Section 14 in Kerala Electricity Supply Code, 2005
14. Initial Security Deposit.
(1)All applicants for new connections shall pay in advance a security equivalent to the estimated two months/three months estimated electricity bills as the case may be. The estimated electricity charges shall include total charges for the electricity to be supplied as per the tariff in force from time to time. The Licensee may collect the security towards meter rent on the same basis, if such meter is provided by the Licensee.(2)In the case of where the consumer has enhanced or reduced the contracted demand or connected load, the security deposit enhanced or reduced accordingly. In such cases, the security deposit shall be calculated same as in the case of a new service.(3)If the applicant does not make payment of Initial Security Deposit in terms of this clause, the Licensee can refuse to release supply.(4)The Licensee shall appropriately adjust the initial security deposit after effecting the supply, on the expiry of two months or three months, as the case may be, following the same procedure under clause 13(5) above.
