Section 16 in Bihar Electricity Regulatory Commission (Standards of Performance of Distribution Licensee) Regulations, 2006
16. Temporary Supply/Connection.
(a)Consumers shall requisition for temporary supply for construction and other purposes in the prescribed application form.(b)The Licensee shall collect the cost for effecting temporary service connection and the cost towards expected energy consumption as per tariff order in force.(c)The Licensee shall release supply on the date required by the consumer in case where distribution lines are laid down.(d)Where extension of distribution main is required, the time schedule as mentioned in Regulation 15(4) shall apply.(e)The Licensee shall refund the balance deposit, if any within one month from the date of dismantling the temporary service connection, after adjustment of the dues payable by the consumer
