Section 18 in The Regulations for Consumer Grievance Redressal Forum and Electricity Ombudsman, 2004
18. Rejection of the complaint.
- The Electricity Ombudsman may reject the complaint at any stage if it appears to him that the complaint made is -(a)frivolous, vexatious, mala fide; or(b)without any sufficient cause; or(c)that it is not pursued by the complainant with reasonable diligence; or(d)prima facie, there is no loss or damage or inconvenience caused to the complainant.
