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[Cites 0, Cited by 0] [Section 13] [Entire Act]

State of Punjab - Subsection

Section 13(d) in General Conditions of Tariff and Schedules of Tariff

(d)
(i)The consumer having exclusive seasonal load/mixed type load shall serve a 10 days advance Notice before closing/starting of the seasonal industry/load to local office.
(ii)The consumer shall give an undertaking not to run his seasonal installation (load) during off-season.