Section 19 in The U.P. Electricity Regulatory Commission (Consumer Grievance Redressal Forum and Electricity Ombudsman) Regulations, 2007
19. General:
- 19.1 Unless otherwise agreed by parties, where the order is for the payment of money -(a)to he Distribution Licensee, the Forum or Electricity Ombudsman shall include in the sum for which the order is made a surcharge at such rate as applicable on the whole or any part of the money, for the whole or any part of period between the date on which the cause of action arose and the date on which order is made;(b)to he complainant, the Forum or the Electricity Ombudsman shall include in the sum for which the order is made an interest at the rate of sixteen per cent per annum compounded every six month on the whole or any part of the money, for the whole or any part of period between the date on which the cause of action arose to the date on which order is made.(c)a sm directed to be paid by the Forum or the Electricity Ombudsman after providing at (a) and (b) above, if not paid/adjusted within Fifteen days, shall carry interest at the rate of sixteen per cent per annum compounded every' six months from the date of order to the date of payment.19.2(i)ThDistributionLicensee or the complainant shall comply with the order passed by the Forum or the Electricity Ombudsman within time specified in these regulations or as may be directed by the Forum or the Electricity Ombudsman.(ii)Incase the order is for payment of money -(a)by he complainant, the complainant may at his option make payment which shall not be refused by distribution licensee for want of a revised bill or the distribution licensee shall issue a revised bill for such an amount which shall be paid by the complainant within fifteen days failing which interest at the rate of sixteen per cent compounded half yearly shall be charged on such amount without prejudice to the fight of the distribution licensee to disconnect the supply after giving another fifteen days clear notice to complainant on expiry of such initial fifteen days in addition to recover dues under applicable legal framework. Any payment made after initial fifteen days of the revised bill shall continue to attract interest at the rate of sixteen per cent compounded half yearly in spite of disconnection together with any expense incurred by him in cutting or reconnection of the supply.(b)by he distribution licensee and he neglects to,adjust money by revising bill or make payment of money within fifteen days of the order, the distribution licensee shall pay interest at the rate of sixteen per cent compounded half yearly for such period during which default continues.19.3The Coission may fom time to time issue such order or instruction or direction, as it considers necessary, to the Forum and the Electricity Ombudsman for discharge of their functions under these regulation.19.4The Coission may, y order, provide for or clarify any matter on which no provision is made in these regulations or the provision made is insufficient.19.5The Fom and Electrcity Ombudsman shall exercise such other functions as the Commission may, by order, specify from time to lime.19.6Memberf the Forum,the Secretary and the staff thereof, the Electricity Ombudsman and the staff thereof, when purporting to Act under any provision of the Electricity Act, 2003 or under any provision of these regulations or directions or orders issued thereunder, shall be deemed to be public servants within the meaning of Section 21 of the Indian Penal Code, 1860 and Section 2 of the Prevention of Corruption Act, 1988.
