Section 5 in Jharkhand State Electricity Regulatory Commission (Electricity Supply Code) Regulations 2005
5. Requisition for supply.
- 5.1 [Requisition for a new supply of electricity shall be made by the owner/occupier of the premises in duplicate in the prescribed form of the licensee which shall be available at a cost from the local office of the licensee. The model format of the application form is provided in Schedule I & II of these Regulations. The Licensee shall necessarily supply two copies of agreement format, one copy of tariff schedule and one copy of Electricity supply code along with the application forms. Copies of application form and other necessary required documents as mentioned above down loaded from the website of licensee may also be used by applicant and shall be accepted by the licensee.On the application form there shall be clearly mentioned the names with address and telephone numbers of the offices from where the application form can be obtained and where the filled up application form will be submitted.Any assistance or information required in filling up the form will be provided to the applicant at the local office of the licensee.] [As per Amendment issued by Jharkhand State Gazette Notification No.- 214 Dated - 16/04/2007.]5.2The application shall indicate in the application for electricity supply his full name and address (permanent if any) with telephone number and also detail address of the premises for which requisition of supply has been made including Khata no, Khesra no, Municipal holding no, house/plot no etc, as applicable. The applicant shall also provide following information's/particulars in the application:-(a)Name and address of the licensed Electrical contractor through whom the wiring/installation will be/have been carried out.(b)Purpose of usages of electricity and load for each such usage.(c)Whether application is for new connection, temporary connection, shifting of service, additional load, change of name or change of type (category) of service (tariff)(d)Whether the applicant wants to carry out the works of laying service line and / or dedicated distribution facility for the electricity supply requisitioned.5.3The applicant shall furnish, along with application for requisition of electricity supply following documents(a)Two photographs affixed one each in the duplicate copies of the application form(b)Proof of legal occupancy in the form of copies of sale deed or partition deed or succession certificate or power of attorney or lease/ rent agreement or allotment order or in case of agricultural connection "Khata nakal" giving khesar no.(c)In case of a partnership firm, partnership deed, authorization in the name of the applicant for signing the requisition form and agreement.(d)In case of Public and/or Private limited Company, Memorandum and Articles of Association and Certificate of incorporation together, with an authorization in the name of the applicant for signing the requisition form and agreement.The licensee may ask for the original documents from the consumer for verification.5.4The application for requisition of supply shall be submitted to the notified local office of the licensee along with non-refundable application fee in cash or Demand Draft as per the schedule of charges approved by the Commission under Clause 17 of, these Regulations.[5.5 If the applicant, in respect of an earlier agreement executed in his name or in the name of a firm or company with which he was associated either as a partner, director or managing director, has any arrears of electricity dues or other dues for the premises where the new connection is applied for and such dues are payable to the licensee, the requisition for supply may not be entertained by the licensee until the dues are paid in full. But if the old consumer who had committed default in payment of the dues has left the premises for good and the concerned premises has come in legal possession of a new occupant through transfer or purchase of the concerned property and where the new incumbent is not connected with the previous owner/occupant in any manner applies for re-connection of the electrical line in the same disconnected premises, in that event the distribution licensee shall be obliged to order reconnection without realization of the arrear dues of concerned premises from the new incumbent, as the purchaser of the premises would not be held liable to meet the liability of the previous consumer in order to secure reconnection.] [As per Amendment issued by Jharkhand State Gazette Notification No.- 214 Dated - 16/04/2007.]5.6For the purpose of these terms and conditions of supply, establishments/premises(a)Having distinct set up and staff, or(b)Owned or leased by different persons, or(c)Covered by different licensee or registrations under any law where such procedures are applicable, and(d)For domestic category households having relevant document from the local authorities, identifying the premises as separate, will be deemed to be separate establishments and each separate establishment will be given separate point of supply.
