Section 15 in The West Bengal Electricity Regulatory Commission (Recovery of Expenditure for Providing New Connections) Regulation 2005
15. Effect of splitting of load.
- If any applicant/intending consumer/consumer submits any application for new connection(s) with the intention of splitting the load to obtain the benefit of lower charges or furnishes wrong/inaccurate/false statements, his application would be liable to be rejected under the provision of the Act, or the Regulations made thereunder. and 25% of payments/deposits if already made by him by way of charges for obtaining new connection in terms of these Regulations, shall be forfeited by the distribution licensee before the rest of the charges is refunded to him. It will be the onus of the applicant to prove that the application for new connection is not for the purpose of splitting the load. Any dispute in this regard is to be settled in the Office of the Ombudsman.
