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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Andhra Pradesh - Subsection

Section 6(4) in Andhra Pradesh Electricity Regulatory Commission (Security Deposit) Regulation, 2004

(4)Disconnection for non-payment of security deposit for the electricity suppliedIn the case where Additional Security Deposit is demanded by the licensee in terms of clause 6, and the consumer does not make payment, the supply to the consumer shall be liable for disconnection, without any further notice.