Section 17(3) in Bihar Electricity Regulatory Commission (Consumer Grievance Redressal Forum and Electricity Ombudsman) Regulations, 2006
(3)No representation to the Electricity Ombudsman shall lie:(a)Unless the complainant has made a written representation in the prescribed form to the Forum;(b)Unless the complainant is aggrieved on account of his complaint being not redressed by the Forum within the period and manner specified in these Regulations;(c)Unless the representation against an order of the Forum was made within the period specified in Regulation (9) (2) and is not in respect of the same subject matter that has been settled by the Electricity Ombudsman in any previous proceedings;(d)In cases where a representation for the same grievance by the complainant is pending in any proceedings before any court, tribunal or arbitrator or any other authority, or a decree or award or a final order has already been passed by any such court, tribunal, arbitrator or authority;(e)[Unless the person filing] [Substituted 'The person filing' by Notification No. 567, dated 11.11.2009.] the representation deposits an amount equal to one third of the amount assessed by the Forum in cash or by way of bank draft with the licensee and documentary evidence of such deposit is enclosed with the representation.
