Section 7(b) in Jharkhand State Electricity Regulatory Commission (Electricity Supply Code) Regulations, 2015
(b)In case the No Objection Certificate from the registered consumer/ authorised person/ previous occupant is not submitted, an application form for change of name shall be entertained only if security deposit as stipulated in these Regulations is paid afresh. However, the original security deposit shall be refunded to the claimant as and when a claim is preferred by the concerned person;
