(9)After execution of the work of electric line or electrical plant or electric meter for extension of supply, the Distribution Licensee shall be entitled to demand from the person requisitioning the supply the amount reasonably incurred by him in respect of providing the electric line or electric plant or electric meter for supply of electricity to such person as per the Regulation notified by the Commission under Section 46 of the Act and adjust the security deposit lying with the Licensee with interest accrued thereon for the amount due to the Licensee. In the event the Security amount with interest accrued thereon is in excess of the amount to be adjusted by the Licensee, the Licensee shall refund the excess amount by adjustment in the amount which will become due to the Licensee from the consumer immediately thereafter for supply of electricity or for any other services.Miscellaneous
