- (1.) M/s. Jay Plastics, Vasai East, Dist. Thane has submitted a Complaint on 2 April, 2014 under Sections 142 and 146 of the Electricity Act, 2003 for part non -compliance by MSEDCL of the Electricity Ombudsman Mumbai's Order No. 96 of 2012 dated 8 January, 2013.
(2.) The Complainant's prayers are as follows: "a) Invocation of section 142 and 146 of Electricity Act for non compliance of CGRF order, E.A.2003 and non implementation of ACT, Rules and regulations. b) Supplementary bill of Rs. 15, 31, 470 to be deleted, along with DPC and interest charged from bill c) Raise the 2 years bill after deducting the refund claimed by consumer as per CGRF order and refund our excess amount of Rs.13, 341. c) The cost of the petition to the petitioner"
(3.) The Complainant, M/s. Jay Plastics, has submitted that: a) It is a Consumer of MSEDCL. The Electricity Ombudsman has directed MSEDCL to set aside the supplementary bill of Rs. 15, 31,470/ -, raise the revised bill for the difference and submit a compliance report within 30 days. b) The Complainant has already paid the billed amount of the two year period as per the Electricity Ombudsman's Order, but MSEDCL has not withdrawn the supplementary bill. c) Due to these fictitious arrears, the Complainant has to approach the billing office every month for the payment of the current bill with correction. It has to forego the prompt payment discount, and the lineman visits the premises for disconnection as the arrears appear on the record of MSEDCL. d) Hence it has submitted a Complaint on 2 April, 2014 under Sections 142 and 146 of the Electricity Act 2003 for part non -compliance of the Electricity Ombudsman, Mumbai's Order No. 96 of 2012 dated 08.01.2013. ;