Section 13 in Kerala Electricity Supply Code, 2005
13. Security for supply of electricity and meter.
(1)A distribution Licensee may require from any person who requires supply of electricity to his premises to provide security for payment of all monies due to the Licensee in respect of electricity supplied to such person.(2)The security charged by the Licensee shall be as per the rates approved by the Commission(3)If any person refuses to give such security, the Licensee may refuse to give supply of electricity;(4)The Licensee shall require a consumer having monthly billing, at all times maintain with the Licensee an amount equivalent to the two months electricity bill as security and for consumers having bimonthly billing shall maintain equivalent to three months electricity bills as security during the period of agreement in force;(5)The Licensee shall review the adequacy of security of all consumers in the first quarter of every financial year or when tariff revision is effected based on the average consumption of the preceding financial year and charges and tariffs in force. Based on the review, the Licensee may demand for shortfall or refund the excess security as the case may be, by giving 30 days notice to the consumer.(6)The Licensee may also require a consumer to pay security for the price of the meter, unless the consumer elects to purchase a meter. The Licensee may charge a rent for the meter as per the rates approved by the Commission.(7)If any consumer requiring supply opts to take supply through prepayment meter, he is not required to provide security deposit.(8)The consumer shall remit the security in any such form as the Licensee may require as per the approved 'terms and conditions of supply'(9)Failure to pay security demanded by the Licensee under this regulation shall lead to disconnection of power supply to the installation as per clause 25(1)(h).
