Section 7(v) in Chhattisgarh State Electricity Rules, 2006
(v)The person to whom the order of provisional assessment has been served upon, may file his objections or acceptance or partial acceptance within 7 days from the date of receipt of the provisional order. The assessing officer may finally pass a final order in Form 6 after taking into consideration the objections/acceptance/partial acceptance of the person/consumer within one month of the date of the order of provisional assessment. However, the assessing officer if he considers so necessary may allow personal hearing to the person/consumer assessed.
