Section 4 in Maharashtra Electricity Regulatory Commission (Standards of Performance of Distribution Licensees, Period for Giving Supply and Determination of Compensation) Regulations, 2014
4. Period for Giving Supply.
- New Connection (including Temporary Connection)/Additional Load/Reduction of Load4.1The Distribution Licensee shall, on an application made by post or by hand by the owner or occupier of any premises, give supply of electricity to such premises after receipt of the application by chronological order of receipt of its complete application requiring such supply.4.2The application referred to in Regulation 4.1 shall be deemed to be received on the date of receipt of the duly completed application in accordance with the Maharashtra Electricity Regulatory Commission (Electricity Supply Code and Other Conditions of Supply) Regulations, 2005 including any amendments thereto in force from time to time.4.3The Distribution Licensee shall complete the inspection of the premises related to an application for supply of electricity not later than seven (7) days from the date of submission of such application for supply in Class I cities and Urban Areas and within ten (10) days from date of submission of such application for supply of electricity in Rural Areas, regardless of whether such application is deemed to be complete under Regulation 4.2.4.4Where the supply of electricity to an applicant is to be given from an existing network of the Distribution Licensee, the Distribution Licensee shall intimate the charges to be borne by the applicant not later than fifteen (15) days from the date of submission of such application for supply of electricity in Class I cities and Urban Areas and within twenty (20) days from the date of submission of such application for supply of electricity in Rural Areas, regardless of whether such application is deemed to be complete under Regulation 4.2.4.5Where the supply of electricity to an applicant requires extension or augmentation of distributing mains, the Distribution Licensee shall intimate the charges to be borne by such applicant within thirty (30) days from the date of submission of such application, regardless of whether such application is deemed to be complete under Regulation 4.2.4.6Where an applicant seeks Dedicated Distribution Facilities (DDF) to its premises as defined under Regulation 2.1(g) of the MERC (Electricity Supply Code and other Conditions of Supply) Regulations, 2005 including any amendment thereto, in force from time to time, the Distribution Licensee shall intimate the charges to be borne by such applicant within thirty (30) days from the date of submission of such application, regardless of whether such application is deemed to be complete under Regulation 4.2.4.7The Distribution Licensee shall, on an application by the owner or occupier of any premises, give supply of electricity to such premises, within one (1) month after receipt of the completed application and payment of charges for requiring such supply, if the supply to an applicant is to be given from an existing network of the Distribution Licensee.4.8Where the supply of electricity to a premise requires extension or augmentation of distributing mains, the Distribution Licensee shall give supply to such premises within three (3) months from the date of receipt of the completed application and payment of charges. The extension or augmentation of distributing mains includes the extension of HT, LT lines and augmentation of distribution transformer substation.4.9Where the supply of electricity to a premise requires commissioning of a new sub-station forming a part of the distribution system, the Distribution Licensee shall give supply to such premises within one (1) year from the date of receipt of the complete application and payment of charges. The commissioning of new substation forming a part of the distribution system will include substation having transformation from HT to HT or HT to LT or switching station from where the HT distribution lines originate.4.10The Distribution Licensee shall not be held responsible for the delay, if any, in giving supply on account of problems relating to statutory clearances, right of way, acquisition of land or the delay in consumer's obligation which is beyond the reasonable control of the Distribution Licensee.Shifting of meters/service lines4.11Wherever the consumer requests for shifting the meter/service connection in the existing premises, the concerned Distribution Licensee shall inspect, examine the technical feasibility upon receipt of application and inform the estimated cost to the consumer within seven (7) days in Class-I Cities and Urban Areas and within fifteen (15) days in Rural Areas after the receipt of an application :Provided if the consumer requests for deviation of the existing service lines in any case other than specified above, the concerned Distribution Licensee shall inspect, examine the technical feasibility upon receipt of application and inform the estimated cost to the consumer within fifteen (15) days in Class-I Cities and Urban Areas and within thirty (30) days in Rural Areas after the receipt of an application.4.12The Distribution Licensee shall complete the shifting of meter/service line in the existing premises within 7 days in Class-I Cities and Urban Areas and fifteen (15) days in Rural Areas after payment of necessary charges and receiving necessary clearances, if required :Provided that the Distribution Licensee shall complete the deviation of the existing service lines in any case other than specified above within One (1) month after payment of necessary charges and receiving necessary clearances, if required.Change of name and change of tariff category4.13The Distribution Licensee shall intimate the charges to be borne by an applicant for change of name and change of tariff category within seven (7) days of receipt of an application in this regard and shall give effect to it within the following time limits :-(a)change of name shall be effected within the second billing cycle on receipt of an application and payment of necessary charges.(b)change of category for use of supply in reference of Tariff schedule shall be effected within the second billing cycle on receipt of application and payment of necessary charges.Reduction in Load4.14Upon receipt of a request by a consumer for reduction of contract demand/sanctioned load of such consumer, the Distribution Licensee shall, unless otherwise agreed, so reduce the contract demand/sanctioned load of such consumer before the expiry of the second billing cycle after the receipt of such request;Provided that Distribution Licensee and consumer should execute fresh agreement for such revised load before the second billing cycle.
