Section 7 in Chhattisgarh State Electricity Rules, 2006
7.
(i)On inspection of the premises, if any consumer or person is found to have indulged in unauthorized use of electricity, the assessing officer, after taking into consideration the facts and circumstances of the case, shall make a provisional assessment of the charge payable by the owner or occupier of the premises who is benefited by indulging in unauthorized use of energy or may have given benefit to any other person.(ii)The provisional assessment shall be made by the assessing officer and the provisional assessment order shall be served upon the person in occupation or possession or in charge of the place or premises in Form 5.(iii)For the purpose of assessment, the following officers shall be the assessing officers : -(a)Chief Electrical Inspector or an officer authorized by the Chief Electrical Inspector not below the rank of Assistant Electrical Inspector.(b)Following officers of Board or distribution licensee : -(i)Officers of the rank of Assistant Engineers for all LT connections up to 15 KW connected load.(ii)Officers of the rank of Executive Engineers for all LT connections of more than 15 KW connected load.(iii)Officers of the rank of Superintending Engineers and above for all HT connections :Provided, that in case the superior officer himself has inspected the premises then such superior officer can exercise the power of assessing officer indicated as above. For example, if the Executive Engineer himself inspects a premises, he can exercise the power of assessment vested with Assistant Engineer as well as Executive Engineer. Similarly if the Superintending Engineer has inspected any premises, he may exercise the powers vested with Assistant Engineer as well as Executive Engineer besides his own. In the similar manner, if the Chief Engineer inspects a premises himself, he may exercise the powers vested with sub-ordinate officers for making provisional assessment and actions to follow thereafter.(iv)The provisional order of assessment made by the assessing officer shall be served upon the person within a period of three (3) days from the dale of inspection. Assessment shall be made as per the provisions contained in Section 126 of the Act.(v)The person to whom the order of provisional assessment has been served upon, may file his objections or acceptance or partial acceptance within 7 days from the date of receipt of the provisional order. The assessing officer may finally pass a final order in Form 6 after taking into consideration the objections/acceptance/partial acceptance of the person/consumer within one month of the date of the order of provisional assessment. However, the assessing officer if he considers so necessary may allow personal hearing to the person/consumer assessed.
