Section 8(8) in Jharkhand State Electricity Regulatory Commission (Electricity Supply Code) Regulations 2005
8.2The application for change of name shall be accompanied by :(i)Consent letter of the transferor for transfer of connection in the name of transferee. In the absence of consent letter any one of the following documents in respect of premises- (a) proof of ownership of premises (b) in case of partition, partition deed. (c) registered deed (d) succession certificate.(ii)Photocopy of license/permission with respect, to the purpose for which electricity is being supplied in the premises if applicable.(iii)Application fee and charges for the change of name as required under the schedule of charges of the Distribution Licensee approved by the commission.
