Section 8 in Chhattisgarh State Electricity Rules, 2006
8.
For the purpose of appeals to be made under Section 127 of the Act, the appellate authority shall be as follows : -(a)In case of an officer or the Chief Electrical Inspector being the assessing officer, the next immediate officer shall be the appellate authority. In case of the Chief Electrical Inspector himself being the assessing officer, the officer designated by the State Government shall be appellate authority.(b)In case of an officer of distribution licensee being the assessing officer : -(i)Next immediate higher officer of the rank not below the rank of Executive Engineer for connected load. LT industrial connection up to 15 KW.(ii)Next immediate higher officer of the rank not below - the rank to Superintending Engineer for all LT connected load connection of more than 15 KW.(ii)Next immediate higher officer of the rank not below - the rank to Superintending Engineer for all LT connected load connection of more than 15 KW.(iii)In case of an officer not below the rank of Chief Engineer being the assessing officer, the Member in charge of Commercial Department of the CSEB or an officer of the equivalent rank of distribution licensee.
