Section 7 in Jharkhand State Electricity Regulatory Commission (Electricity Supply Code) Regulations 2005
7. Agreement.
- 7.1 The distribution licensee may require the applicant to execute agreement for obtaining new connection, for change of name, and for enhancement or reduction of sanctioned load.7.2The agreement format shall be supplied by the Distribution licensee along with application form and shall also be available on licensee website in downloadable mode.7.3The agreement shall include the following(i)Name and address of the consumer/ applicant.(ii)Address of the premises for which electricity supply has been requisioned and for which the agreement is being executed.(iii)Sanctioned load/ contract demand.(iv)Purpose of usage of electricity.(v)Declaration by the applicant/consumer.(a)To abide by provisions of Act and these Regulation.(b)To pay for the supply of electricity based on the prevailing tariff rates.(c)To pay for all other charges payable in accordance with these Regulations. and schedule of charges of the distribution licensee approved by the Commission.(d)To deposit such security money as the distribution licensee may be entitled to recover from him under the Act and these Regulations7.4A copy of the agreement executed shall be given to the consumer/ applicant.7.5A Consumer may terminate the agreement after expiry of the initial period of agreement after giving 30 days notice to the distribution licensee. However if the agreement is to be terminated before expiry of the initial period of agreement, the consumer shall be liable to pay charges as per tariff for the balance period of the initial period of agreement.Provided that whenever an agreement is terminated on notice given by the consumer the distribution licensee shall give a written intimation within 15 days after termination failing which such intimation shall be deemed to have been given to the consumer.Provided further that if the service of the consumer remains continuously disconnected for 180 days not being a temporary disconnection upon request of the consumer the agreement shall be deemed to be terminated on the expiry of 180 days or after expiry of the initial period of agreement which ever is later without prejudice to the rights of the distribution licensee or of the consumer under the Act for recovery of any amount due under the agreement.
