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[Cites 0, Cited by 0] [Section 20] [Entire Act]

State of Kerala - Subsection

Section 20(1) in Kerala Electricity Supply Code, 2005

(1)The Licensee shall arrange for special reading of meter on an application accompanied with specified fee, for the purpose of billing if the owner or the occupant vacates/changes occupancy of the premises. The application shall be given at least 15 days in advance of the said vacating of the premises for arranging special meter reading.