Section 6 in Maharashtra Electricity Regulatory Commission (Electricity Supply Code and Other Conditions of Supply) Regulations, 2005
6. Agreement.
- 6.1 The Distribution Licensee may require the applicant to execute an agreement for obtaining a new connection, for change of name and for enhancement of sanctioned load:Provided that for sanctioned load of less than fifty kilo-watts (67 HP / 63 kilo-volt-amperes), the agreement provided for in this Regulation 6.1 shall not be required and the application form submitted and accepted shall constitute the agreement.6.2An electronic media version of the form of agreement shall be made available on the internet website of the Distribution Licensee in downloadable format.6.3A copy of the agreement shall be given to the consumer upon execution of the same.6.4An agreement shall contain the following particulars:(i)name of consumer;(ii)address of premises for which supply is covered by the agreement;(iii)sanctioned load, contract demand and purpose of usage of electricity;(iv)declaration by the applicant:(a)to abide by the provisions of the Act and these Regulations;(b)to pay for the supply of electricity based on the prevailing tariff rates;(c)to pay for all other proper charges as become due in accordance with these Regulations and the approved schedule of charges of the Distribution Licensee;(d)that he shall deposit such security as the Distribution Licensee may be entitled to require from him under the Act and these Regulations:6.5The agreement shall be deemed to be terminated upon permanent disconnection of the consumer or where the consumer remains disconnected for a period of more than six (6) months:Provided that the termination of agreement is without prejudice to the rights of the Distribution Licensee or of the consumer under the Act for recovery of any amounts due under the agreement.6.6A consumer may terminate the agreement after giving a notice of thirty days to the Distribution Licensee.6.7Whenever an agreement is terminated by notice given by the consumer, the Distribution Licensee shall give a written intimation to the consumer within fourteen days after termination failing which it shall be construed that such intimation has been given to the consumer.6.8The Distribution Licensee shall increase or reduce the contract demand / sanctioned load of the consumer upon receipt of an application for the same from the consumer:Provided that where such increase or reduction in contract demand / sanctioned load entails any works, the Distribution Licensee may recover expenses relating thereto in accordance with the principles specified in Regulation 3.3, based on the rates contained in the schedule of charges approved by the Commission under Regulation 18:Provided further that any dispute with regard to the need for and extent of any such works pursuant to an application for increase or reduction in contract demand / sanctioned load shall be determined in accordance with the procedure set out in the Grievance Redressal Regulations.
