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State of Bihar - Section
Section 2 in Schedule for Retail Tariff Rates and Terms and Condition of Supply for FY, 2006-07
2. Delayed Payment Surcharge (DPS). - In case a consumer does not pay energy bills in full within 10 days grace period after due date specified in the bill, a delayed payment surcharge of 1.5% per month or part thereof on the principal amount of bill will be levied form the original date until the payment is made in full without prejudice to right of the Licensee to disconnect the supply in accordance with Section 56 of the Electricity Act, 2003. The Licensee shall clearly indicate in the bill itself the total amount, including DPS, payable for different dates after the due date after allowing for the grace period of 10 days.
| Example: | ||
| Amount payable by due date.............. | Rs. 100.00 | |
| Due date | 1st November 2006 | |
| Amount payable | ||
| On or before | On or After | After |
| 10th November 2006 | 11th November 2006 | 1st December 2006 |
| Rs. 100/- | Rs. 101.50 | Rs. 103.00 |
| (No prompt payment rebate) |