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

NCT Delhi - Subsection

Section 7(5) in The Delhi Electricity Reform Act, 2000

(5)In case the licensee fails to pay the licence fee or a part thereof, for a period of three months, the licensee shall be liable to pay late payment surcharge on the outstanding amount at the rate of one per cent. of the licence fee payable per month or a part of the month, for the period the licence fee or any part thereof remains unpaid.