Section 3(1) in Bihar Electricity Regulatory Commission (Consumer Grievance Redressal Forum and Electricity Ombudsman) Regulations, 2006
(1)Every existing distribution licensee, including the deemed licensee shall not later than two months from the date of publication of these Regulations and any new licensee within six months from the grant of distribution licence, establish a Forum for redressal of grievances of the consumers in accordance with these Regulations.
