Section 10 in Maharashtra Electricity Regulatory Commission (Electricity Supply Code and Other Conditions of Supply) Regulations, 2005
10. Change of Name.
- 10.1 A connection may be transferred in the name of another person upon death of the consumer or, in case of transfer of ownership or occupancy of the premises, upon application for change of name by the new owner or occupier:Provided that such change of name shall not entitle the applicant to require shifting of the connection to a new premises.10.2The application for change of name shall be accompanied by such charges as are required under the approved schedule of charges of the Distribution Licensee.10.3The application under Regulation 10.2 shall be accompanied by:(i)consent letter of the transferor for transfer of connection in the name of transferee;(ii)in the absence of a consent letter, any one of the following documents in respect of the premises: (a) proof of ownership of premises; (b) in case of partition, the partition deed; (c) registered deed; or (d) succession certificate;(iii)photocopy of licence / permission with respect to the purpose for which electricity is being supplied to the premises, if required by statute;(iv)processing fee or receipt thereof.10.4The Distribution Licensee shall communicate the decision on change of name to the consumer within the second billing cycle from the date of application for change of name:Provided where the Distribution Licensee disallows or refuses to the change of name, it shall do so after affording the consumer concerned a reasonable opportunity of being heard in the matter:Provided further that the Distribution Licensee shall communicate the reasons of refusal in writing to the consumer.10.5Any charge for electricity or any sum other than a charge for electricity due to the Distribution Licensee which remains unpaid by a deceased consumer or the erstwhile owner / occupier of any premises, as a case may be, shall be a charge on the premises transmitted to the legal representatives / successors-in-law or transferred to the new owner / occupier of the premises, as the case may be, and the same shall be recoverable by the Distribution Licensee as due from such legal representatives or successors-in-law or new owner / occupier of the premises, as the case may be:Provided that, except in the case of transfer of connection to a legal heir, the liabilities transferred under this Regulation 10.5 shall be restricted to a maximum period of six months of the unpaid charges for electricity supplied to such premises.
