Section 5(6) in Andhra Pradesh Electricity Regulatory Commission (Establishment of Forum and Ombudsman for Redressal of Grievances of the Consumers) Regulations, 2003
(6)The Forum shall maintain a regular office at the principal place of business of the Licensee where the Forum shall receive the Complaints. The Forum shall have sittings at such Principal Office and also at any other place in the area of supply of the Licensee as may be decided by the Forum from time to time considering the number of complaints received, the place from where the Complaint is received and the proximity to the principal place of business of the licensees and other relevant factors.Provided that a licensee may establish more than one forum so as to ensue that the Forum decides every complaint within a maximum period of 45 days from the date of receipt of complaint by it. The licensee shall clearly specify the location and the jurisdiction of each Forum in case of more than one Forum.
