- Temporary supply of electricity to any premises shall be dealt with as below: -(1)If the temporary supply as in the case of construction of building etc. is to be converted into permanent supply after completion of the construction, normal procedure to effect the supply to regular categories shall be followed and the consumer shall be charged under temporary supply tariff, i.e., permanent supply procedure shall be adopted with temporary supply tariff. An undertaking shall be obtained from the consumer to the effect that the consumer will accept to convert the temporary supply into appropriate permanent category after completion of the construction work in accordance with the regulations in force and to pay the charges if any arising out of such conversion. In such conversion, if conversion from lower voltage to higher voltage is involved, the existing lower voltage service connection shall be closed and new higher voltage service connection shall be provided in accordance with the regulations in force. In case of conversion or closing of existing service connection account involves dismantling of part or whole of existing service line or erection of part or whole of service line or improvement of part or whole of existing service line or combination of the above credit/debit shall be given to the consumer as below: -(i)Book value /written down value subject to a minimum of 20% of the cost of retrievable and reusable materials shall be credited.(ii)Scrap value on the retrievable but not reusable materials shall be credited and this value shall be not less than 10% of its original value. No credit or debit shall be levied on the non-retrievable materials.(iii)Dismantling, transport and overhead charges shall be chargeable to the consumer.(iv)Cost of material,transport and erection charges for the part or whole of the new service line or improvement to the existing service line shall be chargeable to the consumer.(2)In case of providing supply purely for the temporary purpose, the following procedure shall be followed,(i)Cost of extension/improvement of lines for providing the supply shall be charged to the consumer.(ii)Security deposit equivalent to three times of the tariff charges for the consumption as calculated below shall be collected and maintained throughout the temporary supply period:Security Deposit = 3 x L x LF x H x D x TWhere,L = Connected Load in kWLF = Load Factor =0.5H = Number of hours of a day= 24 HoursD = Number of days of billing cycle period as specified in regulation 8(3) of the Supply Code/proposed period of use whichever is lessT = Tariff rate of Temporary supply as specified by the Commission from time to time(iii)The security deposit shall be reviewed during every billing cycle or proposed period of use and enough care shall be taken to maintain the security deposit at the average level of consumption subject to the minimum of the calculated level till the closing of the temporary supply account. At any time, if the security deposit is found to be less than the amount specified, the additional security deposit shall be collected along with the Current Consumption charges.(iv)The temporary supply account shall be closed after the completion of temporary supply period and credit shall be refunded to the consumer as specified in sub regulation (1) of this regulation. The Licensee shall refund the balance deposit, if any after the temporary supply period is over within a period specified by the Commission.]
