Section 13 in Jharkhand State Electricity Regulatory Commission (Electricity Supply Code) Regulations, 2015
13. General Provisions.
- 13.1 General. - The Distribution Licensee shall monitor the progress of each case of new connection, billing, metering, disconnection, reconnection and theft on monthly basis and send MIS reports to the Commission every quarter, mentioning the performance standards achieved, violation of code in each category, penalty leviable, penalty adjusted etc.13.2The Distribution Licensee shall keep uploading the area-wise list and current status of new connection, billing, metering, disconnection, reconnection and number of theft cases on the website giving overall figure of such cases booked, decided and pending. The Distribution Licensee shall also upload at its website all the reports sent to the Commission in accordance with these Regulations.13.3Provision for load shedding. - Notwithstanding anything contained in any agreement or undertaking executed by a consumer with licensee or in the tariff applicable to him, the consumer shall restrict the use of electricity in terms of his maximum demand and/or stagger energy consumption in the manner and for the period as maybe specified in any order that may be made by the State Load Dispatch Centre or the State Government or the Distribution Licensee to maintain orderly grid operation. The Distribution Licensee shall inform bulk/ HT consumers about such restrictions as early as possible by any convenient communication mode for minimizing inconvenience.Service of Notice.13.4Any order/ notice on the consumer by the Distribution Licensee, including the notice under Section 56 of the Act shall be deemed to be duly served if it is:(a)sent by registered post at the correct postal address of the addressee; or(b)delivered by hand to the person residing at the address notified to the Distribution Licensee by the consumer; orProvided that in the case of an individual, service of notice to the consumer's spouse or his authorised representative, and in the case of a firm, company or corporation, service of notice on the Managing Director, Director or Principal Officer or an authorised person of such a concern, shall be taken as sufficient service for the purpose of these Regulations.13.5If a consumer refuses or avoids receiving the notice, the service may be effected by:(a)Affixing the notice at a conspicuous place on the consumer's premises in the presence of two witness and photographing the notice; or(b)Publication of the notice in daily newspaper(s) commonly read in the concerned locality to be kept on record by the Distribution Licensee.Either of the above shall be deemed as sufficient for service of notice.Demand Side Management.13.6It shall be the duty of every consumer to stop wastage and inefficient use of electricity and to extend necessary cooperation to the Distribution Licensee in implementation of the programs for Demand Side Management that may be launched by the Distribution Licensee. Exemption13.7The standards of performance specified in this Regulation shall remain suspended during Force Majeure conditions such as war, mutiny, civil commotion, riot, flood, cyclone, lightning, earthquake, lockout, fire, etc., affecting the Distribution Licensee's installations and activities.13.8Non-compliance of a standard contained in this Regulation shall not be treated as a violation, and the Distribution Licensee shall not be required to pay any compensation to affected consumer(s), if such violation is caused due to State Transmission Utility and/or Central Transmission Utility, grid failure, a fault on the Transmission licensee's network or on account of instructions given by State Load Dispatch Centre, over which the Distribution licensee has no reasonable control.Repeal and Savings.13.9- Save as otherwise provided in these Regulations, the earlier Regulations namely "Jharkhand State Electricity Regulatory Commission (Electricity Supply Code) Regulations 2005" read with all amendments thereto, as applicable to the subject matter of these Regulations are hereby repealed.13.10Notwithstanding such repeal:(a)Anything done or action taken or purported to have been taken, or proceedings initiated under such repealed Regulations, shall be deemed to have been taken under these Regulations to the extent that same were not inconsistent with the Act.(b)The Commission may, at any time and on such terms as it may think fit, amend, alter or modify any provision of these Regulations or remove any error or defect in these Regulations.Power of Relaxation and Power to Remove Difficulties.13.11- The Commission may, in public interest and for reasons to be recorded in writing, relax any of the provisions of these Regulations.13.12If any difficulty arises in giving effect to any of the provisions of these Regulations or there is a dispute regarding interpretation of any provision, the matter may be expeditiously referred to the Commission. The Commission shall pass necessary orders after consulting the parties concerned, provided that the Commission may refuse to entertain the reference filed beyond 3 months' delay without sufficient cause.
