Section 9 in Jharkhand State Electricity Regulatory Commission (Electricity Supply Code) Regulations 2005
9. Enhancement and Reduction of Contract Demand/Sanctioned Load.
- 9.1 Enhancement of Contract Demand/Sanctioned load9.1.1The application for enhancement of contract demand /sanctioned load shall be made in the prescribed form and in the manner as specified in new service connection in Clause 5 of these Regulations.9.1.2The application for enhancement of load shall be disposed of in the manner and within the time frame as prescribed for new service connection in Clause 6.2.11 of these Regulations.Provided that the application for enhancement of Contract Demand /Sanctioned Load may be outright rejected by the distribution licensee if the consumer is in arrears of licensee's dues and the same have not been stayed by a court of law or the Commission.9.2Reduction of Contract Demand/Sanctioned Load. - 9.2.1 The application for reduction of contract Demand sanctioned load shall made in the prescribed form specified for the new service connection. Provided that no reduction of load shall be allowed by the Distribution Licensee before expiry of the initial period of agreement.9.2.2The application for reduction of load shall be accompanied by-(i)Details of modification, alteration and removal of electrical installation with completion certificate and test report of the Licensed Electrical contractor.(ii)Any other reason for reduction of load(iii)Details of generator if any installed by the consumer with safety clearance certificate form competent authority as applicable.9.2.3The Distribution Licensee shall consider the application verify the same and communicate in writing its decision on reduction of Contract Demand/Sanctioned Load in writing within 30 days of the application. Provided that if the distribution licensee rejects or refuses the reduction of contract demand/sanctioned load it shall do so after affording the consumer reasonable opportunity of being heard in the matter and after communicating in writing the reasons for such refusal.9.2.4If the decision of the application for reduction of Contract Demand Sanctioned Load is not communicated by the licensee within 30 days of the application, the consumer shall send a notice to the licensee requesting for disposal in the matter and if the decision is still not communicated within 15 days of the notice. The reductions of contract demand/sanctioned load shall be deemed to have been sanctioned, from the 16th day after the issue of notice to the licensee by the consumer.9.2.5The reduction of Contract Demand/Sanctioned Load shall come into effect from the first day of the month following the month in which the reduction of load has been sanctioned or have been deemed to be sanctioned.9.2.6After the sanction of the reduction of Contract Demand/Sanctioned Load the consumer shall execute a supplementary agreement and the licensee shall recalculate the Security Deposit excess Security Deposit if any shall be refunded by way of adjustment in the minimum number of succeeding bills of the consumer.9.3Change of Service (Tariff) Category, Shifting of Service Connection. - 9.3.1 Consumer may get done the change of Service (tariff) Category or Shifting of Service Connection on mutually agreed terms and conditions with the Distribution Licensee if the licensee agrees to do so.
