Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Odisha - Subsection

Section 7(b) in The Orissa State Electricity Board (General Conditions of Supply) Regulations, 1995

(b)In case of enhancement of the tariff or other monthly charges, the Board shall have the power to revise the security payable by the consumer and demand payment of additional amount, if any, towards security within a period of two months from the date of demand.