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[Cites 0, Cited by 0] [Section 21] [Entire Act]

State of Uttar Pradesh - Subsection

Section 21(b) in The U.P. Electricity Supply (Consumers) Regulations, 1984

(b)If, however, the conditions in regard to use of electricity did not remain I the same during such period of three preceding months with the period during which the meter ceased to function or became defective, the electricity consumed by the consumer may be determined on the basis of connected load and hours of usage of electricity. In case of industrial consumers due regard shall be given to production figures and conditions of working during the period under question.