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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Uttar Pradesh - Subsection

Section 10(1) in The U.P. Electricity Supply (Consumers) Regulations, 1984

(1)In respect of power consumers of 75 B.H.P. and above, a M.D.I. will be installed at the premises of the consumer and watched for ½ hour with full load running, and if the demand recorded is correct, the reduction may be allowed. The M.D.I. will be provided at the cost of the consumer and will remain installed permanently. The reading and re-setting of the same will be done every month at the time of meter reading. Meter readings of these consumers and re-setting of the demand meters shall be the duty of the Junior Engineer Incharge of the Section.