Section 2 in Delhi Electricity Regulatory Commission (Supply Code and Performance Standards) (Second Amendment) Regulations, 2018
2. .0
Amendment of Regulation 20 of Principal Regulations :( 1)In Regulation 20 of Principal Regulations, in the second proviso of sub -Regulation ( 1 ), for the word and figure ‘ 1MVA ’, the word and figure ‘ 100kW shall be substituted .The sub -Regulation (7 ) of Regulation 20 of Principal Regulations shall be substituted as under:“ (7 ) In case of transfer of connection , the security deposit in the name of preceding consumer shall stand transferred in the name of the applicant and no additional security deposit shall be taken .”(3)The sub -Regulation (8 ) of Regulation 20 of Principal Regulations shall be substituted as under:" ( 8 ) In case of upward revision of sanctioned load or contract demand of consumer, the consumer shall be liable to pay the additional security deposit corresponding to additional load at prevailing rates of security deposit on the date of enhancement. ” { Explanation : The additional load shall be the “ Total Load after enhancement” minus “ Existing Sanctioned Load or Contract Demand as the case may be ” .}Note : After 1. 9. 2017 , in case if the enhanced security deposit is taken based on total load , the balance amount after adjusting as per sub - Regulation (8 ) shall be adjusted in the ensuing bill( s) ofthe consumer. Amendment of sub -Regulation (2 ) of Regulation 21 of Principal Regulations: In Regulation 21 of Principal Regulations, the second proviso alongwith explanation of sub -Regulation (2 ) shall be substituted as under:3.0“ Provided further thatwhere the service line is actually changed in case of upward revision of sanctioned load , the differential Service Line cum Development Charges shall be payable by the consumer for : EXTRAORDINARY
