Section 18 in Chhattisgarh State Electricity Regulatory Commission (Redressal of Grievances of Consumers) Regulations, 2011
18. A complaint/grievance may be submitted to the Forum in writing in a plain paper containing the following information.
- (i) Name and full postal address, telephone/mobile number of aggrieved person, (ii) centre/office of licensee with which the grievance is related, (iii) type of electrical connection and connection number, (iv) details of grievance(s), (v) nature of relief sought (vi) declaration that the complaint is not pending before any other Commission/other Forum, court, etc. and (vii) signature of the aggrieved person.
