Section 10(1) in The Jharkhand State Electricity Regulatory Commission (Guidelines for Establishment of Forum for Redressal of Grievances of the Consumers and Electricity Ombudsman) Regulations, 2011
(1)Every complaint must be filed, in writing, in triplicate, to the Forum by the Complainant in Form-I with one copy duly served on the licensee/ or opposite party. The applicant will be required to deposit with every application a non-refundable application fee of Rs. 250/- (Rupees Two hundred and fifty only) in case of commercial service and Rs. 450/- (Rupees Four hundred and fifty only) for industrial Service.Provided that Government of Jharkhand, RLDC, Consumer Groups registered with the Government of India, Consumer Associations recognized by the Commission (as per Section 37 of Conduct of Business Regulations 2011), NGO registered with the Government, individual domestic/IAS (Irrigation and Agriculture Service) consumer are exempted from payment of the prescribed fee.The application fee in the shape of A/c payee Demand Draft in favour of the Secretary/Registrar, of the said Forum payable at the place notified by the licensee shall be attached with the application submitted in the office of the Forum. Provided that(i)The complaints relating to previous years pertaining to any grievance covered under Clause 9 of these Regulations can be filed with the Forum within one year of its coming into existence.(ii)After one year of the establishment of the Forum, only those complaints filed within one year of its cause for action shall be entertained by the Forum.(iii)The complainant has exhausted the channel of redressal of grievances with the Distribution licensee under the "Complaint Handling Procedure relating to Distribution & Retail Supply" as approved by the Commission as per Regulation of these Regulations.(iv)The Complaint does not pertain to the same subject matter for which any proceedings before any Court is pending or a degree or award or a final order has already been passed by any competent Court;(v)The complainant may withdraw his/ her complaint by making a petition to that effect to the Forum which may allow the withdrawal with such orders as it deems necessary.
