Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 10(10)] [Section 10] [Entire Act]

State of Jharkhand - Subsection

Section 10(10)(10) in Jharkhand State Electricity Regulatory Commission (Electricity Supply Code) Regulations, 2015

10.2.2If the meter remains inaccessible for reading for two consecutive billing cycles, the Distribution Licensee shall serve 7 days notice to the consumer to make meter accessible on the days stipulated in the notice. If the consumer fails to keep the meter accessible on the days stipulated in the notice, the same shall be treated as refusal of entry under provision of sub section (3) of Section 163 of the Act and service line of the consumer may be disconnected under provisions of this section.