Section 9 in Andhra Pradesh Electricity Regulatory Commission (Standards of Performance) Regulations, 2000
9. Complaint on Consumer's Bills.
(1)The licensee shall acknowledge the consumer's complaint immediately if received in person and within 7 working days if the complaint is received by post.(2)The licensee shall resolve consumer's complaint regarding Electricity Bills due to him or served to him, immediately if no additional information is required to be collected. In case any additional information is required to be collected, it shall be resolved.(a)within 7 days if the complaint is made within 7 days of receipt of bill by the consumer and(b)within 15 days in other cases.In case the complaint of the consumer is genuine and revision of bill already issued became necessary the due date for payment of bill should be reckoned from the date of revised bill for purpose of calculating additional charges for belated payment or for disconnection of supply.(3)A meter reading card/pass book shall be maintained by the licensee at consumers' premises in appropriate form and all periodical readings taken for billing purposes, all check readings and meter changes should be recorded on the meter card/pass book duly attested by a person authorised to do so by the licensee.
