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State of Andhra Pradesh - Section

Section 5 in Andhra Pradesh Electricity Regulatory Commission (Security Deposit) Regulation, 2004

5. Initial Security Deposit.

(1)The applicants for electricity shall pay initial security deposit towards the electricity to be supplied to them at the flat rates given hereunder:
  Amount of Initial Security Deposit
for bi-monthly billing for monthly billing
LT CategoryServices(i) For DomesticPurpose up to 250 Watts of contracted load(ii) For DomesticPurpose above 250 Watts contract load.(iii) For industrialpurpose, including cottage industries(iv) ForNon-Domestic/Street lights/General purpose(v) For AgricultureCategory PurposeHT CategoryServices(vi) HT Categories -I and 1(B)(vii) For all other HT Categories Rs. 100Rs. 300 per KW orpart thereofNot applicableRs. 1200 per KW orpart thereof of contracted load.Rs. 60 per HP or partthereof of contracted loadNot applicableNot applicable Rs. 80Rs. 200 per KW orpart thereof.Rs. 500 per HP orpart thereof of contracted loadRs. 800 per KW orpart thereof of contracted load.Rs. 40 per HP or partthereof of contracted loadRs. 500 per KVA pershift on contracted demandRs. 1000 per KVA on contracted demand
(2)In the case of consumers who are sanctioned additional demand, the additional security deposit shall be calculated for the additional demand as if it is a new service.
(3)If the applicant does not make payment of Initial Security Deposit in terms of this clause, the Licensee can refuse to release supply.
(4)The initial security deposit shall be appropriately adjusted after the expiry of two months or three months, as the case may be, in accordance with sub-clause (1) or (2) of Clause 4 above.