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[Cites 0, Cited by 0] [Section 14] [Entire Act]

State of Kerala - Subsection

Section 14(1) in Kerala Electricity Supply Code, 2005

(1)All applicants for new connections shall pay in advance a security equivalent to the estimated two months/three months estimated electricity bills as the case may be. The estimated electricity charges shall include total charges for the electricity to be supplied as per the tariff in force from time to time. The Licensee may collect the security towards meter rent on the same basis, if such meter is provided by the Licensee.