Section 6 in Chhattisgarh State Electricity Regulatory Commission (Redressal of Grievances of Consumers) Regulations, 2011
6.
The licensee shall make effective use of Information Technology (IT) for redressal of consumer grievances. It shall also set up assistance/call centres at major consumer centres for centralised receipt and monitoring of redressal of consumer's complaints/grievances and for general assistance to consumers, with the help of IT.
