(3)Surcharge for belated payment of additional security deposit(a)The consumers shall pay the additional security deposit within thirty days from the date of service of the demand notice issued by the licensee.(b)If there is any delay in payment, the consumer shall pay surcharge thereon at 18% per annum or at such rates as may be fixed by the Commission from time to time, without prejudice to the Licensee's right to disconnect supply of electricity, as per this Regulation.
