Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

NCT Delhi - Section

Section 62 in The Delhi Electricity Supply Code And Performance Standards Regulations, 2007

62. General.

- Complaints regarding no current/ failure of power supply, voltage fluctuation, load shedding and scheduled outages, metering, billing and other commercial complaints shall be addressed by the Licensee as per the provisions of these Regulations.
(ii)Power supply complaints may be lodged at the Licensees Centralized Call Centers/Complaint Centers. Complaints regarding metering, billing and other commercial issues shall be lodged at Centralized Commercial Complaint Center/Commercial Manager Office.
The contact numbers of these centers shall be printed on the electricity bills, displayed at the Bill Collection centers and uploaded on the Licensees website. The contact numbers of Asstt. Managers/designated officers, who can be approached in case of delay in redressal of complaint would also be notified as above.
(iii)No Current/failure of power supply
Power supply in premises could fail due to any one of the following reasons, which could be attributed to Licensee:
(a)Fuse blown out/ tripping of MCB
(b)Burnt meter
(c)Service line broken
(d)Service line snapped from pole
(e)Fault in distribution mains
(f)Distribution transformer failure
(g)Fault in HT system
(h)Problem in grid (33 kV or 66 kV) substation
(i)Planned/scheduled/emergency Maintenance work.
(j)Load Shedding
(k)Street light complaint