Section 24(2) in Kerala Electricity Supply Code, 2005
(2)On a complaint by any consumer regarding the correctness of a bill, the Licensee shall immediately carry out a review. The Licensee may issue a revised bill and appropriately adjust the bill amount, if the review establishes that the bill is incorrect. If in the review it was found that the consumer was overcharged, the amount overcharged along with interest at twice the bank rate may be adjusted in subsequent bill.
