Section 29(4) in Kerala Electricity Supply Code, 2005
(4)If the notice is under clause 25(1)(g), the Licensee shall(a)state that the consumer has defaulted the payment by the due date(b)notify the consumer that failure to pay the amount due will entitle the Licensee to disconnect or restrict the supply of Services to the Premises;(c)outline the availability of payment options(d)outline the instalment option if applicable
