Section 4 in Andhra Pradesh Electricity Regulatory Commission (Licensee's duty for supply of electricity on request) Regulation, 2004
4. Declaration of Moratorium.
- Notwithstanding anything contained in any other law for the time being in force or any contract or other instrument having the force of law with effect from the commencement of this Act, every debt borrowed or incurred and including interest thereon for the purpose of agriculture and cultivation of agricultural land from a creditor or a money lender, a moratorium shall be declared for a period of six months from the date of commencement of this Act.
