Section 82(2)(a) in The Indian Electricity Rules, 1956

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Union of India - Subsection

Section 82(2)(a) in The Indian Electricity Rules, 1956

(a)On receipt of the notice referred to in sub-rule (1) or otherwise, the supplier shall examine whether the line under reference was lawfully laid and whether the person was liable to pay the cost of alteration and if so, send a notice without undue delay, to such person together with an estimate of the cost of the expenditure likely to be incurred to so alter the overhead line and require him to deposit, within 30 days of the receipt of the notice with the supplier, the amount of the estimated cost.

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Union of India - Subsection

Section 82(2)(a) in The Indian Electricity Rules, 1956