Section 5(h) in Chhattisgarh State Electricity Regulatory Commission (Redressal of Grievances of Consumers and Establishment of Forum and Electricity Ombudsman) Regulations, 2004
(h)Other complaints like damage to consumer's equipment/ network/ premises, or requests for reduction/enhancement in load/demand, or non-payment of interest on security deposit, or recovery of excessive charges for any services, or actions of vigilance squad.
