Section 24 in Bihar Electricity Regulatory Commission (Standards of Performance of Distribution Licensee) Regulations, 2006
24. (a) Reconnection of Service.
(1)Where a service connection has been disconnected for non payment of bills and the consumer pays all dues including reconnection charges, the Licensee shall arrange reconnection same day and for unavoidable reasons, the next day. The consumer may also produce proof of payment to the local area Engineer of the Licensee for speedy reconnection of electric line.(2)If service connection is disconnected for malpractice like pilferage, the service connection shall be restored after the case is settled and consumer pays the entire assessment amount. In such cases the Licensee shall not pay any compensation for delay in reconnection.(b)Permanent disconnection on request of consumer - If a consumer desires to get his service connection disconnected permanently, he shall given prior notice as specified in the Electricity Supply Code (ESC) or as otherwise provided in the Tariff Order which is in force. The Licensee shall serve final bill along with disconnection charges and after payment of the final bill the service connection shall be disconnected and the agreement shall be terminated.
