Section 50 in Chhattisgarh State Electricity Regulatory Commission (Redressal of Grievances of Consumers) Regulations, 2007
50.
An aggrieved person not satisfied with the order of the Forum may make a representation to the Ombudsman within a period of thirty days from the date of such order:Provided that, the Ombudsman may entertain a representation after the expiry of the said period of thirty days if he is satisfied that there was sufficient cause for not filing it within that period.
