Section 5 in The Regulations for Consumer Grievance Redressal Forum and Electricity Ombudsman, 2004
5. Kind of grievances that can be taken up by the forum.
- The forum shall take up any kind of grievances / complaints as defined in clause 2 (1) of these regulations. However, the consumer's grievances concerned with-(i)authorised use of electricity as detailed under section 126; and(ii)offences and penalties as detailed under sections 135 to 141 of the Electricity Act, 2003 are excluded from the purview of this forum.
