Section 12 in The Indian Electricity (West Bengal Amendment) Act, 1994
12. Amendment of Schedule. -
In the Schedule to the principal Act, in clause VI, in sub-clause (1), in the first proviso,-(a)for clause (a), the following clause shall be substituted :-"(a) within fourteen days after the service on him by the licensee of a notice in writing in this behalf, tenders to the licensee a written contract, in the form approved by the State Government, duly executed, and a security in cash equivalent to an estimated average of the amounts of bills for three months or for such longer period as the State Government may, by notification in the Official Gazette, determine from time to time, binding himself to take a supply of energy for not less than two years for such amount as will assure the licensee at the current rates charged by him, of an annual revenue not exceeding fifteen per cent of the cost of the service line required to comply with the requisition against the said security which shall bear interest at the rate of five and a half per cent per annum,";(b)in clause (b), for the words "not on that property:", the words "not on that property, and" shall be substituted;(c)after clause (b), the following clause shall be inserted:-'(c) if any prospective consumer, who has been a beneficiary to a disconnected connection, applies for fresh connection or restoration of disconnected connection, he may be allowed such connection or restoration, as the case may be, if he makes payment of the outstanding dues along with late payment fees in respect of the disconnected connection to which he has been a beneficiary.Explanation. - "Beneficiary" includes any member of the family of the consumer and, in the case of industrial or commercial supply, the employees of the consumer.".
