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[Cites 0, Cited by 0] [Section 45B] [Entire Act]

State of Andhra Pradesh - Subsection

Section 45B(2) in Andhra Pradesh Electricity Regulatory Commission (Conduct of Business) Regulations, 1999

(2)The licensee shall provide the Commission with its calculation of each fuel surcharge adjustment required to be made pursuant to its tariff before it is implemented with such documentation and other information as it may require, for purpose of verifying the correctness of adjustments.