Section 21(4) in Bihar Electricity Regulatory Commission (Consumer Grievance Redressal Forum and Electricity Ombudsman) Regulations, 2006
(4)The Electricity Ombudsman shall send to the licensee a copy of the recommendation along with the acceptance letter received from the complainant. The licensee thereupon comply with the terms of the recommendations immediately not later than 21 days of the receipt of such recommendation and the licensee shall inform the Electricity Ombudsman of its compliance.
