Section 8 in Jharkhand State Electricity Regulatory Commission (Electricity Supply Code) Regulations 2005
8. Change of Name.
- 8.1 A connection may be transferred in the name of another person upon death of the consumer or in case of transfer of the ownership or occupancy of the premises, upon application in the prescribed application from for change of name by the new owner or occupier.Provided that such change of name shall not entitle the applicant to require shifting of the connection from the present location.8.2The application for change of name shall be accompanied by :(i)Consent letter of the transferor for transfer of connection in the name of transferee. In the absence of consent letter any one of the following documents in respect of premises- (a) proof of ownership of premises (b) in case of partition, partition deed. (c) registered deed (d) succession certificate.(ii)Photocopy of license/permission with respect, to the purpose for which electricity is being supplied in the premises if applicable.(iii)Application fee and charges for the change of name as required under the schedule of charges of the Distribution Licensee approved by the commission.8.3The Distribution licensee shall consider the application and communicate the decision on change of name to the consumer within 30 days and if the change of name has been allowed the change of name shall come into effect in the billing cycle next to the cycle in which decision has been taken.Provided where the Distribution licensee disallows or refuses the change of name, it shall do so after affording the consumer concerned a reasonable opportunity of being heard in the matter and after communicating the consumer the reasons of refusal in writing.
