- (1.) M/s K. T. Vision & Sons has submitted a Complaint under Sections 142 and 146 of the Electricity Act (EA), 2003 on 24 March, 2014 for part non -compliance by the Maharashtra State Electricity Distribution Co. Ltd. (MSEDCL) of the Order dated 19 August, 2013 of the Consumer Grievance Redressal Forum (CGRF), Kalyan.
(2.) The prayers of the Complainant 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) Refund the amount of Rs. 14,36,244 till Aug' 2013 plus interest till the date of credit in our account. c) The cost of the petition to the petitioner"
(3.) M/s. K. T. Vision and Sons has submitted that: 1) The Complainant, a consumer of MSEDCL, Vasai Circle, had filed a grievance related to calculation of Power Factor, wrong categorization and refund of demand charges before the CGRF, Kalyan. Vide its Order dated 19 August, 2013 the CGRF gave the following directions: " a. The bills issued for the months of October, November, and December of 2012, charging of P.F. penalty are set aside. Licensee directed to work out afresh correctly the Average Power Factor i.e. P.F as discussed above for the month of Oct., Nov ,Dec of 2012 considering the KWh, kVAh which is visible from the meter and reading available. No DPC and interest be added in the revised bill. Thereafter refund the P.F. penalty, DPC and interest imposed and recovered from the consumer and provide incentive if found payable. This be done within 45 days from the date of receipt of this Order and amount so found due to be paid to the consumer or be adjusted in the ensuing bills. Interest to be paid on the amount recovered, as per bank rate from the date of deposit by consumers. b. The action of licensee for recovery applying category LT II C from October 2009 onwards, is hereby set aside. Amount charged and recovered if any, as per said category be refunded to the consumer. Licensee to prepare afresh bills applying category of LT II B. Amount which is recovered to be refunded on this count be refunded with interest as per Bank rate from the date of deposit. c. The Consumer's prayer for seeking refund of difference between the MD tariff and HP based tariff is allowed. Licensee to work out the said difference of fixed/demand charge as per HP based tariff along with interest on such due amount from 26/11/2012, i.e. date of this consumer's grievance application as per Bank Rate. d. The security deposit which consumer has deposited as per sanction letter dated 10.9.2009 be returned with interest as per bank rate from the date of deposit. e. Compliance of all above said aspects be done within 45 days and compliance be reported within 60 days from the date of receipt of this Order." 2) MSEDCL has complied with the directions at 'a' above by refunding the amount in the electricity bill of December, 2013. However, other directives have not been complied with. ;