Section 4 in Maharashtra Electricity Regulatory Commission (Electricity Supply Code and Other Conditions of Supply) Regulations, 2005
4. Application for Supply.
- 4.1 The applicant shall provide the following information / particulars / documents to the Distribution Licensee while making an application for supply or for additional load, shifting of service, extension of service or restoration of supply:(i)applicant's name and, whether or not the applicant is the owner of the premises for which supply of electricity is being applied for;(ii)address of premises for which supply of electricity is being applied for and billing address, if different from such premises for supply;(iii)where applicant is not the owner of the premises, name of owner of premises;(iv)purpose of usage of electricity and load applied for each such usage;(v)whether the application is for a new connection, shifting of service, additional load, extension of service, change of name or restoration (where the disconnection was for a period of less than six months);(vi)name, address, licence number, contact telephone number and e-mail ID (if available) of Licensed Electrical Contractor who will certify the wiring works pertaining to the premises;(vii)additional documents as may be required from the applicant under any statute for the time being in force:Provided that the application form shall provide a list of (a) all major purposes of usage and (b) all such documents along with a reference to specific provision of the statute(s) under which they are required by the Distribution Licensee from the applicant at the time of giving supply of electricity to the premises:Provided further that for consumers falling under the domestic tariff category, a copy of any one of the following documents, namely (i) ration card; (ii) photo-pass; (iii) voter's card; (iv) passport; (v) documents pertaining to occupation of premises, may be required at the time of processing of the application;(viii)additional details that may be provided by the applicant, at his option, to facilitate the supply of electricity or consumer service by the Distribution Licensee;(ix)fee for processing the application or receipt thereof, based on the schedule of charges approved by the Commission under Regulation 18.Provided that the Distribution Licensee may, at its discretion, give supply by scrutinizing alternative documents provided by the applicant.4.2An application form under this Regulation 4 shall be in Marathi and English and shall be made available at each office of the Distribution Licensee where such applications are accepted:Provided that the Distribution Licensee shall also make available an electronic media version of such application form in downloadable format on the internet website of the Distribution Licensee:Provided further that the application form shall be accepted at each section office / ward office / consumer centre of the Distribution Licensee:Provided however, that in case of applications for HT consumer categories, the application form may be accepted at the division office / circle office / ward office / consumer centre of the Distribution Licensee.4.3It shall be the duty of the Distribution Licensee to:(i)issue a duly authorized acknowledgement of receipt for each application form accepted;(ii)maintain a record at each office where applications for supply of electricity are accepted containing the following:(a)application particulars; and(b)current status of applications(iii)display, at each office where applications are accepted, for each category of applications, the date upto which the applications have been cleared;(iv)inform an applicant, upon request, of the status of his application and the reasons, if any, for non-disposal of the application.4.4Unless the Act or the rules and regulations framed thereunder or any other law for the time being in force requires otherwise, the Distribution Licensee shall release connections in each tariff category, as far as practicable, on a "first come, first served" basis:Provided that the Distribution Licensee may follow any other basis for release of connections under any special scheme of the Distribution Licensee, subject to the Distribution Licensee's duty to give supply within the time period under Section 43 of the Act and the regulations specified thereunder.
