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[Cites 0, Cited by 0] [Section 11] [Entire Act]

State of Uttar Pradesh - Subsection

Section 11(ii) in The U.P. Electricity Supply (Consumers) Regulations, 1984

(ii)If after inspection of the site by a representative of the supplier, the proposed alteration or shifting is approved by the Engineer, the consumer shall be given an estimate of cost involved in carrying out the alteration or shifting and the whole cost will be payable by the consumer in advance as alteration or shifting charges.