Section 5(5) in Jharkhand State Electricity Regulatory Commission (Electricity Supply Code) Regulations, 2015
5.2Licensee's obligation to extend the distribution system and consumer's share in the cost. - 5.2.1 The Distribution Licensee is responsible for ensuring that its distribution system is upgraded, extended and strengthened to meet the demand for electricity in its area of supply.5.2.2The Distribution Licensee shall meet the cost for strengthening / up-gradation of the system to meet the demand of the existing consumers through its annual revenues or funds arranged by the Distribution Licensee and this cost shall be recovered from the consumers through tariff.5.2.3The cost of extension and up-gradation of the system for meeting demand of new consumers shall be recovered from the new consumers through system loading charges as approved by the Commission. The cost of extension of distribution mains and extension / up-gradation of the system up to the point of supply for meeting demand of new consumers shall be payable by the consumer or any collective body of the consumers or otherwise as may be directed by the Commission as per the provisions of Section 46 of the Act.5.2.4In case of new connection, the consumer shall bear Service Connection Charges, i.e. the cost of extension of service connection from the distribution mains to the point of supply, and shall pay the security deposit (except in case of prepaid meters) as detailed in Annexure 18 to these Regulations.
