Section 4 in Delhi Electricity Regulatory Commission (Supply Code and Performance Standards) (Second Amendment) Regulations, 2018
4. .0
“ ( 1) The developer or the applicant applying for supply of electricity from the Licensee shall provide free of charge, the applicable land space of requisite dimensions as notified in the Commission s Orders, at a convenient location , as may be mutually agreed between the consumer and the Licensee, for erection and installation of grid substations, transformers, switch gear, meter, equipment, etc .:Provided that where the developer is a Government Agency, the land space shall be provided through Government of National Capital Territory of Delhi as per the prevailing policy : Provided further that where there is no specific developer in an area and the augmentation of the existing distribution system to meet out the load demand requires the land space for installation of grid substations, transformers , switch gears, etc ., the distribution licensee shall approach the Government of National Capital Territory of Delhi, within fifteen days of such requirement, for allotment of landspace, indicating the probable land space available in such areas.” Amendment of Regulation 29 of Principal Regulations : (1) In regulation 29 of Principal Regulations, after sub - Regulation (3), the following proviso shall be inserted namely :
