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[Cites 0, Cited by 0] [Section 15(4)] [Section 15] [Entire Act]

State of Bihar - Subsection

Section 15(4)(g) in Bihar Electricity Regulatory Commission (Standards of Performance of Distribution Licensee) Regulations, 2006

(g)The time limit shall be extended by the period which the consumer delays in fulfilling the following tasks beyond the due date intimated by the Licensee:-
(i)Payment of service connection charges and security deposit.
(ii)Certificate that the internal wiring/consumer's electrical system including machinery, equipment and appliances are in goods condition, comply with the standards including safety standards and the insulation resistance of the system.
(iii)Signing of Agreement between the Licensee and the consumer.
(iv)Filling ownership certificate of the premises.
(v)Settlement of dues if the applicant had availed supply of electricity earlier.
(vi)Providing of space for installation of transformer or metering equipment, if required.