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[Cites 0, Cited by 0] [Section 12] [Entire Act]

State of Punjab - Subsection

Section 12(6) in Punjab State Electricity Regulatory Commission (Open Access) Regulations, 2005

(6)The State Transmission Utility shall carry out the studies immediately on receipt of request from the applicant under Clause (5) above and intimate results of the studies within 90 days of receipt of request from the applicant. The applicant shall reimburse the actual expenditure incurred by the nodal agency for system studies and preliminary investigation referred to in clause (5) above :Provided that the fee of rupees fifty thousand paid by the applicant shall be adjusted against the actual expenditure to be reimbursed by the applicant.