Section 7 in Schedule for Retail Tariff Rates and Terms and Condition of Supply for FY, 2006-07
7. Defective/Damaged/Burnt meter supply. - In case of meter being defective/damaged/burnt the Board or the consumer as the case may be shall replace the same within the period specified in "Standards of Performance for Distribution Licensee" Regulations issued by the Commission. Till defective meter is replaced the consumption will be assessed and billed on an average consumption of last 12 months from the date of meter being our of order. Such consumption shall be treated as actual consumption for all practical purposes including calculation of electricity duty until the meter is replaced/rectified.
Temporary SupplyTemporary Supply (LT & HT)1.0Applicability - This tariff is for connection of temporary nature. The applicability shall be as given in the respective category tariff rate schedule.Temporary supply cannot be claimed by a prospective consumer as a matter of right but will normally be arranged by the Board when a requisition is made giving due notice subject to technical feasibility and in accordance with electricity supply code issued by the Commission.1.1Tariff - Fixed charge and energy charge shall be chargeable at one and half times the normal tariff as applicable to the corresponding appropriate tariff category.*1.3 Terms of Supply - (a) Temporary supply under any category of service may be given for a period not exceeding 30 days in the first instance. The duration of which, however may be extended on month-to-month basis subject to maximum of six months.(b)In addition to the charge mentioned above, the consumer shall have to deposit the following charges before commencement of the temporary supply:(i)Estimated cost of erection of temporary service line & dismantling.(ii)Cost of irretrievable materials which cannot be taken back to service.(iii)Meter rent for the full period of temporary connection as per appropriate Tariff Schedule & Miscellaneous charges.(iv)Rental on the cost of materials as per estimate framed but not payable by the consumer shall be payable at the rate of Rs. 15/- per month on every Rs. 100/- or part thereof.(v)Ten per cent on the total cost of the estimate for the temporary service connection to cover as security for loss of materials and contingencies. In case such loss is noticed, the amount will be refunded.(c)The applicants for temporary supply shall be required to make a deposit in advance of the cost as detailed above including the energy consumption charges estimated for full period on the basis of connected load. This will however, be adjusted against the final bill that will be rendered on disconnection of supply month to month basis.(d)If the consumer intends to extend the temporary supply beyond the period originally applied for, he will have to deposit in advance all charges as detailed above including the estimated electricity consumption charges, for the period to be extended and final bill for the previous period, as well.(e)The temporary supply shall continue as such and be governed by the terms & conditions specified above until the supply is terminated or converted into permanent supply at the written request of the consumer. The supply will be governed by the terms & conditions of permanent supply only after the consumer has duly completed all the formalities like execution of agreement, deposit of security money, cost of service connection and full settlement of the account in respect of the temporary supply etc.* Should be 1.2, appears to be a printing error.Seasonal Supply
