Jharkhand State Electricity Regulatory Commission (Electricity Supply Code) First Amendment Regulation, 2007
Published vide Notification No. JSERC/64/13/28 dated the 14th April 2007, Jharkhand Gazette (Extra-ordinary) dated 16.4.2007
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No. JSERC/64/13/28 dated the 14th April 2007. - In exercise of the power conferred on it under Chapter 21 of JSERC (Electricity Supply Code) Regulations, 2005 and other powers enabling it in that behalf, the Jharkhand State Electricity Regulatory Commission hereby makes the following amendment to the said Regulations:-
- Short title and commencement.- This shall be called Jharkhand State Electricity Regulatory Commission (Electricity Supply Code) First Amendment Regulation, 2007.
- They shall come into force from the date of publication in official gazette.
- They extend to the State of Jharkhand.
- The words and expressions occurring in this order and not specially defined herein shall bear the meaning as in the Electricity Act, 2003
- The following amendments to the JSERC (Electricity Supply Code) Regulations 2005 are hereby made.
Amendment to Regulation 5.1. - Requisition for a new supply of electricity shall be made by the owner/occupier of the premises in duplicate in the prescribed form of the licensee, which shall be available, free of cost, from the local office of the licensee. The model format of the application form is provided in Schedule I & II of these Regulations. The Licensee shall necessarily supply two copies of agreement format, one copy of tariff schedule and one copy of Electricity supply code along with the application forms. Copies of application form and other necessary required documents as mentioned above downloaded from the website of licensee may also be used by applicant and shall be accepted by the licensee.
On the application form there shall be clearly mentioned the names with address and telephone numbers of the offices from where the application form can be obtained and where the filled up application form will be submitted.
Any assistance or information required in filling up the form will be provided to the applicant at the local office of the licensee.
Amendment to Regulation 5.5. - If the applicant, in respect of an earlier agreement executed in his name or in the name of a firm or company with which he was associated either as a partner, director or managing director, has any arrears of electricity dues or other dues for the premises where the new connection is applied for and such dues are payable to the licensee, the requisition for supply may not be entertained by the licensee until the dues are paid in full. But if the old consumer who had committed default in payment of the dues has left the premises for good and the concerned premises has come in legal possession of a new occupant through transfer or purchase of the concerned property and where the new incumbent is not connected with the previous owner/occupant in any manner and applies for reconnection of the electrical line in the same disconnected premises, in that event the distribution licensee shall be obliged to order re-connection without realization of the arrear dues of concerned premises from the new incumbent, as the purchaser of the premises would not be held liable to meet the liability of the previous consumer in order to secure re-connection.
Amendment to Regulation 6.2.11.
A note below table 6.2.11 be added as follows:
Note. - The time for providing new connection which does not require any extension should be limited to 30 days from the receipt of application.
Amendment to Regulation 8.4: "Deleted"
Amendment to Regulation 10.6: The Distribution Licensee shall pay interest on the amount of security deposit by the consumer at the prevalent Bank rate of Reserve Bank of India.
