Section 45 in The Delhi Electricity Supply Code And Performance Standards Regulations, 2007
45. Arrears appearing in bills.
-(i) If the arrears appear in a bill for the first time, for which payment has already been made within due date, or which are not due to the Licensee, the Licensee shall pay to the consumer compensation at the rate of 10% of the arrear amount subject to a ceiling of Rs. 500/-.(ii)In case the said arrears are raised again for the second time, compensation at the rate of 15% of the arrear amount subject to a ceiling of Rs.750/- shall be payable to the consumer by the Licensee.(iii)If the arrears appear in a bill for which payment was made after due date, no compensation shall be paid. If such arrear, for which the payments have been made after the due date, appear in any subsequent bill(s), the case shall be dealt in accordance with clauses (i) and (ii) above.(iv)The compensation mentioned in clauses (i) and (ii) shall be adjusted at the time of making payment for the bill in which such arrears have appeared. Notice to such effect shall be prominently displayed at all bill collection centers of the Licensee.(v)In case the arrears, as mentioned in clauses (i) and (ii), appear in a bill for the third time or thereafter, the consumer shall be entitled to make a petition to the Forum and the Forum shall decide the compensation to be paid to such consumer on a case-to-case basis. The provisions of this para shall also apply to the bills, which have been wrongly raised by the Licensee.
