Section 27 in Chhattisgarh State Electricity Regulatory Commission (Redressal of Grievances of Consumers) Regulations, 2011
27.
In case, Forum is convinced that the complainant is entitled for receipt of compensation related to non fulfillment of standards of performance by the licensee as per the CSERC (Standards of Performance in Distribution of Electricity) Regulations, 2006 and its amendment(s)/revision from time to time then on request of the complainant, the Forum in its order may ask the distribution licensee to pay suitable compensation to the complainant as per provision(s) in above Regulations.
