Section 63 in Chhattisgarh State Electricity Regulatory Commission (Redressal of Grievances of Consumers and Establishment of Forum and Electricity Ombudsman) Regulations, 2004
63.
When a complaint is settled, through mediation of the Ombudsman, shall make a recommendation, which he thinks is fair in the circumstances of the case. Copies of the recommendation shall be sent to the consumer and the licensee.
