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[Cites 0, Cited by 0] [Section 7] [Entire Act]

NCT Delhi - Subsection

Section 7(6) in The Delhi Electricity Reform Act, 2000

(6)Notwithstanding the liability of the licensee to pay the late payment surcharge as aforesaid, the delay in payment of licence fee or a part thereof, beyond aforesaid period shall be construed as breach of the terms and conditions of the licence and the licence shall be liable to be revoked.