Jharkhand State Electricity Regulatory Commission (Electricity Supply Code) Third Amendment Regulation, 2008
Published vide Notification No. JSERC/64/18 dated the 7th August, 2008, Jharkhand Gazette (Extra-ordinary) dated 8.8.2008
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No. JSERC/64/18 dated the 7th August, 2008. - 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 Regulation:-
- Short title and commencement.- 1. This shall be called Jharkhand State Electricity Regulatory Commission (Electricity Supply Code) Third Amendment Regulation 2008.
- 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 15.5. - Section 126 of the Electricity Act 2003 is for assessment of the charges for unauthorized use of electricity. This provision would also be applicable to those cases where action is taken for offences under Section-135 of the Electricity Act 2003 and the situation of alleged commitment of offence is covered under the provisions of Section 126 of the Electricity Act 2003.
