Section 5 in The U.P. Electricity Supply (Consumers) Regulations, 1984
5. Estimate of the cost of service line chargeable from the consumer.
- (i) After determining the size of the service line etc., and the location of the meter board, an estimate of the cost of service line indicating the amount required to be paid for shall be served on the consumer.(ii)The estimate of the cost of service line etc., will be valid only for a period of six months from the date of its issue, and payment shall be made in cash or through Bank Draft only within the said period failing which the requisition shall stand cancelled and the earnest money may be forfeited.(iii)After deposit of the amount of the estimate and on receipt of the written intimation from the intending consumer having complied with all the requisite formalities etc., other conditions of supply including the execution of declaration/agreement, submission of B & L forms etc., the supplier shall arrange as far as practicable, to supply the energy to the consumer.(iv)If the erection of service line has been taken up by the supplier or has commenced or completed, and the intending consumer, for some reason does not want to take supply, the cost of service line deposited may. at the discretion of the supplier, be refunded to the consumer after deduction of the following charges :(a)Cost of erection and dismantling of line and sub-station along with cost of un-salvaged materials.(b)Cartage charges of materials both ways from and to supplier's stores.(c)Fifteen per cent supervision charges on the amount calculated under (a) and (b) above.
