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[Cites 0, Cited by 0] [Section 27] [Entire Act]

State of Kerala - Subsection

Section 27(7) in Kerala Electricity Supply Code, 2005

(7)The cost of replacement of metering equipment as mentioned under clause 27(6) above shall be borne by the consumer, if the Licensee reasonably establishes that damage to the metering equipment was due to action of the consumer. Licensee may deny reconnection to the consumer, if it is established that there are chances of such repeated occurrence.