Section 12 in Andhra Pradesh Electricity Regulatory Commission (Establishment of Forum and Ombudsman for Redressal of Grievances of the Consumers) Regulations, 2003
12. Award.
(1)Where the representation is not settled by agreement within a period of 30 days from the date of receipt of complaint or such extended period of Ombudsman may deem fit duly considering the overall time limit specified, the Ombudsman may determine the place, the date and the time of the hearing of the matter as the Ombudsman considers appropriate.(2)Where the complaint is not settled by agreement, the Ombudsman shall pass a speaking award with detailed reasoning which he thinks fair in the facts and circumstances of a case.(3)The Ombudsman shall decide the matter on the pleadings of the parties, after providing them an opportunity of being heard.(4)An Award shall be in writing and shall state nature of the reliefs including monetary compensation, if any, the Complainant is entitled to as per the award.(5)A copy of the award shall be sent to the complaint and the licensee concerned.(6)The Complainant may furnish to the licensee within a period of one month from the date of receipt of the award or within such period of Ombudsman may allow for reasons to be recorded, a letter of acceptance that the award is in full and final settlement of his claim.(7)The licensee shall comply with the award within 15 days of the receipt of the acceptance letter under sub Clause (6) and it shall intimate the compliance to the Ombudsman.(8)If the complaint does not intimate the acceptance under sub clause (6), the award shall not be required to be implemented by the licensee.
