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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Andhra Pradesh - Subsection

Section 8(3) in Andhra Pradesh Electricity Regulatory Commission (Security Deposit) Regulation, 2004

(3)At the end of the season, a review of Security Deposit shall be made again with reference to the consumption during off-season period of the preceding year and the security deposit in excess of two months "off-season" consumption charges shall be refunded by adjustment against the amount outstanding from the consumer to the Licensee and the amounts becoming due from the consumer to the Licensee immediately thereafter.