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[Cites 0, Cited by 0] [Section 18] [Entire Act]

State of Bihar - Subsection

Section 18(4) in Bihar Electricity Regulatory Commission (Standards of Performance of Distribution Licensee) Regulations, 2006

(4)The additional expenditure shall be recovered from the consumer or the balance deposit shall be refunded as the case may be, within three (3) months from the time of completion of the work.