(15)Net Amount(o)Mode of payment.(p)Designation and address of authorities with whom complaints or grievances can be lodged and addresses and telephone numbers of the Forum and the Vidyut Ombudsman constituted under Section 42 of the Act.(q)In case of cheques and bank drafts, the receiving authority in whose favour the amount should be drawn.(r)Telephone No. of Customer Service Centre and Revenue Unit.(s)Address/Details of concerned local collection centres and Electricity Revenue Offices of licensee with working hours where payment of Electricity Bill shall be made.Details of cost to serve for the category, cross-subsidy and Government subsidy per unit, slab-wise, and information from (p) to (s) may be printed on the reverse of the Bill.
