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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Punjab - Subsection

Section 6(9) in Punjab State Electricity Regulatory Commission Tariff Regulations, 2002

(9)Data should be provided for each consumer category indicating (i) the normal meter reading cycle and the number of meter readings not carried out in accordance with the, cycle, and (ii) the number of consumer bills not served within 15 days of the meter reading. Details of plans to improve the efficiency and punctuality of meter reading the dispatch of consumer bills and cash collection may also be furnished.