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[Cites 0, Cited by 0] [Section 10(1)] [Section 10] [Entire Act]

State of Bihar - Subsection

Section 10(1)(xv) in Bihar Electricity Regulatory Commission (Standards of Performance of Distribution Licensee) Regulations, 2006

(xv)The Licensee may disconnect supply to such consumer, in the event of consumer's non compliance even after due notice, or any specific condition or direction if such non compliance can reasonably be expected to affect system operations and safety. In cases of emergency, disconnection may be effected immediately in the interest of system operation and safety. The connection should be immediately restored as soon as the cause(s) leading to the disconnection are removed or rectified.