Section 19 in The U.P. Electricity Supply (Consumers) Regulations, 1984
19. Payment of Bills.
- (i) Bills should be paid at the supplier's local cash office or at such other places as may be specified by the supplier, on or before the due date specified in this behalf.(ii)Rebate, if applicable, on a bill will be admissible only if payment of the bill alongwith arrear, if any, is made on or before the due date. Where in accordance with the tariff applicable, the consumer is required to pay surcharge, in case of default in payment of bill within due date, the consumer will be required to pay such surcharge in addition to the amount of the bill sent to him. If the consumer fails to pay the arrears including surcharge, the same may be added in the subsequent bill of the consumer as arrears.(iii)The inclusion of arrears in any subsequent bill shall not amount to waival of the previous notice of disconnection.(iv)Bills shall ordinarily be sent by post or by hand delivery as soon as possible after the readings are taken. If it is not received by the consumer within three weeks from the date on which the last reading was taken and recorded on the meter card, he should contact the local office of the supplier and the supplier shall deliver a copy of the bill. However, the supplier shall not be responsible for the non-receipt of the bill by the consumer or delay in transit of the bill or disconnection of supply in default of payment.(v)In case the consumer disputes the correctness of any bill, he shail notify the supplier in writing of the item or items disputed and the grounds of dispute within the due date and shall contact the local office of the supplier to get the bills corrected within time. If the said bill even then is stated to be correct, the consumer shall deposit the amount of the bill within the due date and may pursue his representation thereafter.(vi)The supplier will issue bill-cum-notice to the consumer. If payment is not made within due date, the consumer will be liable for disconnection 7 days after the due date under Section 24 of Electricity Act. This would be without prejudice to the supplier's right to recover the amount of the bill as arrears of land revenue.(vii)The due date for the payment of bills will generally be seven days from the date of issue of the bills, but for the office of the State Electricity Board, department of Central and State Government. Local bodies and University, the period will be thirty days.(viii)If the due date for the payment of a bill falls on a holiday observed by the supplier, the rebate shall be allowed or no surcharge levied, if the payment is made on the next working day.(ix)Cheque will be accepted only if it has been drawn on the Bank located at the Head-quarters of the Divisional office. The date of payment by cheque will be deemed to be the date on which the cheque is received in the office of the supplier, provided that the cheque is encashed within 7 days of presentation to the Bank and is not dishonoured, otherwise supplier will forfeit rebate/levy surcharge and have the right to withdraw the payment facility by cheque.(x)The date of payment by a money-order will be the date on which the money is received by the supplier.(xi)The date of payment by a bank draft or a postal order will be the date of its receipt in the office of the supplier.(xii)The supplier may, in its discretion allow a consumer to pay the dues in instalments. This shall, however, be without prejudice to the forfeiture of rebate or payment of late payment surcharge on the unpaid amount of the bill by the consumer as per provision in the respective rate schedule :Provided if the consumer fails to pay any or all of the instalments in future, his connection shall be liable to be summarily disconnected without notice and without prejudice to Board's right to recover the dues as arrears of land revenue.(xiii)The consumer hereby accepts to abide by the provisions of the U.P. Government Electrical Undertakings (Dues Recovery) Act, 1958, as modified from time to time in cases of default in payment of bills.
