Section 20 in Chhattisgarh State Electricity Regulatory Commission (Redressal of Grievances of Consumers) Regulations, 2007
20.
The Forum shall take up all consumer grievances for redressal except those pertaining to :-(i)unauthorised use of electricity as defined in Section 126 of the Act;(ii)offences and penalties under sections 135 to 139 of the Act; and(iii)accidents and in quiries as specified under section 161 of the Act unless authorised by the State Government by general/special order.Explanation. - Filing of a grievance before a Forum shall not in any way prejudice the right of a consumer to seek relief/compensation under section 57 of the Act.
