Section 27 in Chhattisgarh State Electricity Regulatory Commission (Redressal of Grievances of Consumers) Regulations, 2007
27.
The Forum may review its order either on its motion, at any time, on the application of any of the parties to the original proceedings within 30 days of the order on the following grounds :(i)discovery of new and important matter or evidence which, after the exercise of due diligence was not within the knowledge of the person seeking the review or could not be produced by him at the time the order was made; or(ii)mistake or error apparent on the face of the record; or(iii)any other sufficient reason.Duty of licensee to ensure compliance of order(s) of the Forums.
