Section 23 in Chhattisgarh State Electricity Regulatory Commission (Redressal of Grievances of Consumers and Establishment of Forum and Electricity Ombudsman) Regulations, 2004
23.
A complaint may be filed by -(a)any consumer who is not satisfied with solution offered by the licensee through the procedure prescribed in Chapter 2 (IGRM) of these regulations; or(b)HT consumers who dispute their bills or any part thereof and the disputed amount is more than Rs. 20,000/, excluding cases where the disputed amount is due to arithmetical or clerical errors; or(c)LT consumers who dispute their bills or any part thereof and the disputed amount is more than Rs. 20000/-, excluding cases where the disputed amount is due to arithmetical or clerical errors.
