Section 61 in Chhattisgarh State Electricity Regulatory Commission (Redressal of Grievances of Consumers) Regulations, 2007
61.
The Ombudsman shall decide the representation within three months from the date of its receipt. In the event the representation is not decided within three months, the Ombudsman shall record the reasons therefor. He may also order any cost to be paid by the licensee, in case the reasons for the delay are attributable to the licensee. In case the delay is attributable to the complainant, the Ombudsman may award cost to the licensee, in such cases where the final order is against the complainant.
