Section 77 in Chhattisgarh State Electricity Regulatory Commission (Redressal of Grievances of Consumers and Establishment of Forum and Electricity Ombudsman) Regulations, 2004
77.
Within a month after each quarter of the financial year, the Ombudsman shall provide to the Commission and each licensee a quarterly statement specifying the number of representations in each category received by the Ombudsman and settled in relation to each licensee during the period covered by the statement. The Commission will specify the format of the statement.
