Section 30 in Kerala Electricity Supply Code, 2005
30. Terms and Conditions of supply.
- The Licensee within one month of coming into force of this Code shall submit to the Commission for approval the "Draft Terms and Conditions of Supply" in accordance with this Code inter-alia detailing out the following:(a)Application form for supply of electricity(b)Estimate amount for giving WP /OH service connection(c)Estimate amount for giving service connection HT(d)Estimate amount for extension of line Single Phase/Three Phase. LT(e)Estimate amount for extension of line HT/EHT(f)Estimate amount for HT/EHT substation(g)Format of agreement for supply of electricity.(h)Format of installation completion report(i)Format of no-objection certificate(j)Initial Security deposit towards charges for power supply for different category of consumers (LT, HT and EHT)(k)Security deposit for meter/metering equipment for different category of consumers. (LT, HT and EHT)(l)Schedule of miscellaneous charges
