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[Cites 0, Cited by 0] [Section 5(5)] [Section 5] [Entire Act]

State of Bihar - Subsection

Section 5(5)(h) in Bihar Electricity Regulatory Commission (Multi Year Distribution Tariff) Regulations, 2015

(h)Consumer's contribution towards cost of capital asset shall be treated as capital receipt and credited in current liabilities until transferred to a separate account on Commissioning of the assets.