Section 8(8) in The U.P. Electricity Regulatory Commission (Consumer Grievance Redressal Forum and Electricity Ombudsman) Regulations, 2007
8.2No repsentation sall lie to Electricity Ombudsman unless-(a)te consumer has made a written representation to the Forum' in prescribed manner and the Forum has cither rejected the representation or has failed to dispose it of within specified time;(b)te consumer or the Distribution Licensee is aggrieved by the decision of the Forum;(c)te representation is in respect of the matter, which has not been already settled by the Electricity Ombudsman or by any Court, Tribunal or any other competent authority;(d)te representation relates to a matter which is not pending in any Court, Tribunal, Arbitrator or any other competent authority,
