Section 8 in Chhattisgarh State Electricity Regulatory Commission (Redressal of Grievances of Consumers) Regulations, 2007
8.
Every licensee, shall within six months from the date of grant of distribution licence, establish, in terms of sub-section 5 of section 42 of the Act. one or more Forum(s) for redressal of grievances of consumers in accordance with these regulations, with the approval of the Commission.
