Section 63(v) in The Delhi Electricity Supply Code And Performance Standards Regulations, 2007
(v)In case, the cause of the complaint is more severe, due to any reason(s) listed at (e)(j) above, the Mobile service group shall inform the nature of the fault and approximate time required for rectification to the complainant and also to the Centralized Complaint Receiving Center. He shall also inform the next higher authority to take appropriate action to deploy additional resources and materials to resolve the complaint.
