Section 8(7) in Bihar Electricity Regulatory Commission (Consumer Grievance Redressal Forum and Electricity Ombudsman) Regulations, 2006
(7)On receipt of the comments from the licensee or otherwise, the Forum shall complete enquiry as expeditiously as possible and every endeavour shall be made to pass appropriate order on the [complaint normally within a period of 45 days and a maximum period of 60 days] [Substituted 'complaint within a maximum period of 60 days' by Notification No. 567, dated 11.11.2009.] from the date of receipt of complaint by the Forum.
