The
Conditions of Supply of Electricity of Distribution Licensees in the State of
Karnataka, 2006 were notified in the Karnataka Gazette on 17th June, 2006.
Subsequently, six amendments to the Conditions of Supply have been notified
from time to time. Whereas,
the Additional Chief Secretary, Energy Department, Government of Karnataka and
the BESCOM had requested the Commission to amend certain clauses of the CoS,
which the Commission found acceptable. Consequently, the Commission found it
necessary to make certain further amendments to the Conditions of Supply of
Electricity of Distribution Licensees in the State of Karnataka. The draft
amendments (Seventh Amendment) were notified in the Karnataka State Gazette on
25-10-2018, vide Notification No. KERC/CoS/D/18-19, Bengaluru, dated 4-10-2018.
The draft amendments were also hosted on the Commission's website
www.karnataka.gov.in/kercand a notification inviting objections/
suggestions/views from the stakeholders was published in the newspapers for the
information of public/interested persons, The Commission received,
objections/suggestions/views from several stakeholders. The Commission also
held a 'Public Hearing' on 19-11-2018 in the matter. The Commission has
considered the objections/suggestions/views received from the stakeholders. Now,
therefore, in exercise of the powers conferred by Section 16 of the Electricity
Act, 2003 (Central Act No. 36 of 2003) read with Conditions 7-3 of the
Karnataka Electricity Regulatory Commission (Conditions of Licence for ESCOMs)
Regulations, 2004, Clause 46 of the Conditions of Supply of Electricity of
Distribution Licensees in the State of Karnataka, and all the powers enabling
it in that behalf, the Karnataka Electricity Regulatory Commission, hereby
makes the following amendments to the Conditions of Supply of Electricity of
the Distribution Licensees in the State of Karnataka, 2006. (a)
This may be called as the Conditions
of Supply of Electricity of Distribution Licensees in the State of Karnataka
(Seventh Amendment), 2018. (b)
It shall come into force from the date
of its publication in the Official Gazette of the Karnataka State. (c)
It shall apply to all the Licensees
engaged in the business of distribution of electricity and the consumers of
electricity in the State of Karnataka. In
the Conditions of Supply of Electricity of Distribution Licensees in the State
of Karnataka/ 2006, the existing clauses mentioned in the column (2) of table
below shall be substituted by the clauses mentioned in the column (3). (1) (2) (3) Clause Mo. As existing As amended/inserted "4.02(1)(iv) The applicant shall indicate in the application form the name and
address of the Licensed Electrical Contractor (LEC) with whom he intends to
get the interior wiring work done. Note. This Clause shall not be applicable to an applicant/a consumer seeking
supply of electricity for domestic and commercial purpose with a load below
75kW, in a premises. -Deleted- 4.03(ii)(d) Submit the Licensed Electrical Contractor's completion-cum-test report
along with the wiring diagram in duplicate. The applicant shall produce an undertaking on plain paper for having
installed the Solar Water heater before issue of the Work Order. The Licensee
shall acknowledge the receipt of the above documents and issue an
acknowledgement slip for having accepted the same. Submit the Licensed Electrical Contractor's completion-cum-test report along with the wiring diagram
in duplicate, duly indicating the name and address of the Licensed Electrical
Contractor (LEC) who has carried out the interior wiring work. The applicant shall produce an undertaking on plain paper for having
installed the Solar Water Heater before issue of the Work Order. The Licensee
shall acknowledge the receipt of the above documents and issue an
acknowledgement slip for having accepted the same. 8-11 The servicing of the installation of the applicant shall be carried out
on production of the copy of the approval of his installation by the
Electrical inspectorate and also 'Test and Commissioning Certificate" of
the equipments installed as required by the Licensee. The servicing of the installation of the applicant shall be carried out
on production of the copy of the Occupancy Certificate, the approval of his
installation by the Electrical inspectorate and also "Test and Commissioning
Certificate" of the equipments installed as required by the Licensee. Explanation. The Occupancy Certificate means, the occupancy certificate, or such
other certificate, by whatever name called, issued by the Competent
Authority, permitting occupation of the building, as provided under local
laws, which has provision for infrastructure such as water, sanitation and
electricity and further such occupancy certificate shall also be furnished
for servicing of any additional floors or additional built-up area to the
existing building. 23.01 No installation shall be serviced without a meter-Note; (a) xxxxx (b) xxxxx (c) xxxxx (d) xxxxx No installation shall be serviced without a meter. Note: (a) xxxxx (b) xxxxx (c) xxxxx (d) xxxxx (e) Prepaid energy meters shall be provided to the installations of
public water supply, public lamps (streetlights) and offices of the
Government if so opted: Provided that where prepaid meter is provided by the ESCOM, the Meter
Security Deposit (MSD) equivalent to the cost of the pre-paid energy meter,
shall be paid by such consumer: Provided further that notwithstanding anything contained in these
Conditions of Supply of any other Regulations issued by the Commission, the
Distribution Licensee shall buy back any electro - mechanical, electronic
energy meters fixed at the existing installations of such consumers, who
shall pay, the difference between the depreciated value of the existing
energy meters and the meter security deposit equivalent to the cost of new
pre-paid meters, to the distribution licensee in equal annual installments,
over a period of five years, when a prepaid meter is provided by the
Distribution Licensee"CONDITIONS OF SUPPLY OF ELECTRICITY OF
DISTRIBUTION LICENSEES IN THE STATE OF KARNATAKA (SEVENTH AMENDMENT), 2018
PREAMBLE