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[Cites 0, Cited by 0] [Section 52] [Entire Act]

NCT Delhi - Subsection

Section 52(ix) in The Delhi Electricity Supply Code And Performance Standards Regulations, 2007

(ix)The report shall be signed by the Authorized Officer and each member of the inspection team and the same must be handed over to the consumer or his/her representative at site immediately under proper receipt. In case of refusal by the consumer or his/her representative to either accept or give a receipt, a copy of inspection report must be pasted at a conspicuous place in/outside the premises and photographed. Simultaneously, the report shall be sent to the consumer under Registered Post.