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[Cites 0, Cited by 0] [Section 5(1)] [Section 5] [Entire Act]

State of Bihar - Subsection

Section 5(1)(iv) in Schedule for Retail Tariff Rates and Terms and Condition of Supply for FY, 2006-07

(iv)If any month the recorded maximum demand exceeds 110% of contract demand, that portion of the demand in excess of the contract demand will be billed at twice the normal charges.