Section 16 in The U.P. Electricity Supply (Consumers) Regulations, 1984
16. Consumption security deposit.
- (i) Before giving supply, the supplier may require a consumer to deposit security in cash or through bank draft to safeguard recovery of electricity dues for the energy supplied to the consumer on credit.The rate of security deposit may be revised from time to time to take into account any change in tariffs and all existing consumers shall have to pay the additional security to replenish their security at the new rates of security deposit. No interest will be allowed on the deposit up to Rs. 100.00. Simple interest @ 3% per annum will be paid by the supplier on cash security deposit exceeding Rs. 100.00. Full calendar month only will be taken into account for purpose of calculating interest. The interest accruing to the credit of the consumer for each period of 12 months ending 31st March will be adjusted in the electricity bill(s) arising subsequent to the said period.(ii)The Board will be at liberty at any time to further raise the security from consumers who habitually default in making payments of their monthly dues.(iii)The supplier shall be at liberty to apply at any time any security deposit made by a consumer towards payment or satisfaction of any money which may become due and payable by him to the supplier. In all such cases, the consumer will be required to made up the deficiency so caused in his security deposit and he shall be liable to disconnection, without any further notice, if he fails to comply within seven days from the date of service of the notice on him asking him to make up the deficiency. The connection of the consumer shall be re-connected only after he pays the amount deficient in the security and the requisite charges for the disconnection/reconnection as enforced by the supplier from time to time.(iv)The supplier may, at his discretion, demand additional security from a consumer at any time and the consumer shall be bound to pay the same' within the stipulated in the demand, failing which the consumer shall be liable to disconnection. Reconnection of the supply in such a case will be made by the supplier only after the receipt of disconnection/reconnection charges and the additional security as demanded.(v)[ Besides disconnection, consumer will be liable to pay late payment surcharge at the rates as specified in the tariff applicable to consumer, on failure to pay Security/Additional Security within due date.] [Substituted by Notification No. 244-CU-2/S-8, dated 28th January, 1994, published in U.P. Gazette, Part 1 (Kha), dated 25th June, 1994.](vi)[ The existing consumers from whom security could not be realised due to any reason whatsoever shall be required to pay the amount of security under sub-clause (i) within a period of 30 days from the date, a notice to that effect is served upon them and on failure to pay such security within such time the supply shall be liable to be disconnected.] [Inserted by Notification No. 618-CU-II-S-8, dated 7th March, 1994, published in U.P. Gazette, Part 1, Section (Kha), dated 18th March, 1995.]
