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[Cites 0, Cited by 0] [Section 0(11)] [Section 0] [Entire Act]

State of Bihar - Subsection

Section 0(11)(e) in Bihar Electricity Supply Code, 2007

(e)Default in Payment of Assessed Amount or Instalments thereof
(i)In case of default in payment of the assessed amount or any instalment granted or agreed by the licensee, the licensee shall, after, giving a 15 days notice in writing, disconnect the supply of electricity, by any suitable means such as disconnection from pole/transformer, removing meter, electric line, electric plant and other apparatus. The reconnection shall be carried out as per the provisions of reconnection laid down in clause 7.7 of the Code.
(ii)When a person defaults in making payment of assessed amount, he shall be liable to pay an amount of interest at the rate of sixteen per cent per annum with effect from the date of expiry of 30 days from the date of order of assessment, in addition to the assessed amount, compounded every six months.