Section 11(1) in Andhra Pradesh Electricity Regulatory Commission (Establishment of Forum and Ombudsman for Redressal of Grievances of the Consumers) Regulations, 2003
(1)As soon as it may practicable to do but not latter than one week from the date of receipt of representation, the Ombudsman shall serve a notice to the concerned officer of the licensee named in the complaint along with a copy of the complaint and endeavour to promote a settlement of the complaint by agreement between the complainant and the licensee through conciliation or mediation.
