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State of Jharkhand - Section

Section 6 in Jharkhand State Electricity Regulatory Commission (Electricity Supply Code) Regulations 2005

6. Procedure for providing fresh Electricity Service Connection.

- 6.1 Receipt of application6.1.1It shall be duty of the Licensee to:(i)Issue a duly authorized acknowledgement of each application form accepted.(ii)Inform an applicant upon request of the status of his application and the reasons if any, for non-disposal of the application.6.1.2The licensee shall maintain a permanent record of the applications received in application and Service Connection Register and shall enter in to the same stage wise status of disposal of the application till energization of service connection and allotment of consumer no.Each application shall be allotted permanent application number (for identification) serially in order in which they are received. Separate registers for different category of consumers may be maintained. Unless the Act or the Rules and Regulations framed there under or any other law for the time being in force require, the licensee shall dispose the application in each tariff category "on a first come, first served" basis as per serial priority in the application register.
6.2Processing Application and effecting Electricity supply. - 6.2.1 Within days prescribed in Clause 6.2.10 of these Regulations from the date of the receipt of the application the licensee shall send notice to the applicant to be present on the stipulated date along with the licensed electrical contractor who is to or has undertaken the electrical installation or his representative at the premises for which requisition for electricity supply or additional supply has been made for the purpose of inspection and fixing the point of entry of the electricity supply line (service line) and position of fixing meters and accessories and lay out of the service line as agreed upon with the applicant.Provided that the service line shall be laid at an accessible location and the meter shall be fixed at the entry point of the premises in such a manner that it is protected form elements like rain etc. and is easily accessible without getting the premises unlocked or opened for this purpose.
6.2.2The applicant along with the licensed electrical contractor or his representatives shall be present on the stipulated date as per the aforesaid notice under Clause 6.2.1 of these Regulations for the inspection failing which the application may be rejected by the licensee. In case the application is rejected, written information in this respect shall be sent by the licensee to the applicant, within 7 days of the notified date of inspection.
6.2.3When the consumer's premises has no frontage on a street and the service line from the licensee's mains has to go upon, over or under the adjoining premises of any other person (whether or not the adjoining premises is owned jointly by the applicant and such other person), or in any other case the consumer shall bring at his own expense any necessary way-leave, consent or license for laying of distribution mains and service line upon, over or under such premises and furnish to the licensee. The licensee shall not arrange supply of power until the way-leave, consent or license is received. Any extra expense incurred in placing the supply line in accordance with the terms of the way-leave, consent or sanction shall be borne by the consumer. In the event of the way-leave, consent or sanction being cancelled or withdrawn, the consumer shall, at his own cost arrange for or in case the work is carried out by the licensee at the consumer's request pay full cost of, any diversion of the service line or the provision of any new service line thus rendered necessary.
6.2.4It shall not be incumbent on the licensee to ascertain the validity or adequacy of way-leave, consent or sanction obtained by the consumer.
6.2.5Where in the opinion of the distribution licensee, the provision of supply requires installation of distribution transformer within the applicant premises; the applicant's shall make available to the distribution licensee a suitable piece of land or a suitable room within such premises for the period of supply for installation of the distribution transformer.
6.2.6After the inspection referred to in Clause 6.2.1 above is carried out the distribution licensee shall intimate to the applicant within prescribed period as per time scheduled provided in Clause 6.2.11 of these Regulations of the details of the works (including service line) to be undertaken for providing electricity supply, the charges to be borne by the applicant thereon in accordance with these Regulations, list of additional documents/consent/statutory permissions required to be submitted by the applicant and the amount of security and any other charges as per the Act or Regulations notified by the Commission to be deposited by the applicant and to execute agreement after deposit of the charges and security amount with the licensee within the due date as prescribed in time schedule provided in Clause 17 of these Regulations.
Provided that if licensee permits the applicant to carry out the works as per Clause 3.2.4 of these Regulations the applicant shall bear only supervision charges as per these Regulations.
6.2.7Not withstanding any thing contained in these regulations an application shall be deemed to be received on the date of receipt of duly completed application containing all necessary information and documents and consents/permissions as required under any law for the time being in force along with the payment of charges and security amount as per these Regulations.
6.2.8Upon receipt of required charges as above, deposit of security amount and availability of suitable piece of land or room within the premises of the applicant if required for installation of distribution transformer as per Clause 6.2.5 of the regulation, and completion of formalities as above the Distribution licensee shall carry out or permit the applicant to carry out the works for providing electricity supply.
If the applicant fails to deposit charges and security by the due date a second 15 days notice shall be sent by the licensee within 15 days of the supply of the first notice to deposit the charges and security amount and to complete formalities and if the applicant fails to deposit the amount within the notice period the application of the applicant shall stand cancelled after expiry of the notice period.
6.2.9After completion of the works as referred to in Clause 6.2.6 of these Regulations and receipt of inspection report of the electrical installation and permission of the Electrical inspector if applicable and permission of the inspector of mines in case of mines, within 3 days the licensee shall intimate the date of testing of the electrical installation of the applicant. It shall be duty of the applicant to be present during inspection along with licensed Electrical contractors who has undertaken the installation or his representative.
6.2.10On testing of the consumers' installation by the licensee's representative if the same is found satisfactory the licensee shall arrange to install meter and accessories and seal the meter, meter box, and accessories in the presence of the consumer and provide electricity supply within next two working days of the date of testing.
If the licensee is not satisfied he shall intimate the applicant of the faults/shortcoming in the installation. The applicant after rectification of the defects intimate the licensee upon which the licensee shall fix a date of next testing within 7 days of such intimation and on testing of the installation and after payment of prescribed fee as per Clause 17 of these Regulations (No charge shall be made by the licensee for the first test but subsequent tests due to fault or short coming found in initial test shall be charged for); if the same is found satisfactory by the licensee, he shall provide, electricity supply after fixing meter and accessories and sealing the same in the presence of the applicant within next two working days of such testing.
6.2.11.1The application for fresh electricity supply service connection or additional connection shall be disposed as per the provision under chapter 6.0 of these Regulations within the time frame as prescribed in the following schedule.
Time schedule for disposal of application for fresh electricity supply or additional supply.
Sl.No. Item of Disposal Category of service Time limit for disposal
1 Notice of inspection on receipt of application. (a) L.T service Within 3 days of receipt of application.
(b) H.T service Within 7 days of receipt of application.
(c) E.H.T service Within 15 days of receipt of application.
2 Inspection for fixing position of distributionline/service line and meter and accessories in consumer premises. (a) L.T service Urban Within 10 days of receipt of application.
Rural Within 15 days of receipt of application.
(b) H.T service Within 15 days of receipt of application.
(c) E.H.T service Within 30 days of receipt of application.
3 Issue of 15 days notice for deposit of chargesand security amount and execution of agreement. (a) LT service without extension &upgradation Within 3 days after inspection
(b) LT service with LT extension &installation of D/S/S and or upgradation. Within 7 days after inspection
(c) L.T. service with extension &installation of D/S/S and /or upgradation of system. Within 15 days after inspection
(d) H.T. service Within 30 days after inspection
(e) E.H.T service Within 45 days after inspection
4 Time allowed for deposit of charges and securityamount and execution of agreement. All categories L.T, H.T and EHT. Within 15 days of issue of notice.
5 Notice for intimation that supply is availableand testing consumer for installation. (a) L.T. servicewithout Ext. and upgradation. (i) Urban Within 7 days of deposit of charges
(ii) Rural Within 15days of deposit of charges
(b) L.T service with L.T line EXT only  
(i) Urban 30 days of deposit of charges
(ii) Rural 45 days of deposit of charges
(c) L.T Service with L.T extension installationof and Dist Sub-station and/or upgradation.  
(i) Urban 45 days of deposit of charges
(ii) Rural 60 days of deposit of charges
(d) HT without Extension Within 27 days of deposit of charges.
(e) HT with Extension Within 90 days of deposit of charges.
(f) EHT (this will necessarily entail Extension) Within 180 days
6 Energization and commencement of electricitysupply. L.T. service Within 2 days after testing
HT service Within 3 days after testing
EHT service Within 3 days after testing
       
[Note - The time for providing new connection which does not require any extension should be limited to 30 days from the receipt of application.] [As per Amendment issued by Jharkhand State Gazette Notification No.- 214 Dated - 16/04/2007.]
6.3Temporary supply. - 6.3.1 Any person requiring electricity supply for the purpose that is temporary in nature i.e for period of less than one year may apply for temporary electricity supply.Where an applicant requires temporary supply then notwithstanding anything contained to the contrary in this Section 6 of these Regulations, if after inspection of premises/site the supply is found feasible, the distribution licensee shall send written intimation to the applicant to deposit in advance the total cost of laying and dismantling extension work , service line, meters and accessories as per schedule of charges approved by the Commission together with the estimated charges for electricity supply for the period applied for provided that where the works for such temporary supply are carried out by the licensee and paid by the consumer requiring such supply, the consumer shall receive credit in the final bill for the cost of materials dismantled and returned to the licensee in working condition less the rental for these material for the period of supply after termination of such temporary supply.Provided however that where the works for such temporary supply are carried out by the person requiring such supply, then such person shall be entitled to retain such works at the time of termination of supply.Provided further that the person requiring such temporary supply shall not be require to deposit any security as per Clause 10 of these Regulations other than the aforesaid advance.
6.3.2Not withstanding any thing contained to the contrary in this section 6 of these Regulations the application for temporary supply shall be disposed of on priority basis as per the following time frame.
(a) Premises/site inspection and issue of notice todeposit charges in advance. LT service within 7 days of receipt ofapplication. H.T service within 15 days of receipt of application
(b) Maximum time allowed to the applicant to depositcharges. LT service 7 days from the date of notice. HTservice 15 days from the date of notice.
(c) Carrying out works, testing of installation andeffecting electricity supply. LT without extension within 7 days of depositof charges. LT with extension within 15 days of deposit ofcharges. HT without extension within 15 days of deposit ofcharges HT with extension within 30 days of deposit of charges.
6.3.3After the period of temporary supply is over and after disconnection and termination of the supply the licensee shall prepare final bill on the basis of Actual consumption and allowing credit for the materials dismantled and received back in working condition less the rental for the same for the period of supply as per the schedule of charges approved by the Commission as per Clause 17 of these Regulations and send it to the consumer and return the balance amount (against the advance deposit) if any to the consumer within 30 days of the termination of such supply. For any delay in refund of the balance amount beyond the said time limit of 30 days the licensee shall have to pay interest for the period of such delay at the rate equivalent to the delay payment surcharge as per tariff.