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[Cites 0, Cited by 0] [Section 38] [Entire Act]

State of Rajasthan - Subsection

Section 38(1) in Rajasthan Electricity Regulatory Commission (Terms and Conditions for Determination of Tariff) Regulations, 2009

(1)In case the payment of bills of transmission charges, wheeling charges or charges for electricity purchased by a person other than a consumer is delayed beyond a period of 1.5 month from the date of billing, a late payment surcharge at the rate of 1.25% per month on daily basis shall be levied by a generating company or a transmission or distribution licensee.