Section 21 in Tamil Nadu Electricity Regulatory Commission Intra State Open Access Regulations, 2005
21. Redressal Mechanism.
(1)All disputes and complaints relating to open access shall be made to the respective nodal agency, which may investigate and endeavor to resolve the grievance within thirty days, and(2)Whenever the nodal agency viz.,STU/SLDC is unable to resolve a grievance, the matter may be referred to the Commission.
