Section 53(1) in The Jammu and Kashmir Electricity Act, 1997 (1940 A.D.)
(1)On failure of any person to pay sum due from him in respect of the supply of electrical energy, any sum declared, to be recoverable and every fee feviable under this Act on the specified date, the Electrical Engineer or any other officer authorised in this behalf by the Electric Department shall cause a writ of deemed to be served on the defaulter or delivered at or affixed to his place of residence and addressed by post to such place of residence or any place where he may be known to reside. A process charge of [rupees ten] per writ of demand issued in addition to any postal charges incurred under this section may be added to the arrear claimed as such.
