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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Chattisgarh - Subsection

Section 4(ii) in Chhattisgarh State Electricity Rules, 2006

(ii)Although, supply of electricity may be disconnected forthwith but intimation shall be sent to the person or consumer in Form-1 within 24 hours of such disconnection. The intimation shall be sent either in person or by registered post, obtaining in either case a receipt duly signed be the person present in the premises.