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 19(19)] [Section 19] [Entire Act]

State of Uttar Pradesh - Subsection

Section 19(19)(b) in The U.P. Electricity Regulatory Commission (Consumer Grievance Redressal Forum and Electricity Ombudsman) Regulations, 2007

(b)by he distribution licensee and he neglects to,adjust money by revising bill or make payment of money within fifteen days of the order, the distribution licensee shall pay interest at the rate of sixteen per cent compounded half yearly for such period during which default continues.