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State of Chattisgarh - Section

Section 9 in Chhattisgarh State Electricity Rules, 2006

9.

For the purpose of lodging complaint under Section 151 of the Act following officer shall be the authorized officer : -
(1)Assistant Electrical Inspector of Chief Electrical Inspectorate of the State Government.
(2)An officer not below the rank of Junior Engineer of the Hoard or distribution licensee.