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[Cites 0, Cited by 0] [Section 16] [Entire Act]

State of Rajasthan - Subsection

Section 16(2) in Rajasthan Electricity Regulatory Commission (Metering) Regulations 2007

(2)In case of prepaid meters, a consumer shall be able to consume electricity as per advance payment amount. The payment shall be made at local banks/cash collection centers of licensee. These meters shall have the facility by which the payment credit made for card/token shall be communicated to the meter electronically.