Section 10(24) in Jharkhand State Electricity Regulatory Commission (Electricity Supply Code) Regulations, 2015
(24)Details of last six readings.10.9.2The following information shall be provided on the reverse of the bill or stamped on the bill or be sent in an annexure accompanying the bill at least twice a year:(a)Address(es) of collection centre(s) and working hours for collection of bill payments, including the date and time of presence of the mobile van, if any, at different venues for collection of bill payments;(b)Designation and address of the authority with whom grievance/complaints pertaining to bills can be lodged;(c)Complete address(es) with telephone number(s) of the complaint centers, if any;(d)Addresses and telephone numbers of the relevant Grievance Redressal Officers including Central Grievance Redressal Officers as well as the Ombudsman constituted under Section 42 sub-clause 6 of the Act;(e)Tariff Schedule applicable to the consumer; and(f)Advertisements, if any.10.9.3The bill may contain additional information, if any, as desired by the Distribution Licensee.
