Section 10 in Jharkhand State Electricity Regulatory Commission (Electricity Supply Code) Regulations 2005
10. Security Deposit.
- 10.1 Distribution Licensee may require any person to whom supply or additional supply of electricity has been sanctioned to deposit security amount.Provided that a person to whom supply of electricity has been sanctioned through prepayment meter shall not be required to deposit any security amount.Provided further that a consumer who has deposited security amount and subsequently opts and is allowed to receive supply through a prepayment, shall be refunded such security deposit by way of adjustment to the prepayment credit to the account of such consumer from which the value of his future consumption is to be deducted.10.2The amount of security mentioned in Clause 10.1 of these Regulations above shall be equal to the three months average billing amount. For the purpose of determining the average billing under these Regulations, the average of the billing of the consumer for the last twelve months or in case where supply has been given for the shorter period, the average of the billing of such shorter period, shall be calculated.Provided that in the case of seasonal consumer, the average of the billing for the season for which supply is provided shall be calculated.Explanation. - "seasonal consumer" means consumer who normally use electricity supply for a purpose which operates for a particular part of the year not exceeding nine (9) months.10.3Where the distribution licensee requires security from a consumer at the time of commencement of service, the amount of such security shall be estimated by distribution licensee based on the tariff, Contract Demand /Sanctioned Load, Load Factor, Diversity Factor, and number of working shifts.10.4The Distribution Licensee shall recalculate the amount of security based on the Actual billing of the consumer once in each financial year.Where the amount of security deposited by the consumer is more than 110% of such calculated security for the financial year the licensee shall refund the excess amount over the calculated security amount to the consumer by way of adjustment in the minimum possible number of succeeding bills of the consumer.In case where the amount of security deposited by the consumer is less than 90% of the such security calculated for the financial year the licensee shall be entitled to serve notice to the consumer to deposit the amount of shortfall in security from the calculated security amount within 30 days and if the consumer fail to deposit the security amount within due date his service connection may be disconnected.10.5The Distribution Licensee may adjust and debit any amount which is due or owing from the consumer against the security deposited by him.[10.6 The Distribution Licensee shall pay interest on the amount of security deposit by the consumer at a rate prevalent to bank rate of the Reserve Bank of India.] [As per Amendment issued by Jharkhand State Gazette Notification No.- 214 Dated - 16/04/2007.]10.7Upon termination of supply, the Distribution licensee after adjusting and debiting any amount due or owing form the consumer against the security deposited by him refund the balance amount of security within 60 days to the person who deposited the security under intimation to the consumer if different from such person. Provided that if the Distribution Licensee fails to make payment of balance amount of security payable to the consumer upon termination of supply within 60 days of termination of supply, the licensee shall pay interest to the consumer for the period of delay over 60 days at a rate 2% higher than the Bank rate.
