Section 11(6) in The Goa Sewerage System and Sanitation Services Management Rules, 2010
(6)The Assistant Engineer who has issued the bill may correct a bill on getting written complaint or request from the consumer, after verification of records, meters and inspection of site if necessary. The Assistant Engineer shall effect necessary corrections in the bill in respect of clerical or arithmetical errors arising out of wrong meter reading or arrears shown wrongly. The Assistant Engineer shall correct all other kinds of errors in the bill which are attributable to any other reasons including due to faulty meter as found after testing but such error should be reported on receiving first wrong bill, subject to the condition that net financial implications of such bill shall not exceed Rs. 15000/- (Rupees fifteen thousand only).
