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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Uttar Pradesh - Subsection

Section 5(iv) in The U.P. Electricity Supply (Consumers) Regulations, 1984

(iv)If the erection of service line has been taken up by the supplier or has commenced or completed, and the intending consumer, for some reason does not want to take supply, the cost of service line deposited may. at the discretion of the supplier, be refunded to the consumer after deduction of the following charges :