Section 16(ii) in The Delhi Electricity Supply Code And Performance Standards Regulations, 2007
(ii)The Licensee shall issue dated receipt to the applicant and any deficiencies in the application shall be intimated in writing within 3 days of receipt of application. The application shall be considered to be accepted only on removal of such deficiencies. In case consumer has not been intimated within stipulated 3 days about any deficiencies in his application, the application shall be deemed to have been accepted by the Licensee.
