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State of Andhra Pradesh - Section

Section 8 in Andhra Pradesh Electricity Regulatory Commission (Standards of Performance) Regulations, 2000

8. Applications for New Connection/ Additional Load.

(1)For 230V/400V supplies (other than agricultural supply) The licensee shall deal with consumer's application for new connection as follows:
(a)Within 2 days of receipt of application complete in all respects, the licensee shall send three clear days' notice to the applicant for the purpose of inspection of premises and fixation of point of entry of supply mains and the position of mains, cutouts or circuit breakers and meters.
(b)Estimate charges for providing connection and security deposit required shall be intimated after the point of entry of supply mains and the position of mains, cutouts or circuit breakers and meter has been settled within 10 days if the connection is proposed to be given from existing network and within 30 days if extension is required or if additional/ enhancement of distribution transformer is needed.
(c)Within 3 days of receipt of completion report and the test report of the licensed wiring contractor, the licensee will give 3 clear days notice to the applicant of the time and the date when his representative proposes to inspect and test the installation. The licensee shall complete the inspection of the installation within a period of 10 days from the date of receipt of test report of the licenced contractor. The licensee shall notify the applicant in writing of any defect noticed within 7 days of inspection. If no intimation is received by the applicant within 7 days of inspection, the installation will be deemed to have been approved.
(d)After completion of all other formalities prescribed in the Licensee's Code on Conditions of Supply and Procedures the licensee shall commence supply of power to the applicant, within 15 days of approval of applicant's installation if the connection is from existing network and within 30 days if line extension is involved or if additional/ enhancement of distribution transformer is needed. The licensee shall not commence supply, without the approval in writing of the Electrical Inspector wherever it is required under the provisions of IE Act, 1910 and I.E. Rule, 1956.
For LT agricultural services: The application for agricultural supply shall be processed on the same lines as in the case of other LT applications except that the Communication of estimated charges shall be limited to only those applications which can be covered in the target fixed for the year. In the case of remaining applications a communication shall be sent within 30 days of receipt of application giving reasons for not providing supply immediately and indicating the probable time when the application can be processed for giving a new connection.
(2)For H.T. and EHT supply. - The licensee shall deal with the application for new connection as follows:
(a)If supply is requested to be given at H.T., the licensee shall respond whether connection is feasible or not within 15 working days of receipt of application. If the connection is feasible, licensee shall intimate voltage at which supply will be given and point of commencement of supply. The licensee shall intimate the applicant seeking the new connection, estimated charges and time required for providing the new connection within 30 working days of notifying feasibility of supply.
(c)Under normal circumstances the time required for providing a new connection shall not exceed 120 days for HT and 180 days for EHT from the date of payment of estimated charges.
(d)Connection shall be provided within the estimated time, as intimated, after deposit of estimated charges, submission of Test Report by consumers, inspection by Supplier's Engineer/Electrical Inspector and Agreement, if required. The licensee shall, however, not be held responsible for delay, if any, for providing connection, if the same is on account of statutory clearances, rights of way, acquisition of land over which licensee has no reasonable control.
(3)Transfer and conversion of services. - Application for transfer of ownership, change of category and conversion of the existing services shall be effected by the licensee within the time limits specified hereunder:
(a) Title transfer of ownership - within 30 days
(b) Change of category - within 30 days
(c) Conversion from LT single phase to LT 3phase - within 30 days
(d) Conversion from LT to HT and vice versa - within 90 days