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[Cites 0, Cited by 0] [Section 3(1)] [Section 3] [Entire Act]

Union of India - Subsection

Section 3(1)(d) in Joint Electricity Regulatory Commission (Consumer Grievances Redressal Forum and Ombudsman) Regulations, 2019

(d)"Complainant"/Consumer means and includes
(i)any electricity consumer or consumers including their legal heirs or successors, having a grievance/complaint against a licensee and lodging the same either directly or through their representatives, or
(ii)any voluntary/registered consumer society/association or associations, registered under the law for the time being in force and making the complaints in the larger common or similar interest of the consumers, or
(iii)any person whose electricity connection is disconnected, or
(iv)an applicant for a new connection for the supply of electricity;
(v)A consumer as defined under clause (15) of Section 2 of the Act
(vi)Any unregistered association or group of consumers where they have common or similar interests;