Section 6 in Maharashtra Electricity Regulatory Commission (Standards of Performance of Distribution Licensees, Period for Giving Supply and Determination of Compensation) Regulations, 2014
6. Restoration of Power Supply.
- Restoration of supply on failure6.1The Distribution Licensee shall restore the power supply in the case of fuse-off calls within three (3) hours in Class I cities, within four (4) hours in Urban Areas and within eighteen (18) hours in Rural Areas of the receipt of a complaint.6.2The Distribution Licensee shall, in the case of 33 kV/22 kV/11 kV/400 V/230 V overhead line breakdowns, restore the power supply to the consumer within four (4) hours in Class I cities, within six (6) hours in Urban Areas and within twenty-four (24) hours of the receipt of a complaint in Rural Areas.6.3The Distribution Licensee shall restore the power supply caused by underground cable faults including service connection within eight (8) hours in Class I cities, within Eighteen (18) hours in the Urban Areas and within forty eight (48) hours of the receipt of a complaint in the Rural Areas.6.4The Distribution Licensee shall restore the power supply caused by distribution transformer failures within eighteen (18) hours in Class-I cities, within twenty-four (24) hours in Urban Areas and within forty-eight (48) hours of the receipt of a complaint in Rural Areas.6.5The Distribution Licensee shall restore the power supply caused by a burnt meter within eighteen (18) hours of the receipt of a complaint in Class-I cities, within twenty four (24) hours of the receipt of a complaint in the Urban Areas and within forty eight (48) hours of the receipt of a complaint in the Rural Areas respectively, irrespective of the recovery of charges against burnt meter as provided in Regulation 7.4.6.6The period of interruption as a result of any scheduled outage shall be specified in the public notice of such scheduled outage.Provided that such scheduled outage shall not normally exceed twelve (12) hours on any day and supply shall preferably be restored by 1800 hours.Disconnection of supply6.7On expiry of 30 days notice from receipt of an application for termination by consumer, in accordance with the MERC Supply Code Regulations, 2005 amended from time to time, the Distribution Licensee shall disconnect the supply within three (3) days in Class-I cities, within seven (7) days in Urban Areas and within ten (10) days in Rural Areas.6.8The Distribution Licensee should intimate the consumer of any amount outstanding against the consumer whose supply has been disconnected within seven (7) days in Class I cities and Urban Areas, and within ten (10) days in Rural Areas from the date of disconnection.Provided further that licensee shall remit the credit amount, if any, as per the timeline specified above.6.9In case of closure of account (permanent disconnection), refund of credit amount (if any), advance consumption deposits/consumption security and meter security along with "No-Dues certificate" should be made by the Distribution Licensee within thirty (30) days in Class I cities and Urban Areas, and within forty five (45) days in Rural Areas from the date of application for closure of account.Provided that in the case where the consumer has outstanding dues to the licensee, the timeline specified above would stand revised to higher of the applicable timeline specified above and seven (7) days or ten (10) days after the date of making payment against such outstanding dues by the consumer in Class I cities/Urban Areas or Rural Areas respectively.Reconnection of supply following disconnection due to non-payment of bills6.10Where the Distribution Licensee has disconnected supply to a consumer for a period of not more than six months, then if such consumer pays all amounts due and payable by him to the satisfaction of the Distribution Licensee or, in case of a dispute, pays such amounts under protest, the Distribution Licensee shall reconnect supply within-(i)eight (8) hours from the payment of dues made by the consumer in Class I cities ;(ii)twenty four (24) hours from the payment of dues made by the consumer in Urban Areas and(iii)two (2) days from the payment of dues made by the consumer in Rural Areas.Provided that, where the period of disconnection exceeds six months, an application for reconnection of supply shall, after either payment of amounts due or upon settlement of dispute, be treated as a fresh application for supply of electricity under the provisions of the Act.Explanation - Payments made under protest in this Regulation shall be in accordance with the requirements of the proviso to sub-section (1) of Section 56 of the Act.
