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[Cites 0, Cited by 0] [Section 18] [Entire Act]

State of Kerala - Subsection

Section 18(3) in Kerala Electricity Supply Code, 2005

(3)The Licensee shall furnish the schedule of miscellaneous charges applicable to any consumer for the approval of the Commission. The schedule of miscellaneous charges shall be part of the approved terms and conditions of supply of the Licensee and any change thereto shall be effective only with the approval of the Commission.