cuts.(m)The time period within which the different types of complaints will be resolved by the licensee.
