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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Jharkhand - Subsection

Section 7(a) in Jharkhand State Electricity Regulatory Commission (Electricity Supply Code) Regulations, 2015

(a)The applicant shall apply for change of consumer's name in the format prescribed in Annexure 4 to these Regulations, along with a copy of the latest bill duly paid. The request for transfer of connection shall not be accepted unless all dues recoverable against the concerned connection are settled. The application form shall be accepted on showing proof of ownership/occupancy of property. A No Objection Certificate from the registered consumer/ authorised person/ previous occupant of the premises shall be required for cases involving transfer of security deposit in the name of applicant. The Distribution Licensee shall process the application form in accordance with clauses 7.6 to 7.11 of these Regulations;