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

State of Kerala - Subsection

Section 18(6) in Kerala Electricity Supply Code, 2005

(6)The consumer shall inform the concerned local office of the Licensee if the bill is not received within 7 days of specified meter reading date or within two months in the case of new connection. The Licensee shall take necessary steps to issue duplicate bill immediately free of cost