Section 20 in Chhattisgarh State Electricity Regulatory Commission (Redressal of Grievances of Consumers) Regulations, 2011
20. Limitation/precondition for submission of grievances to Forum.
- In case of billing complaints the Forum may receive only such complaints, where the disputed amount is more than Rs. 1,000/- (excluding cases where the disputed amount is due to arithmetical or clerical errors) in case of HT/LT industrial and non-domestic consumers, and where the disputed amount is more than Rs. 500/-, (excluding cases where the disputed amount is due to arithmetical or clerical errors) in case of domestic/agriculture and agriculture allied consumers.
