Section 17(2) in Rajasthan Electricity Regulatory Commission (Metering) Regulations 2007
(2)Based on the report of meter testing, the power consumption of a consumer for the dispute period shall be assessed under the provision of Supply code and Terms and Conditions of Supply framed by the respective distribution licensees. As regards disputes the consumer may approach grievance redressal forum or other settlement mechanism constituted by the Licensee with a right to appeal before the Ombudsman without prejudice to other rights which consumer may otherwise have.
