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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Jharkhand - Subsection

Section 3(3) in Jharkhand State Electricity Regulatory Commission (Terms and Conditions for Distribution Tariff) Regulations, 2004

3.2Unmetered domestic and commercial consumption shall be based on the proportion of consumption that is unmetered in these categories. The basis for this proportion shall be scrutinised by the Commission taking into account any sample study that had been undertaken by the Petitioner.