Section 3 in Jharkhand State Electricity Regulatory Commission (Electricity Supply Code) Regulations 2005
3. Recovery of Charges.
- 3.1 The Distribution Licensee shall be authorized to recover charges for the supply of electricity from any person requiring such supply in accordance with the provisions of the Act and these Regulations and such charges shall include-(a)Recovery of such expenses as may be reasonably incurred by the licensee in providing electric line or electrical plant used for giving such supply in accordance with Clause 17 of these Regulations below.(b)Charges for electricity supplied by licensee in accordance with the tariff order issued by the Commission.3.2Cost of Service Connection/Extension/Upgradation. - 3.2.1 The licensee shall be authorized to recover from the applicant all expenses reasonably incurred in laying service line from the distribution mains to the point of supply based on the schedule of charges approved by the Commission as per Clause 17 of these Regulations.3.2.2Where the provision of supply to an applicant requires works of installation of dedicated distribution facilities, the licensee shall be authorized to recover all expenses reasonably incurred on such works from the applicant based on the schedule of charges approved by the commission as per Clause 17 of these Regulations.Where the provisions of supply to an applicant entails works, not being works referred to in Clause 3.2.1 and 3.2.2 above of these Regulations, for augmentation/up gradation of the distribution system, the licensee shall be authorized to recover from the applicant such portion of the expenses reasonably incurred on such works as the load or additional load applied for bears to the incremental capacity that will be created by augmentation of the distribution system as per the schedule of charges approved by the Commission in accordance with Clause 17 of these Regulations.Provided that where the load or additional load applied for by the applicant does not exceed one third of the capacity that will be created by augmentation of the distribution system, the licensee shall not be entitled to recover any expenses under this Clause 3.2.3 of these Regulations form such applicant.3.2.3Where the licensee permits the applicant to carry out works of laying service line and/or dedicated distribution facilities for the power supply requisitioned by him, the licensee shall not be entitled to recover expenses relating to such portion of work so carried out by the applicant.Provided how ever that the licensee shall be entitled to recover from the applicant, supervision charges as per schedule of charges approved by the Commission in accordance with Clause 17 of these Regulations, not exceeding 15 percent of the labor cost that would have been incurred by licensee in carrying out such work.Provided further that the applicant shall have to get the works carried out by licensed electrical contactor as per the estimate and lay-out approved by the licensee. The material purchased by the applicant in such cases should conform to relevant BIS specification or its equivalent and should bear its mark where applicable. The licensee may ask for documentary evidence to verify the quality of material. The consumer should get the work done within time frame provided in these Regulations failing which the licensee may on giving fifteen days notice treat this application for supply as cancelled.3.2.4The service line and /or the dedicated distribution facility, not withstanding that it has been paid for by the consumer, shall remain the property of the licensee who shall maintain it and who shall have the right to use the same for supply of electricity to any other person provide that such supply should not adversely affect the supply to the consumer who has paid for it.3.3Charges of Electricity Supplied. - 3.3.1 The distribution licensee shall recover the electricity charges for the electricity supplied to the consumer as per the tariff determined by the Commission from time to time in accordance with the provision of Electricity Act 2003.3.3.2Unless otherwise specified all service category wise tariff (HT and LT rates) refer to one point of supply and each separate establishment and service category (tariff) will be given separate point supply.3.3.3The consumer shall pay to the distribution licensee within the time specified for the purpose under Clause 4 every month/ billing period at the appropriate office of the distribution licensee or any other place specified by distribution licensee, charges for the electricity supply to the consumer during the preceding billing period as per the tariff in force from time to time.3.3.4The charges for electricity supplied may include fixed charges, energy charges, minimum charges and all other surcharges including fuel price adjustment surcharge, delayed payment surcharge as per tariff in force from time to time.3.3.5The licensee is also authorized to recover such surcharge and charges for wheeling as may be specified under provisions of Sub-Section 2 and Sub-Section 3 of Section 42 of the Act and such additional surcharge as may be specified under provisions of Sub-Section(4) of Section 42 of the Act.3.3.6The consumer shall also pay in addition to the charges fixed by the Commission all taxes and duties as required under any law for the time being in force.
