Section 16(x) in The Delhi Electricity Supply Code And Performance Standards Regulations, 2007
(x)The Licensee shall, however, not be held responsible for delay in providing the connection, if the same is on account of reasons such as right of way, acquisition of land, delay in permission for road cutting, over which Licensee has no control provided that the reasons for the delay are communicated to the applicant within the period specified for energisation.
