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[Cites 0, Cited by 0] [Section 0(1)] [Section 0] [Entire Act]

State of Bihar - Subsection

Section 0(1)(iii) in Schedule for Retail Tariff Rates and Terms and Condition of Supply for FY, 2006-07

(iii)In case it is detected that the norms prescribed in para (i) & (ii) above are violated, the Kutir Jyoti Tariff shall immediately become inoperative and rates applicable to DS-I, II category with appropriate penal charge shall apply in such cases.