Section 20 in The West Bengal Electricity Regulatory Commission (Recovery of Expenditure for Providing New Connections) Regulation 2005
20. Powers of the Commission to amend etc.:
(a)The Commission may, at any time, at its sole discretion vary, alter, modify, add or amend any provision of this Regulation.(b)If any difficulty arises, in giving effect to any of the provisions of this Regulation, the Commission may, for reasons to be recorded in writing, direct the licensee or consumer(s). by a general or special order, for taking suitable action not inconsistent with the provisions of the Act. as may appear to be necessary, for removing the difficulty.(c)Nothing in these Regulations shall be deemed to limit or otherwise affect the inherent power of the Commission to make such orders as may be necessary for meeting the ends of justice, or to prevent the abuse of the process of the Commission.Annexure- AApplication Form for Temporary Electricity Supply Connection(To be supplied by the Licensee on payment of Rs. 10/-)[See Regulation 10)Please strike out inapplicable portion(s)No objection with Seal of PoliceStation wherever applicableTo.........................(Designation & Address.........................of concerned Authority of Licensee)Sub: Requisition of Temporary ElectricitySupply for.......(state the purpose)Sir,An application is hereby submitted duly filled in along with required details and compliances (i.e., No objection from Police, Fire Brigade, Land Owner, Owner of Premises /Land over which Temporary line has to be drawn etc.) and Test Form etc.I/We have deposited the requisite fee as per WBERC (Recovery of Expenditure for Providing New Connections) Regulation, 2005. A copy of the receipt is enclosed.You are requested to please process the application.I/We undertake to have the wiring carried out by a licensed wiring contractor(s) only.I/We am/are agreeable to make available the Service connection materials as per list if submitted by you (strike out if not applicable).I/We undertake to abide by the safety rules and shall not violate any statutory provision including those related to unauthorized use/pilferage of electricity.Necessary details (In Block Capitals)
