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[Cites 0, Cited by 0] [Section 3(3)] [Section 3] [Entire Act]

State of Jharkhand - Subsection

Section 3(3)(3) in Jharkhand State Electricity Regulatory Commission (Electricity Supply Code) Regulations, 2015

3.2.2Where the provision of supply to an applicant requires works of installation of dedicated distribution facilities, the Distribution Licensee shall be authorized to recover all expenses reasonably incurred on such works from the applicant based on the schedule of charges approved by the from time to time.