Section 16 in The Delhi Electricity Supply Code And Performance Standards Regulations, 2007
16. Electricity Connection in Electrified Colonies/Areas.
- The Licensee shall process any application for new connection submitted along with other necessary documents within the time frame as given below:(i)The Applicant shall make requisition for new connection in the form prescribed in ANNEXE-I to these Regulations or as approved by the Commission from time to time. If the Applicant wishes to provide the meter himself, he shall explicitly inform the same in writing to the Licensee at the time of making the application.(ii)The Licensee shall issue dated receipt to the applicant and any deficiencies in the application shall be intimated in writing within 3 days of receipt of application. The application shall be considered to be accepted only on removal of such deficiencies. In case consumer has not been intimated within stipulated 3 days about any deficiencies in his application, the application shall be deemed to have been accepted by the Licensee.(iii)The Licensee shall inspect the Premises in the presence of the applicant or his representative within 5 days from the date of acceptance of the application. If upon inspection, the Licensee finds that;(a)the information as furnished in the application is false or(b)the installation is defective or(c)the energisation would be in violation of any provision of the Act/Electricity Rules/Tariff Order.The Licensee shall not sanction the load and shall intimate the applicant the reasons thereof in writing.(iv)In all other cases, except as provided in the Act or these Regulations, the Licensee shall sanction the load and raise a demand note in accordance with the provisions of these Regulations under proper receipt to the applicant, giving breakup of the estimate of applicable charges including security deposit for providing such connection. The Licensee shall issue the demand note within 7 days of acceptance of application. A Licensee may at the request of the Applicant collect payment at the time of making the application which shall be received on account and subject to completion of all commercial formalities.(v)Once a demand note is raised, the Licensee shall be under obligation to energise the connection subject to the provisions of clause (vii) below.(vi)The amount of security deposit shall be as per the Regulation 29 or as approved by the Commission from time to time. The Licensee shall pay interest to the consumer at the rate of 6% per annum, or any other rate prescribed by the Commission payable annually on such deposit w.e.f. date of such deposit in cases of new connection energized after the date of this notification or in other cases, from the date of notification of these regulations. The interest accrued during the year shall be adjusted in the bill for the first billing cycle of the ensuing financial year.(vii)The applicant shall make the payment within 7 days of receipt of demand note. The Licensees obligation to energize the connection shall arise only after receipt of the full payment but the total time period shall be as stipulated in Section 43 of the Act. In case applicant finds difficulty in making the payment within 7 days, he shall request the Licensee, in writing, for an extension of time. The time thus extended shall not be counted in working out the total time taken for energisation of connection by Licensee and no compensation for delay in connection under section 43 of the Act, shall be payable for the said period.(viii)The Licensee shall energise the connection within 12 days from the date of receipt of the payment, through a correct meter as notified by the Authority under section 55 of the Act, if such connection is to be provided from the existing network.(ix)If the Licensee fails to provide connection to an applicant within a period specified in sub-section (i) to (viii) above, he shall be liable to pay the applicant, compensation as per Schedule III of these Regulations after necessary hearing by the appropriate authority.Such compensation shall be adjusted in the first bill and, if required, in subsequent bills of the applicant.(x)The Licensee shall, however, not be held responsible for delay in providing the connection, if the same is on account of reasons such as right of way, acquisition of land, delay in permission for road cutting, over which Licensee has no control provided that the reasons for the delay are communicated to the applicant within the period specified for energisation.(xi)The Licensee shall issue the first bill within two billing cycles of energising the connection. In case, the consumer does not receive the first bill within two billing cycles from the date of energizing of the connection, he shall complain, in writing, to the Business Manager of the concerned District Office of the Licensee and the Licensee shall issue the bill within next fourteen days. In, any case, if a bill is not raised within four billing cycles from the date of energizing the connection, the Licensee shall pay compensation as specified in Schedule III of the Regulations.
