6. Review and payment of Additional Security Deposit for the electricity supplied.
- (1) General ReviewSubject to the billing periods of three months or two months as specified in Clauses 4, the adequacy of the amount of security deposit in respect of consumers shall be reviewed by the licensee generally once in every year (preferably after revision of tariff for the respective year) based on the average consumption for the period representing 12 (twelve) months from April to March of the previous year.(2)Demand notice for Additional Security Deposit(a)Based on review as per sub-clause (1) above, demand for shortfall or refund of excess will be made by the licensee:Provided, however, that if the security deposit payable by the consumer is short by or in excess of not more than 10% of the existing security deposit, no demand for shortfall will be made for payment of Additional Security Deposit and the consumer shall not be entitled to demand the refund of the excess.(b)If the existing Security Deposit of a consumer is found to be in excess by more than 10% of the required security deposit, refund of the excess security deposit shall be made by the Licensee by adjustment of the then outstanding dues from the consumer to the Licensee or any amount becoming due from the consumer to the Licensee or any amount becoming due from the consumer to the Licensee immediately thereafter.(c)Where the consumer is required to pay 'Additional Security Deposit, the Licensee shall issue to the Consumer a 30 days' advance notice specifying the amount payable with supporting calculations.(3)Surcharge for belated payment of additional security deposit(a)The consumers shall pay the additional security deposit within thirty days from the date of service of the demand notice issued by the licensee.(b)If there is any delay in payment, the consumer shall pay surcharge thereon at 18% per annum or at such rates as may be fixed by the Commission from time to time, without prejudice to the Licensee's right to disconnect supply of electricity, as per this Regulation.(4)Disconnection for non-payment of security deposit for the electricity suppliedIn the case where Additional Security Deposit is demanded by the licensee in terms of clause 6, and the consumer does not make payment, the supply to the consumer shall be liable for disconnection, without any further notice.
