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

State of Uttar Pradesh - Subsection

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

(a)If at any time a meter becomes defective or ceases to register the consumption and no theft or mal-practice is suspected, the electrical energy consumed by the consumer during the period the meter remained defective or stopped shall be determined on the basis of average consumption of the preceding three consecutive months.