Section 10 in The West Bengal Electricity Regulatory Commission (Recovery of Expenditure for Providing New Connections) Regulation 2005
10.
- The applicant for a temporary supply shall apply at least 10 days before availing of such supply in the specified form given in Annexure - A in writing informing the location at which the supply is required, quantum of load in watts/kilowatts, duration of supply etc. along with a payment of Rs. 250/- which will bear no interest. Any statutory permission, if required, from any authority shall also be submitted along with the application. After consideration of the feasibility of extending temporary supply the licensee shall within 3 days from the date of submission of the completed application prepare an estimate which will be collected by the applicant from the office of the licensee within 24 hours of preparation of estimate and deposit the estimated amount after deducting the application fee of Rs. 250/- within next 24 hours of receiving the estimate. Holiday/holidays will not be counted for the consideration of above 24 hours. The estimate shall be prepared by the licensee for the cost which may be incurred in laying and removing such temporary service line after giving due credit for the materials to be received back along with the cost of labour to be employed plus 15% supervision charges on the cost of materials and the labour.If after consideration of the feasibility the licensee decides that extension of temporary supply will not be feasible the licensee shall communicate such decision in writing to the applicant explaining the reasons of non-feasibility and refund the deposited amount of Rs. 250/- within 3 days from the date on which the amount was deposited by the applicant.
