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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Bihar - Subsection

Section 5(2) in Bihar Electricity Regulatory Commission (Levy and Collection of Fees and Charges by SLDC) Regulations, 2006

(2)For the purpose of billing and collection of the above mentioned fee and charges, a fraction of a MW shall be treated as one MW, further the operating charges shall be leviable for a minimum period of one month, a fraction of a month being rounded off to a full month.