10. Security for the electric line or electrical plant or electric meter.
(1)After receipt of requisition for supply of electricity from any person pursuant to Section 43 of the Act, the Distribution Licensee shall take necessary steps to provide supply as per the time limits specified in the Regulation under Section 57 of the Act.(2)The amounts to be paid for providing of electric line or electrical plant or electric meter, as the case may be, for supply of electricity to the person requisitioning supply, shall be estimated by the licensee and communicated to such person.(3)On receipt of intimation from Licensee, the person requisitioning supply shall give security by cash or Demand Draft to the licensee, equivalent to the amount required under sub-clause (2) above.(4)The licensee shall pay interest on the security amount at the Bank Rate notified by Reserve Bank of India or such higher rate as may be fixed by the Commission from time to time.(5)After furnishing of the security by the person requisitioning supply, the Distribution Licensee shall take up the work and take necessary steps for supply of electricity within the time limits specified in the Regulation notified under Section 57 of the Act.(6)If the person requisitioning supply fails to give such security as mentioned in sub-clause (2), the Distribution Licensee shall not be required to take up the work of providing electric line or electric plant or electric meter, as the case may be, in respect of supply of electricity to such person.(7)If the security given has become invalid or insufficient, the Distribution Licensee may, by notice, require the person requisitioning supply, within 30 days after service of the notice, to revalidate, or make good the shortfall in, security in respect of provision of such line or plant or meter.(8)The Distribution Licensee shall maintain a record of expenditure incurred for providing of electric line or electrical plant or electric meter for supply of electricity to such a person.(9)After execution of the work of electric line or electrical plant or electric meter for extension of supply, the Distribution Licensee shall be entitled to demand from the person requisitioning the supply the amount reasonably incurred by him in respect of providing the electric line or electric plant or electric meter for supply of electricity to such person as per the Regulation notified by the Commission under Section 46 of the Act and adjust the security deposit lying with the Licensee with interest accrued thereon for the amount due to the Licensee. In the event the Security amount with interest accrued thereon is in excess of the amount to be adjusted by the Licensee, the Licensee shall refund the excess amount by adjustment in the amount which will become due to the Licensee from the consumer immediately thereafter for supply of electricity or for any other services.Miscellaneous
