Section 12(12) in The U.P. Electricity Regulatory Commission (Consumer Grievance Redressal Forum and Electricity Ombudsman) Regulations, 2007
12.2The Eltricity Ombusman may reject the representation at any stage if it appears to him that the representation is -(i)friolous, vexatious, mala fide;(ii)wihout any sufficient cause;(iii)nt being pursued by the consumer with reasonable diligence.
