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[Cites 0, Cited by 0] [Section 11(1)] [Section 11] [Entire Act]

State of Karnataka - Subsection

Section 11(1)(a) in Karnataka Electricity Reform Act, 1999

(a)to regulate the purchase, distribution, supply and utilization of electricity, the quality of service, the tariff and charges payable keeping in view the interest of the consumer as well as the consideration that the supply and distribution cannot be maintained unless the charges for the electricity supplied are adequately levied and duly collected;