Section 5(1)(i) in Schedule for Retail Tariff Rates and Terms and Condition of Supply for FY, 2006-07

[Cites 0, Cited by 0] [Section 5(1)] [Section 5] [Entire Act]

(i)The billing demand shall be the maximum demand recorded during the month or 85% of the contract demand whichever is higher.

Legal Document View