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[Cites 0, Cited by 0] [Section 24] [Entire Act]

State of Bihar - Subsection

Section 24(1) in Bihar Electricity Regulatory Commission (Standards of Performance of Distribution Licensee) Regulations, 2006

(1)Where a service connection has been disconnected for non payment of bills and the consumer pays all dues including reconnection charges, the Licensee shall arrange reconnection same day and for unavoidable reasons, the next day. The consumer may also produce proof of payment to the local area Engineer of the Licensee for speedy reconnection of electric line.