Section 17 in Kerala Electricity Supply Code, 2005
17. Refund of Security Deposit.
- Where an agreement for supply of electricity is terminated as per the Terms and Conditions of supply, the Licensee shall be required to refund the security deposit if any, after making adjustments for the amounts outstanding from the consumer to the Licensee, within fifteen days of the effective date of termination of the agreement:Provided that if such refund is delayed beyond the period of 15 days as specified above, the Licensee shall pay interest at twice the rate specified under clause 16 (1) from the date of termination of the agreement.
