Section 20 in Bihar Electricity Regulatory Commission (Consumer Grievance Redressal Forum and Electricity Ombudsman) Regulations, 2006
20. Powers to Call Information.
- For the purpose of carrying out his duties, the Electricity Ombudsman may require the licensee named in the complaint or any of his officers to furnish certified copies of any document relating to the subject matter or the complaint, which is or is alleged to be in his possession, within 15 days. Provided that in the event of failure of a licensee to comply with the requisition without any sufficient cause, the Electricity Ombudsman may, if he deems fit, draw the inference that the information, if provided, or copies if furnished, would be unfavourable to the licensee and proceed to settle the case on the basis of material available on record.
