Section 11(2) in Bihar Electricity Regulatory Commission (Standards of Performance of Distribution Licensee) Regulations, 2006
(2)Complaints in respect of supply of electricity covering metering, billing and payment, shall be made at specified offices of the Licensee. The Licensee shall convey information of the name of office(s), address(s) with the electricity bills and also display it at the sub-division offices or equivalent distribution unit designated by whatever name. If the phone services for recording complaints, if outsourced by the Licensee, the phone numbers of such call center shall be displayed in electricity bills and sub-divisional offices. The Licensee shall also endeavour to publicise these contact details through local newspapers/TV/Radio.
