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[Cites 0, Cited by 0] [Section 7A] [Entire Act]

State of Andhra Pradesh - Subsection

Section 7A(1) in Andhra Pradesh Electricity Regulatory Commission (Electricity Supply Code) Regulation 2004

(1)The Distribution Licensees shall follow the Procedure approved by the Commission in the Terms and conditions of Supply of Distribution Licensees under Clause 21 of their Distribution Licences for assessment of electricity charges payable in the case of theft of electricity, pending adjudication by the appropriate court.