Section 13 in The U.P. Electricity Regulatory Commission (Consumer Grievance Redressal Forum and Electricity Ombudsman) Regulations, 2007
13. Power of Electricity Ombudsman arid Forum to Call Information:
- 13.1 In any proceedings, the Electricity Ombudsman or Consumer Forum may -(i)sumon and enforce the attendance of any person, who appears to be relevant for the proper disposal of the complaint or, as the case may be, the representation and examine him on oath;(ii)diect the Distribution Licensee or the consumer to furnish any information or produce any other document or record;(iii)rquire evidence on affidavits.13.2If theistribution icensee or the consumer does not comply with the direction given under Regulation 13.1, without sufficient cause, the Ombudsman or the Forum may draw' adverse reference.
