Section 8 in The Delhi Electricity Regulatory Commission (Redressal Of Consumers' Grievances) Regulations, 2003
8. Monitoring of Grievances and use of data related thereto.
- The Commission may.-(i)Keep a record of consumer grievances brought to it and the results thereof relating to each Licensee;(ii)Arrange for publication of the data relating to the grievances;(iii)Take notice of its record of consumer grievances in any proceeding including but not limited to proceedings relating to licences and tariffs.
