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[Cites 0, Cited by 0] [Section 11] [Entire Act]

State of Rajasthan - Subsection

Section 11(ii) in Rajasthan Electricity Regulatory Commission (Distribution Licensee’s Standards of Performance) Regulations, 2003

(ii)The licensee shall resolve a complaint regarding arithmetical errors or non-receipt of inadequate time for payment of electricity bills due to him or served to him, same day if made in person and on the day of acknowledgement, if complaint is made by post. In other cases and also, where any additional information is required to be collected, the complaint shall be resolved within 7 drys of receipt.