Section 30(9) in The Delhi Electricity Regulatory Commission (Forum for Redressal of Grievances of the Consumers and Ombudsman) Regulations, 2018
(9)The Ombudsman may reject the representation at any stage if it appears to him that the representation is:(i)frivolous, vexatious, malafide;(ii)without any sufficient cause;(iii)there is no prima facie loss or damage or inconvenience caused to the consumer; or(iv)complicated in nature such that the representation requires consideration of elaborate documentary and oral evidence and the proceedings before the Ombudsman are not appropriate for adjudication of such representations:Provided that the decision of the Ombudsman in this regard shall be final and binding on the consumer and the Distribution Licensee:Provided further that no representation shall be rejected unless the applicant has been given an opportunity of being heard.
