Section 3(2) in The Regulations for Consumer Grievance Redressal Forum and Electricity Ombudsman, 2004
(2)A licensee may establish more than one forum so as to ensure that any consumer in the area of supply of the licensee shall not have to travel more than 100 Kilometres to submit his complaint with the forum for redressal. The concentration of the consumers in a particular area and the number of complaints expected to be received and the constraints of the forum in disposing of the complaint within the stipulated time-frame may also be taken into account to determine the places and the number of forums to be established.
