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[Cites 0, Cited by 0] [Section 8(2)] [Section 8] [Entire Act]

State of Andhra Pradesh - Subsection

Section 8(2)(a) in Andhra Pradesh Electricity Regulatory Commission (Standards of Performance) Regulations, 2000

(a)If supply is requested to be given at H.T., the licensee shall respond whether connection is feasible or not within 15 working days of receipt of application. If the connection is feasible, licensee shall intimate voltage at which supply will be given and point of commencement of supply. The licensee shall intimate the applicant seeking the new connection, estimated charges and time required for providing the new connection within 30 working days of notifying feasibility of supply.