Section 7 in The Jharkhand State Electricity Regulatory Commission (Guidelines for Establishment of Forum for Redressal of Grievances of the Consumers and Electricity Ombudsman) Regulations, 2011
7. Duty of the Distribution licensee to notify.
(1)Every Distribution licensee shall notify and bring to the notice of the consumers by whatever means deemed fit including publication in the newspapers/ website etc, the details of the Forum for Redressal of Grievances of the Consumers.(2)The Distribution licensee shall make available copies of the procedure for lodging complaints to the Forum, written in English and Hindi, to the consumers free of cost as and when required by the consumers.(3)The details such as Names of the Forum Members, its Secretary/Registrar and their addresses, telephone numbers and other details shall be notified frequently by the Distribution licensee in the media/press.(4)The bills issued by the Distribution licensee to the consumers for the electricity supplied, shall contain the address and telephone numbers of the Forum for redressal of grievances of the consumers. The statement 'consumers whose grievance is not resolved by the Distribution licensee can approach the Forum established for redressal of the grievance, only after complying with Complaint Handling Procedure of the licensee as approved by the Commission.' shall also be printed on such bills.(5)These Regulations shall be put on the website of Distribution licensee; copies made available upto the level of Junior Engineer in-charge of sub-divisional offices and District Administration offices in Jharkhand State for further Distribution upto Panchayat /Blocks Samitis and shall be given wide publicity through electronic/print media.(6)No punitive bill/action can be taken without 15 days show-cause notice by concerned officer/authority of licensee. The person to whom a show-cause notice has been served shall be entitled to file a representation to the concerned officer, who may, after giving a reasonable opportunity to such person, pass final order. The concerned officer shall fix a day in a week for hearing those complaints and the day shall be notified as "Consumers complaint hearing day".
