Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 8(1)] [Section 8] [Entire Act]

State of Andhra Pradesh - Subsection

Section 8(1)(c) in Andhra Pradesh Electricity Regulatory Commission (Standards of Performance) Regulations, 2000

(c)Within 3 days of receipt of completion report and the test report of the licensed wiring contractor, the licensee will give 3 clear days notice to the applicant of the time and the date when his representative proposes to inspect and test the installation. The licensee shall complete the inspection of the installation within a period of 10 days from the date of receipt of test report of the licenced contractor. The licensee shall notify the applicant in writing of any defect noticed within 7 days of inspection. If no intimation is received by the applicant within 7 days of inspection, the installation will be deemed to have been approved.