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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of West Bengal - Subsection

Section 5(vi) in The West Bengal Electricity Regulatory Commission (Balancing and Settlement Code) Regulations, 2008

(vi)The entity shall pay the UI charges within 10 days of the billing date in pursuance to regulation 7.2 of the State Grid Code. The DDO will activate the Letter of Credit (LC) if the amount receivable from any entity is not received fully or partly within ten days from date of issuance of the weekly UI statement.