Section 3 in The West Bengal Electrical Undertakings (Recovery Of Dues) Act, 2000
3. Notice of demand for dues not paid. -
Where any dues are payable by a consumer to an electrical undertaking, the prescribed authority may, at any time after the expiry of a period of thirty days from the date within which such dues were payable, serve, or cause to be served, on the consumer or his authorised agent a notice of demand stating the name of the consumer, the amount payable by him and the name of the undertaking to whom the amount is due :Provided that a notice under this section shall not be served or caused to be served on a consumer for any dues in respect of which a difference or dispute has been referred to the Electrical Inspector under section 24 of the Indian Electricity Act, 1910.Explanation I. - The service of the notice of demand shall be deemed-(a)to be effected by properly addressing, prepaying and posting by registered post, a letter containing the notice of demand, and(b)unless contrary is proved, to have been effected at the time at which the letter would be delivered in the ordinary course of post.Explanation II. - Any dues to an electrical undertaking shall be deemed to be payable within the date specified in the bill in this behalf.
