Section 19(ii) in The U.P. Electricity Supply (Consumers) Regulations, 1984
(ii)Rebate, if applicable, on a bill will be admissible only if payment of the bill alongwith arrear, if any, is made on or before the due date. Where in accordance with the tariff applicable, the consumer is required to pay surcharge, in case of default in payment of bill within due date, the consumer will be required to pay such surcharge in addition to the amount of the bill sent to him. If the consumer fails to pay the arrears including surcharge, the same may be added in the subsequent bill of the consumer as arrears.
