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[Cites 0, Cited by 0] [Section 8(8)] [Section 8] [Entire Act]

State of Jharkhand - Subsection

Section 8(8)(8) in Jharkhand State Electricity Regulatory Commission (Electricity Supply Code) Regulations, 2015

8.2.2Demand Note. - The demand note shall be prepared as per the provisions of these Regulations and on the basis of schedule of charges approved by the Commission from time to time. The Distribution Licensee shall submit a proposal to the Commission for approval of various charges to be charged by the Distribution Licensee in demand notes as per these Regulations. The demand note, once made for an applicant, shall be valid for the time period as mentioned in clause 6.20. Disputes regarding the demand note may be referred to the Consumer Grievance Redressal Forum (CGRF) for adjudication.