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

State of Uttar Pradesh - Subsection

Section 6(a) in The U.P. Electricity (Regulation of Distribution and Consumption) Order, 1972

(a)For purposes of working out the average monthly consumption in kilowatt hours where monthly readings are taken, the highest average consumption of any two consecutive months during the period 1st July, 1971 to 30th June, 1972, will be taken in the case of consumers for purposes of applying the aforesaid cut. All consumers will work out the average themselves on the basis of electrical energy already rendered to them.