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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Rajasthan - Subsection

Section 10(8) in Rajasthan Electricity Regulatory Commission (Terms and Conditions for Open Access) Regulations, 2016

(8)The customer shall accordingly deposit the estimated amount for works to the STU and the concerned Distribution Licensee, as the case may be.Provided that in case the applicant does not agree to avail open access with system strengthening, his application shall be rejected and the Bank Guarantee shall be released.