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State of Jharkhand - Section

Section 12 in Jharkhand State Electricity Regulatory Commission (Electricity Supply Code) Regulations 2005

12. Restoration of supply of electricity.

- If any service is disconnected on account of non-payment of electricity charges by the consumer or any other charges due to licensee from him the consumer has to pay the charges due from him in addition to charges for disconnection and reconnection. The licensee shall restore the electrical supply within 24 hours of payment of charges along with disconnection and reconnection charges by consumer in towns and cities, and within 48 hours after the payment of charges along with disconnection and reconnection charges by consumer in rural areas.