Section 9(3) in Bihar Electricity Regulatory Commission (Consumer Grievance Redressal Forum and Electricity Ombudsman) Regulations, 2006
(3)The Electricity Ombudsman may entertain an appeal after expiry of the specified period [if it is satisfied] [Substituted 'if it is specified' by Notification No. 567, dated 11.11.2009.] that there was sufficient cause for not filing it within such period. The Electricity Ombudsman shall record the reason in writing.Chapter-III Electricity Ombudsman
