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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Andhra Pradesh - Subsection

Section 5(2) in Andhra Pradesh Electricity Regulatory Commission (Standards of Performance) Regulations, 2000

(2)The licensee shall, within 10 days of original complaint, either improve the quality of power supply or furnish a written reply to the consumer intimating him the causes of poor quality of power supply, if the same is beyond licensee's control:Provided that complaint regarding low voltages arising due to inadequacy in the distribution system requiring up gradation of distribution lines, transformers or installation of capacitors shall be resolved within 120 days.