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[Cites 0, Cited by 0] [Section 18] [Entire Act]

State of Kerala - Subsection

Section 18(4) in Kerala Electricity Supply Code, 2005

(4)After effecting supply to any premises, the Licensee shall inform the consumer on the billing period, date of meter reading, and due date for payment. The Licensee shall adhere to the schedule of prescribed meter reading date and bill date. Any subsequent change in the schedule shall be brought to the notice of the consumer sufficiently in advance.