Section 20(20) in The Maharashtra Electricity Regulatory Commission (Consumer Grievance Redressal Forum & Electricity Ombudsman) Regulations, 2006
20.2(a)The Electricity Ombudsman may also direct the Distribution Licensee to undertake an inspection.(b)Notwithstanding sub-clause (1), the Electricity Ombudsman may engage a third party to undertake such inspection, as may be required for the expeditious disposal of the representation and redressal of the Grievance.Provided that the Electricity Ombudsman shall record the reasons in writing requiring the engagement of third party to undertake such inspection.(c)The expenses of such inspection to be undertaken by third party as referred to in sub-clause (b) shall be borne by the Distribution Licensee and to the extent reasonable and justifiable such expenses shall be allowed in the determination of tariff in accordance with the relevant regulations of the Commission.
