Section 5 in Maharashtra Electricity Regulatory Commission (Electricity Supply Code and Other Conditions of Supply) Regulations, 2005
5. Processing of Applications.
- 5.1 After a Distribution Licensee receives a duly completed application containing all necessary information / documents in accordance with Regulation 4.1 above, the Distribution Licensee shall send its Authorised Representative to-(a)study the technical requirements of giving supply; and(b)inspect the premises to which supply is to be given, with prior intimation to the applicant.5.2In order to give supply to the premises concerned, the Authorised Representative shall, in agreement with the applicant, fix the position of mains, cut-outs or circuit breakers and meters and sanction the load for the premises:Provided that the service position shall normally be at an accessible location and the meter shall be fixed at a height so as to enable convenient reading of meter and to protect the meter from adverse weather conditions.5.3No such inspection referred to in Regulation 5.1 above shall be carried out of any domestic premises to which supply is to be given between sunset and sunrise, except in the presence of an adult male member occupying such premises, or an adult male representative.5.4After an inspection referred to in Regulation 5.1 above is carried out, the Distribution Licensee shall intimate the applicant of the details of any works that are required to be undertaken, the charges to be borne by the applicant thereon in accordance with Regulation 3.3 above and list of outstanding documents and consents / statutory permissions required to be obtained by the applicant.5.5Where, in the opinion of the Distribution Licensee, the provision of supply requires installation of a distribution transformer within the applicant's premises, the applicant shall make available to the Distribution Licensee, by way of lease, for the period for which supply is given to the premises, a suitable piece of land or a suitable room within such premises for the distribution transformer:Provided that the terms and conditions for such lease of land or room shall be mutually agreed between the Distribution Licensee and the applicant having regard to prevailing market rates:Provided further that any existing agreement, as at the date of notification of these Regulations, for use of such land or room may, upon expiry, be renewed on such terms and conditions as may be mutually agreed between the parties, to be consistent with this Regulation 5.5:Provided also that where, at the date of notification of these Regulations, the Distribution Licensee is using any such land or room without an agreement for such use or under an agreement having no fixed expiry date, then such arrangement or agreement, as the case may be, for use of such land or room is deemed to have expired at the end of two (2) years from the date of notification of these Regulations, subsequent to which a fresh agreement may be entered into on such terms and conditions as may be mutually agreed between the parties, to be consistent with this Regulation 5.5.5.6Notwithstanding anything contained in Regulation 5.5, where the provision of land or room is required under the Development Control Rules of the local authority or by any appropriate authority of the State Government, the terms and conditions for use of such land or room by the Distribution Licensee shall be as determined under the said Rules or by the said authority.5.7Upon receipt of a duly complete application accompanied with the required charges and availability of suitable piece of land or room as required by the Distribution Licensee, the Distribution Licensee shall sanction and carry out or permit to be carried out the works to give supply to the applicant.5.8Notwithstanding anything contained in these Regulations, an application shall be deemed to be received on the date of receipt of the duly completed application containing all the necessary information / documents in accordance with Regulation 4 above, payment of all approved charges of the Distribution Licensee in accordance with Regulation 3 above, availability of suitable piece of land or room in accordance with Regulation 5.5 and Regulation 5.6 above and all consents / permissions as may be required by the applicant and the Distribution Licensee under any law for the time being in force.5.9All connections released for agricultural pump sets after three months of the date of notification of these Regulations shall be metered and no such connections shall be released unless such pump sets are provided with capacitors of suitable ratings having regard to the capacity of the pump sets.Provided that all connections released prior to this period are provided with capacitors of suitable ratings having regard to the capacity of the pump sets within three years from the date of notification.Provided further that the metering directives issued by the Commission from time to time shall govern any unmetered connections released before the date of notification.
