Section 1(1) in Jharkhand State Electricity Regulatory Commission (Electricity Supply Code) Regulations, 2015
1.2These Regulations detail the obligations of the Distribution Licensee and consumers vis-à-vis each other and specify the set of practices that shall be adopted by the Distribution Licensee to provide efficient, cost-effective and consumer friendly service to the consumers, in particular the following matters:(a)procedure for connection, disconnection, reconnection, assessment of connected load, changes in existing connections (load modifications, change of name, change of tariff category, etc.);(b)practices relating to consumer metering, billing, intervals for billing of electricity charges and payment of bills; and(c)recovery of electricity charges, measures for preventing tampering, distress or damage to electrical plant, or electrical line or meter, entry of Distribution Licensee or any person acting on his behalf for disconnecting supply and removing the meter; entry for replacing, altering or maintaining electric lines or electrical plants or meter and such other matters.
