Section 30(a) in The Orissa State Electricity Board (General Conditions of Supply) Regulations, 1995
(a)The charges payable by a consumer for supply of electrical power and other sums payable to the Board under any law shall be billed as far as possible on monthly basis indicating the period for which charges have been levied and the consumer shall pay the bill amount within a period of 15 days from the date of the Bill. The Bill shall be delivered by personal service or issued by post.
