Section 12(6) in Andhra Pradesh Electricity Regulatory Commission (Establishment of Forum and Ombudsman for Redressal of Grievances of the Consumers) Regulations, 2003
(6)The Complainant may furnish to the licensee within a period of one month from the date of receipt of the award or within such period of Ombudsman may allow for reasons to be recorded, a letter of acceptance that the award is in full and final settlement of his claim.
