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[Cites 0, Cited by 0] [Section 22] [Entire Act]

State of Kerala - Subsection

Section 22(5) in Kerala Electricity Supply Code, 2005

(5)In case of dishonour of the payment instruments of the consumer, the Licensee may initiate action for disconnection for non-payment. The Licensee shall have the right to resort to any other legal proceedings against the consumer in such cases.