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[Cites 0, Cited by 0] [Section 13] [Entire Act]

State of Uttar Pradesh - Subsection

Section 13(vi) in The U.P. Electricity Supply (Consumers) Regulations, 1984

(vi)The supplier shall not charge for the first test made by him, but for the subsequent tests made due to faults or deficiencies disclosed at the initial or at a subsequent test shall be charged in accordance with the schedule of miscellaneous charges.