Section 7 in The Delhi Electricity Control Order, 1959
7. Duties and Obligations of a Licensee.
- It shall be duty of the licensee :(1)to report to the Chief Commissioner within 4 days of its coming to his notice every case of contravention of the provisions of 4 clause of this order;(2)under Clause 4(1)(a) of this order to discontinue the supply of energy for not more than 7 days by giving the consumer :(i)48 hours' notice of his intention to do so in case of commercial or industrial load; and(ii)7 days notice of his intention to do so in case of domestic load;(3)in the case of contravention of Clause 4(1)(b) of this Order to discontinue the supply of energy for not more than 15 days by giving the consumer 48 hours' notice of his intention to do so;(4)in the case of contravention of Clause 4(2) of this Order-(a)to discontinue the supply of energy by giving the consumer not less than 48 hours' notice of his intention to do so,(b)on discontinuing the supply to communicate to the Chief Commissioner within 48 hours notice of the discontinuance, circumstances in which he has done so,(c)on being directed by the Chief Commissioner to recommence the supply with all possibly speed;(5)in case of contravention of Clause 4(3) of this Order, to discontinue the supply of energy for not more than 7 days by giving the consumer 48 hours' notice of his intention to do so; and(6)in case of contravention of Clause 4(4) of this Order:(a)to discontinue the supply of energy by giving the consumer not less than 48 hours' notice of his intention to do so;(b)on discontinuing the supply to communicate to the Chief Commissioner within 48 hours' notice of the discontinuance, the circumstances in which he has done so; and(c)to comply with the directions issued by the Chief Commissioner regarding restoration of supply;(7)in case of contravention of the provisions of sub-clauses (6) and (8) of Clause 4, the licensee shall discontinue the supply of energy to the consumer for such period not exceeding the period specified below:(i)First contravention : 4 days(ii)Second contravention : 2 weeks(iii)Third contravention : to discontinue the supply for as long as the restrictions are inforced and report the matter to the Administrator :Provided that no order of discontinuance shall be passed by an officer below the rank of General Manager (E) in case of consumer getting supply from DESU, Chief Engineer (Electrical) in case of consumers getting supply from NDMC and Garrison Engineer in case of consumers getting supply from the Delhi Cantonment Board :[Provided further that the licensee shall comply with any direction issued by the Lt. Governor regarding restoration of supply.] [Added by Notification No F. 4(12) 68-77-EB, dated 22.12.1978 and 15.1.1979.](8)In case of contravention of provision of sub-clause (9) of Clause 4, the licensee shall discontinue the supply of energy to the consumer for a period of 24 hours after giving him 48 hours' notice in writing of his intention for doing so :[Provided that no order of discontinuance shall be passed by an officer below the rank of General Manager (E) 1 Addl. General Manager (T) in case of consumer getting supply from DESU, Chief Engineer (ELectrical) in case of consumers getting supply from NDMC and Garrison Engineer in case of consumers getting supply from the Delhi Cantonment Board :Provided further that the licensee may restore the supply on the request of the consumer after the lapse of 24 hours on payment of usual reconnection fee.] [Added, by Notification No. F. 4(102) 78-80-EB, dated 22.7.1982.](9)[ To discontinue supply of energy to a consumer who has failed to furnish a valid licence or No Objection/Lal Dora Certificate as may be required under the Rules in force of the local body having jurisdiction after giving 90 days' notice of his intention to do so. [Sub-Clauses (9) and (10) added by Notification No. F. 4(102) 78-80-EB, dated 22.7.1982.](10)To discontinue the supply of energy after giving 48 hours' notice of his intention to do so where the local body having jurisdiction has informed the licensee that some industry or trade, which cannot be carried out without their permission or Licence or 'No Objection Certificate' is being carried out in the premises of a consumer where grant of such permission or licence or No Objection Certificate is not conformity with the rules in force or where such permission or licence or no objection certificate after having been granted has been duly revoked by them :Provided that no order of discontinuance shall be passed by an officer below the rank of General Manager (E)/ Addl. General Manager (T) in case of consumers getting supply from DESU, Chief Engineer (Electrical) in case of consumers getting supply from NDMC and Garrison Engineer in case of consumers getting supply from the Delhi Cantonment Board :Provided further that the licensee may restore the supply on the request of the consumer after the lapse of 24 hours on payment of usual re-connection fee.](10A)[ To discontinue the supply of energy after giving 48 hours notice of his intention to do so where the Delhi Pollution Control Committee inform the licensee that running of specific authorised/unauthorised industry, or trade is causing pollution or is hazardous/obnoxious or creating any sort of nuisance : [Sub-clause (10-A) by Notification No. F. 4(15) 90-EB, dated 12.8.1992.]Provided that no order of disconnection shall be passed by an officer below the rank of the General Manager (E), Delhi Electric Supply Undertaking/Chief Engineer (Elect.). New Delhi Municipal Committee/Garrison Engineer, Delhi Cantonment Board :Provided further that on the directions from the Delhi Pollution Control Committee on whose directions the supply was disconnected the licensee may restore the supply on receipt of intimation to restore the same within 30 clear days after the consumer completes the requisite commercial formalities for restoration"].(11)[ In case of contravention of the provisions of sub-clause (7) of Clause 4 the licensee shall discontinue the supply of energy to the consumer for such period not exceeding the period as specified below, after, giving him 48 hours' notice in writing of his intention to do so: [Sub-Clauses (11) to (14) added by Notification No. F 4(102) 78-80-EB, See Delhi Gazette, 1981, Part IV, Extraordinary, dated 25.9.1981.](i)First contravention : 4 days(ii)Second contravention : 2 weeks(iii)Third contravention : to discontinue the supply for as long as the restrictions are enforced and report the matter to the Administrator :Provided that no order of discontinuance shall be passed by an officer below the rank of General Manager (E) in case of consumer getting supply from DESU, Chief Engineer (Electrical) in case of consumer getting supply from NDMC and Garrison Engineer in case of consumer getting supply from the Delhi Cantonment Board :Provided further that the licensee shall comply with any direction issued by the Administrator regarding restoration of supply.(12)In case of contravention of the provisions of sub-clause (11) of Clause 4, the licensee shall discontinue the supply of energy to the consumer after giving him not less than 48 hours' notice in writing of his intention to do so, for such period not exceeding the period specified below:(i)First contravention : 4 days(ii)Second contravention : 7 days(iii)Third contravention : To discontinue the supply and to report the matter to the Administrator and to comply with his directions regarding restoration of supply :Provided that no order of disconnection shall be passed by an officer below the rank of GM (F)/Chief Engineer in the case of consumers getting supply from DESU, Chief Engineer (Electrical) in case of consumer getting supply from NDMC and Additional Engineer in the case of consumer getting supply from the Delhi Cantonment Board :Provided further that the licensee shall comply with any directions issued by the Administrator regarding restoration of supply.(13)In case of contravention of the provisions of sub-clause (12) of Clause 4, the licensee shall discontinue the supply of energy to the consumer for such period not exceeding the period as specified below, after giving him 48 hours' notice in writing of his intention to do so :(i)First contravention : 4 days(ii)Second contravention : 2 weeks(iii)Third contravention : to discontinue the supply for as long as the restrictions are in force and report the matter to the Administrator.Provided that no order of discontinuance shall be passed by an officer below the rank of General Manager (E)/Chief Engineer, in case of consumer getting supply from DESU, Chief Engineer (E), in case of consumer getting supply from NDMC and Garrison Engineer, in case of consumer getting supply from the Delhi Cantonment Board :Provided further that the licensee shall comply with any direction issued by the Administrator regarding of supply.(14)[* * *] ]
