Section 16(iv) in The Delhi Electricity Supply Code And Performance Standards Regulations, 2007
(iv)In all other cases, except as provided in the Act or these Regulations, the Licensee shall sanction the load and raise a demand note in accordance with the provisions of these Regulations under proper receipt to the applicant, giving breakup of the estimate of applicable charges including security deposit for providing such connection. The Licensee shall issue the demand note within 7 days of acceptance of application. A Licensee may at the request of the Applicant collect payment at the time of making the application which shall be received on account and subject to completion of all commercial formalities.
