Section 57 in The Delhi Electricity Supply Code And Performance Standards Regulations, 2007
57. Procedure for booking a case for unauthorized use of electricity.
- The Licensee shall publish the list of Assessing Officers of various districts, prominently in all the District Offices and the Photo ID Card issued to such officers shall indicate so.(ii)An Assessing Officer, suo moto or on receipt of reliable information regarding Unauthorized Use of Electricity shall promptly conduct inspection of such premises.(iii)The inspection team of the Licensee shall carry along with them their Visiting Cards and Photo Identity Cards. Photo ID card should be shown and Visiting Card handed over to the consumer before entering the premises.(iv)The Assessing Officer shall prepare a report giving details such as connected load, condition of seals, working of meter and mention any irregularity noticed (such as, artificial means adopted for Unauthorized Use of Electricity) as per format prescribed in ANNEXE-XI or as approved by the Commission from time to time.(v)The report shall clearly indicate whether sufficient evidence substantiating the fact that Unauthorized Use of Electricity was found or not. The details of such evidence should be recorded in the report.(vi)Two or more connections shall not be clubbed unless it is proved that the connections are used to serve/supply the same establishment.(vii)The report shall be signed by the Assessing Officer and each member of the inspection team and the same must be handed over to the consumer or his/her representative at site immediately under proper receipt. In case of refusal by the consumer or his/her representative to either accept or give a receipt, a copy of inspection report must be pasted at a conspicuous place in/outside the premises and photographed. Simultaneously, the report shall be sent to the consumer under Registered Post.(viii)The Licensee shall, within seven days of date of inspection, serve a seven days show cause notice, giving reasons as to why a case of UUE should not be booked against such consumer. The notice should clearly state the time, date and place at which the reply has to be submitted and the designation of the person to whom it should be addressed.
