Section 56 in Chhattisgarh State Electricity Regulatory Commission (Redressal of Grievances of Consumers) Regulations, 2011
56.
A representation made to the Ombudsman shall -(a)be in writing and signed by the person making it,(b)give the name and address of the aggrieved person, along with telephone/ mobile no.,(c)contain the details of the complaint including copy of the order of the Forum, and,(d)contain a declaration to the effect that the subject matter of the representation is not under consideration in any proceeding before the Commission/Appellant Tribunal for Electricity or any court of law.
