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[Cites 0, Cited by 0] [Section 13] [Entire Act]

State of Kerala - Subsection

Section 13(4) in Kerala Electricity Supply Code, 2005

(4)The Licensee shall require a consumer having monthly billing, at all times maintain with the Licensee an amount equivalent to the two months electricity bill as security and for consumers having bimonthly billing shall maintain equivalent to three months electricity bills as security during the period of agreement in force;