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[Cites 0, Cited by 0] [Section 15(4)] [Section 15] [Entire Act]

State of Bihar - Subsection

Section 15(4)(f) in Bihar Electricity Regulatory Commission (Standards of Performance of Distribution Licensee) Regulations, 2006

(f)The Licensee shall however, not be held responsible for delay in providing connection, if the same is on account of special circumstance such as right of way, acquisition of land, delay in permission for road cutting, over which Licensee has no reasonable control provided that the reason for expected delay are communicated to the applicant within the period specified for. Additional period required on account of special circumstances mentioned above shall be added to the normal period as specified under Regulation 15(4) i.e. the period within which the Licensee has to release new service connection.