Section 11 in The U.P. Electricity Supply (Consumers) Regulations, 1984
11. Application for alteration and shifting of Service Line or Meter.
- (i) If a consumer, in whose name the service line is connected, desires any alteration or shifting of the service line or the meter, he may submit an application giving full particulars of the alteration or shifting with full specified reasons therefor.(ii)If after inspection of the site by a representative of the supplier, the proposed alteration or shifting is approved by the Engineer, the consumer shall be given an estimate of cost involved in carrying out the alteration or shifting and the whole cost will be payable by the consumer in advance as alteration or shifting charges.(iii)The alteration or shifting desired by consumer shall be carried out by the Engineer concerned subject to following terms and conditions and such other conditions as the Board may prescribe from time to time :(a)Feeding of load should be technically feasible at the new place of shifting.(b)The consumer will clear all outstanding dues, if any. pertaining to his existing place of connection.(c)The shifting may be normally allowed only within a particular Distribution Division to which the case pertains.No fixed charges, minimum charge or minimum guarantee will be charged from the consumer for the period the supply remains disconnected due to shifting, if such period is more than one month due to delay on the part of the supplier.
