Section 30 in The Maharashtra Electricity Regulatory Commission (Consumer Grievance Redressal Forum & Electricity Ombudsman) Regulations, 2006
30. Treatment of Expenses.
- All reasonable costs incurred by a Distribution Licensee on the establishment and running of the Forum and the Electricity Ombudsman, to the extent reasonable and justifiable, shall be allowed in the determination of tariff of the Distribution Licensee in accordance with the terms and conditions of tariff specified by the Commission.
