Section 19 in Haryana Distribution and Retail Supply Licence
19. Obligation to Connect Consumers and Public Lamps.
- 19.1 (a) Subject to the other provisions of this licence, the Licensee shall, on the application of the owner or occupier of any premises within the Area of Supply, provide connection to the Licensee's Distribution System for the purposes of providing a supply of electricity to those premises, including the laying of any required distribution mains.(b)Where the owner or occupier of any premises requires connection under the terms of Condition 19.1, the form of application to be made and the procedure for responding to that application shall be in accordance with the procedure specified by the Licensee and approved by the Commission.(c)Nothing in this Paragraph 19.1 shall require the Licensee to provide connection in circumstances where :(i)it is prevented from doing so by earthquakes, cyclones, floods, storms, unnatural weather conditions or other similar occurrences beyond his control, except that lack of finances shall not be deemed to be a circumstance beyond the control of the Licensee; or(ii)to do so would involve a breach of relevant laws or regulations concerned with electrical safety.19.2The Licensee shall, before commencing to lay down or place a service-line in any street in which a distribution main has not already been laid down or placed, serve upon the local authority (if any) and upon the owner or occupier of all premises abutting so much of the street as lies between the points of origin and termination of the service line to be laid down or placed, notice stating that the Licensee intends to lay down or place a service line and confirming that, if within 21 days from the date of the notice the local authority or any one or more of such owners or occupiers require in accordance with Conditions 16 and 19 that a Supply shall be given for any public lamps or to their premises (as the case may be), the necessary distribution main will be laid down or placed by the Licensee at the same time as the service line.19.3Where after distribution mains have been laid down under the provisions of Conditions 19.1 or 19.2 and the supply of energy through those mains or any of them has commenced, a requisition is made by the State Government or by a local authority requiring the Licensee to supply for a period of not less than seven years energy for any public lamps within the Area of Supply, the Licensee shall supply, and save in so far as it is prevented from doing so by cyclones, floods, storms or other occurrences beyond its control, continue to supply energy for such lamps in such quantities as the State Government or the local authority, as the case may be, may require. The State Government or the relevant local authority, as the case may be, may require the Licensee :(a)to provide the mains and other equipment for public lamps; and(b)to use for that purpose supports, if any, previously erected or set up by it for Supply of energy.19.4The Licensee may charge may cost reasonably incurred in carrying out works pursuant to Conditions 19.2 and 19.3 to the State Government or to the relevant local authority, as the case may be, in accordance with such procedure as may be approved by the Commission and in accordance with the requirements of the Act and any rules or Regulations.
