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NCT Delhi - Act

Delhi Electricity Regulatory Commission (Supply Code and Performance Standards) (Second Amendment) Regulations, 2018

DELHI
India

The Electricity Act, 2003

Delhi Electricity Regulatory Commission (Supply Code and Performance Standards) (Second Amendment) Regulations, 2018

Regulation NO-F-17-85-DERC-ENGG-2017-18-5855-2680- of 2018

Published in Delhi Gazette on 12 October 2018
Commenced on 12 October 2018
[This is the version of this document from 12 October 2018.]
[Note: The original publication document is not available and this content could not be verified.]

No. F . 17 (85 )/DERC /Engg./2017 - 18 / 5855 /2680 .– Pursuant to the directions received from the Govt. of NCT of Delhi under Section 108 of the Electricity Act, 2003 and also to bring more clarity and ease in implementation of the Delhi Electricity Regulatory Commission (Supply Code and Performance Standards ) Regulations , 2017 , the Delhi Electricity Regulatory Commission , in exercise of the powers conferred by Section 46 , 50 read with Section 57 , 181 of the Electricity Act, 2003 (Act 36 of 2003 ) and all other powers enabling it in this behalf and after previous publication , hereby makes the following Regulations to amend the Delhi Electricity Regulatory Commission (Supply Code and Performance Standards ) Regulations , 2017 (hereinafter referred to as “ the Principal Regulations” ):

1. .0

Short title and commencement:( 1)These Regulations may be called the Delhi Electricity Regulatory Commission (Supply Code and Performance Standards) ( Second Amendment) Regulations, 2018 . These Regulations shall come into effect from the date of their publication in the official Gazette .

2. .0

Amendment of Regulation 20 of Principal Regulations :( 1)In Regulation 20 of Principal Regulations, in the second proviso of sub -Regulation ( 1 ), for the word and figure ‘ 1MVA ’, the word and figure ‘ 100kW shall be substituted .The sub -Regulation (7 ) of Regulation 20 of Principal Regulations shall be substituted as under:“ (7 ) In case of transfer of connection , the security deposit in the name of preceding consumer shall stand transferred in the name of the applicant and no additional security deposit shall be taken .”

(3)The sub -Regulation (8 ) of Regulation 20 of Principal Regulations shall be substituted as under:" ( 8 ) In case of upward revision of sanctioned load or contract demand of consumer, the consumer shall be liable to pay the additional security deposit corresponding to additional load at prevailing rates of security deposit on the date of enhancement. ” { Explanation : The additional load shall be the “ Total Load after enhancement” minus “ Existing Sanctioned Load or Contract Demand as the case may be ” .}Note : After 1. 9. 2017 , in case if the enhanced security deposit is taken based on total load , the balance amount after adjusting as per sub - Regulation (8 ) shall be adjusted in the ensuing bill( s) ofthe consumer. Amendment of sub -Regulation (2 ) of Regulation 21 of Principal Regulations: In Regulation 21 of Principal Regulations, the second proviso alongwith explanation of sub -Regulation (2 ) shall be substituted as under:

3.0“ Provided further thatwhere the service line is actually changed in case of upward revision of sanctioned load , the differential Service Line cum Development Charges shall be payable by the consumer for : EXTRAORDINARY

Part III – ]

additional load based on the prevailing rates for electrified areas or un - electrified areas as the case maybe:{ Explanation : The additional load shall be the " Total Load after enhancement” minus “Maximum Loadcorresponding to which Service Line cum Development Charges have already been paid ”.} Amendment of sub - Regulation (1 ) of Regulation 22 of Principal Regulations: In regulation 22 of Principal Regulations, for sub- Regulation (1 ), the following shall be substituted namely:

4. .0

“ ( 1) The developer or the applicant applying for supply of electricity from the Licensee shall provide free of charge, the applicable land space of requisite dimensions as notified in the Commission s Orders, at a convenient location , as may be mutually agreed between the consumer and the Licensee, for erection and installation of grid substations, transformers, switch gear, meter, equipment, etc .:Provided that where the developer is a Government Agency, the land space shall be provided through Government of National Capital Territory of Delhi as per the prevailing policy : Provided further that where there is no specific developer in an area and the augmentation of the existing distribution system to meet out the load demand requires the land space for installation of grid substations, transformers , switch gears, etc ., the distribution licensee shall approach the Government of National Capital Territory of Delhi, within fifteen days of such requirement, for allotment of landspace, indicating the probable land space available in such areas.” Amendment of Regulation 29 of Principal Regulations : (1) In regulation 29 of Principal Regulations, after sub - Regulation (3), the following proviso shall be inserted namely :

5. . 0

“ Provided that where a smart meter to be installed by the licensee, the consumer shall have the option to request for installation of the smart meter inside his premises and in all such cases thelicensee shall install such meter inside the premises of the consumer.” (2) In Regulation 29 of Principal Regulations, for sub - Regulation (4), the following shall be substituted namely :“ (4 ) In case of the multi -storey buildings, the meters shall be installed preferably on the ground floor in a space having proper ventilation and adequate illumination .”SURENDRA EDUPGHANTI, Secy.Note : The Principal Regulations were published on 17th August, 2017 in the Delhi Gazette, Extraordinary , Part III atN .C . T .D . No. 218 and 1st Amendment Regulations were published on 16th February , 2018 in the Delhi Gazette , Extraordinary , Part III at N .C . T .D . No. 447 .Uploaded by Dte . of Printing at Government of India Press , Ring Road ,Mayapuri, New Delhi- 110064and Published by the Controller of Publications , Delhi- 110054 . ALOKDigitally signed by ALOK KUMAR Date : 2018 . 10. 25 09 :57 :01 + 05 30KUMAR

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