Section 82 in Chhattisgarh State Electricity Regulatory Commission (Redressal of Grievances of Consumers) Regulations, 2011
82.
Non-compliance with the orders of the Ombudsman shall be treated as violation of the provisions of Regulations of the Commission. The Commission upon information received from the Ombudsman or any complaint regarding non-compliance of order(s) of Ombudsman filed by the affected person, may proceed under Section 142 of the Act.
