Section 16(16) in Maharashtra Electricity Regulatory Commission (Electricity Supply Code and Other Conditions of Supply) Regulations, 2005
16.2Where, upon settlement of any grievance or dispute in this regard, the consumer is required to bear the costs of restoration, the Distribution Licensee shall restore supply to the consumer upon payment by the consumer of such charges, as approved by the Commission under Regulation 18:Provided that the Distribution Licensee may require such charges to be paid by the consumer by way of cash or demand draft.
