(2)Demand notice for Additional Security Deposit(a)Based on review as per sub-clause (1) above, demand for shortfall or refund of excess will be made by the licensee:Provided, however, that if the security deposit payable by the consumer is short by or in excess of not more than 10% of the existing security deposit, no demand for shortfall will be made for payment of Additional Security Deposit and the consumer shall not be entitled to demand the refund of the excess.(b)If the existing Security Deposit of a consumer is found to be in excess by more than 10% of the required security deposit, refund of the excess security deposit shall be made by the Licensee by adjustment of the then outstanding dues from the consumer to the Licensee or any amount becoming due from the consumer to the Licensee or any amount becoming due from the consumer to the Licensee immediately thereafter.(c)Where the consumer is required to pay 'Additional Security Deposit, the Licensee shall issue to the Consumer a 30 days' advance notice specifying the amount payable with supporting calculations.
