- 4.1. Intervals of Electricity Bills4.1.1. Bills shall be issued at a periodicity of not more than 2 months in respect of domestic commercial, agricultural services (metered cases) and general purpose consumers. Flat rate agricultural consumers shall be provided with pass books and electricity charges shall be collected monthly on prorata basis in respect of annual flat rate tariff fixed for this category. In respect of all other categories of consumers, the bills shall be issued monthly.4.1.2. The consumer shall be informed in advance of the periodicity of billing for his service (monthly or bimonthly), dated in the calendar month when his meter will be read, bill date in the calendar month and due date for payment in the calendar month. It shall be obligatory on the part of Licensee to read meter of a service on prescribed date. But in unforeseen circumstances, the licensee may record the meter reading two days before or after the prescribed date.The bill date shall be the date of meter reading for spot billing system and in other cases it shall be within one week from the date of the meter reading. The bill shall be served to a consumer immediately after the meter reading in case of spot billing system and in other cases within a period of one week from the bill date.The licensee shall obtain the acknowledgement of the consumer or some other inmate of the premises after issue of the bill and the authorized meter reader shall also enter the meter reading and the date of reading in the passbook/or meter card provided to the consumer.4.1.3. Bills shall be sent to the Consumers, other than HT category, either by post or by hand delivery and in case of HT consumers, either by certificate of posting or by hand delivery. The fact of dispatch of bills to the consumers of a particular area will be displayed by appropriate notice on the notice board of the Licensee's revenue office of the area concerned. Loss in transit of the bill if sent by post shall not be the responsibility of the licensee. However in case of hand delivery, proof of service of the bill shall be maintained at the concerned Revenue Office of the Licensee. It shall be the responsibility of the Licensee to ensure prompt delivery of bills to the consumer. However, if the consumer does not receive the bill within 14 days from the date of meter reading, he should approach the Revenue Office concerned to obtain a duplicate copy of the bill.4.1.4. The Licensee shall issue the first bill for all services energised during a billing cycle, before end of next billing cycle. In case, the consumer does not receive the first bill before end of next billing cycle from date of energizing the connection, he may report to the designated Officer of the Licensee who shall arrange for issue of the bill within next 14 days.4.1.5. Change of occupancy/vacancy of premises(i)It shall be the responsibility of the owner of the connection to get a special reading done by the licensee at the time of change of occupancy or on the premises falling vacant.(ii)The owner / user of the connection may request in writing to the licensee for special reading at least 15 days in advance of the said vacancy of the premises by the existing user or change of the occupancy, as the case may be.(iii)The Licensee shall arrange a special reading to be done and deliver the final bill, including all arrears till the date of billing, at least 7 days before the vacancy of the premises. The final bill shall also include payment for the period between the date of special reading and date of vacancy of premises on prorata basis.(iv)Once the final bill is raised, the licensee shall not have any right to recover any charge(s), other than those in the final bill, for any period prior to the date of such bill.(v)The licensee may charge reasonable fee for the above service.4.2The following information shall be included on the body of the bill. - (a) Bill Number.(b)Consumer No., name and address.(c)Name of Sub-division/Section.(d)(i)Type of supply (i.e. single phase, three-phase LT or HT).(ii)Contracted load/Connected load(e)Category of consumer (i.e. domestic, commercial etc.).(f)Status of meter (OK/defective/ missing/Door Lock etc.).(g)Meter No. In case replacement of energy meter is involved during the billing period, the meter numbers of old and the new meters, date of replacement, final reading of old meter and initial reading of new meter at the time of replacing the meter shall also be indicated on the bill.(h)Billing period (dates to be mentioned)(i)Initial meter reading of the billing period/cycle with date.(j)Final meter reading of the billing period/cycle with date.(k)Multiplying Factor of the meter.(l)Number of units consumed during the billing period.(m)Date of the bill and due date of payment,(n)Billing details: - The details for the current month demand and arrears shall be furnished in the bills.(1)Energy/Monthly Minimum Charges.(2)Fixed Charges(3)Capacitor Surcharge(4)Customer Charges(5)Electricity Duty(6)Fuel cost adjustment charges(7)Surcharge for low power factor(8)Additional charges for belated payment(9)Interest on installments due(10)Total current month demand(11)Arrears - (i) Preceding Financial year(ii)Current Financial year(12)Others(13)Total amount due(14)Adjustment(15)Net Amount(o)Mode of payment.(p)Designation and address of authorities with whom complaints or grievances can be lodged and addresses and telephone numbers of the Forum and the Vidyut Ombudsman constituted under Section 42 of the Act.(q)In case of cheques and bank drafts, the receiving authority in whose favour the amount should be drawn.(r)Telephone No. of Customer Service Centre and Revenue Unit.(s)Address/Details of concerned local collection centres and Electricity Revenue Offices of licensee with working hours where payment of Electricity Bill shall be made.Details of cost to serve for the category, cross-subsidy and Government subsidy per unit, slab-wise, and information from (p) to (s) may be printed on the reverse of the Bill.4.3Payment of Electricity Bill. - 4.3.1. The payment of bill shall normally be made at the specified local collection center of the Licensee on any working day during prescribed hours, or through any other facility like e-seva, banks, post offices, internet etc. as may be provided by the licensee.4.3.2. The Licensee may, however, specify any collection centers for making payment for a group of consumers in addition to the concerned Revenue Office of the Licensee, where arrangement shall be made by licensee to accept payment of Bills both by cash and DD/Cheque.4.3.3. If due date/ disconnection date for default indicated in the bill for payment of the amount is a Sunday or a Public Holiday, the succeeding working day shall be treated as the due date/disconnection date for default.4.3.4. The consumer shall present his bill at the time of payment without which payment will not be normally accepted. However if the consumer is unable to present his bill due to non-receipt of the same sand if the consumer applies for duplicate bill at the concerned Electricity Revenue Office to enable him to make payment of his electricity bill, the Licensee shall arrange to accept payment of bill duly issuing duplicate bill on the spot. In other cases, if the consumer applies for a duplicate bill it shall be supplied within 3 days of receipt of application in writing in the office of issue. Non-receipt of the bill shall not entitle the consumer to delay the payment beyond the due date.4.3.5. The Billed amount shall be paid by the consumer as under:(i)Up to Rs. 5,000/ By cash:Provided that the licensee may accept higher amounts up to the limit(s) specified by him in rural areas, wherever the availability of banking facilities is considered to be inadequate.(ii)Above Rs. 5,000/ By Cheque/Banker's Cheque/D.D. payable at local branch of any Scheduled Bank as indicated on the Electricity Bill.(iii)Any Consumer, if he so desires, where the amount is less than Rs. 5,000/-, can also pay the same by way of Crossed Cheque/Banker's Cheque/D.D. payable at local branch of any Scheduled Bank as indicated on the Electricity Bill.(iv)Where specifically allowed by the Licensee, the amount can also be paid by credit cards, Internet payment and through 'E-Seva' centers.4.3.6. The Licensee shall issue a receipt to the consumer for the payment of electricity bills made by way of cash or DD/Banker's Cheque drawn on any scheduled bank. In case of payment made by way of personal cheques, the licensee shall issue an acknowledgement to the consumer for the receipt of cheque. Bank certificate that money is transferred to licensee's account is sufficient proof of payment.4.3.7. All consumers shall pay the Current Consumption charges within 15 days from the date of the bill and the Licensee shall ensure distribution of Electricity Bills to the consumers not less than 10 days before the due date for payment.4.3.8. In case a cheque given by the consumer is not honoured and payment is not made, action may be initiated by the Licensee for disconnection, treating it as a case of non-payment as detailed in clause 4.8. The licensee may not accept payment through cheques from such consumer for a period of one year from the billing month for which the cheque given by the consumer has bounced. For that particular one year, the consumer may be required to pay his bill in cash/by DD only. This shall be without prejudice to other rights of the Licensee to proceed against the consumer for dishonour of the cheque.4.3.9. Advance payment of anticipated bills by consumer: - The consumer shall have the facility to make advance payments towards the Consumption Charges and require the Licensee to adjust the amount against bills that may be raised by the Licensee from time to time. Such advance payments do not attract any interest.4.4Additional charges for belated payment of bills. - In case the consumers do not pay the bills by the due date mentioned in the bills, additional charges for delayed payment of bills shall apply as per tariff orders issued from time to time.4.5Adjustment of amount paid. - The amount paid by the consumer shall first be adjusted as per the priorities stated hereunder:(a)Arrears as on 31st March of previous financial year.(b)Arrears accrued from 1st April of the current financial year till the date of bill.(c)Current month Consumption charges.4.6Installment facility. - Licensee may grant at its discretion, the facility of payment of arrears bills by installments.4.6.1. Grant of installment facility shall not affect the liability of the consumer to pay additional charges for delayed payment as per tariff notifications issued from time to time, till full clearance of arrears. Apart from the additional charges leviable for belated payment, such consumer shall be required to pay the interest charges at 24% per annum on the amount outstanding out of the charges allowed to be paid in installments.4.6.2. The Licensee shall designate and notify the authorities who may grant installment facilities for LT and HT services from time to time.4.7Erroneous/Disputed Bills. - 4.7.1. The consumer shall make the full payment of the electricity bill amount:Provided that the supply of electricity shall not be cut off if such consumer deposits, under protest-(a)an amount equal to the sum claimed from him, or(b)the electricity charges due from him for each month calculated on the basis of average of amounts for electricity paid by him during the preceding six months, whichever is less, pending disposal of any dispute raised by the consumer on the bills.4.7.2. The Licensee shall normally resolve the billing disputes as per the standards of performance notified by the Commission under Section 57(1) of the Act, failing which the consumer shall be entitled for compensation as prescribed by the Commission under Section 57(2) of the Act, without prejudice to his right to seek relief through the Forum for redressal of grievances of consumers under Section 42(5) of the Act.4.7.3. On examination of the complaint, if the Licensee finds the bill to be erroneous, a revised bill shall be given to the consumer indicating a revised due date of payment, which should be fixed not earlier than seven days from the date of delivery of the revised bill to the consumer. If the consumer has paid any excess amount, it shall be refunded by way of adjustment In the subsequent bills. The licensee shall pay to the consumer interest charges at 24% per annum on the excess amount outstanding on account of such wrong billing.4.7.4. If the Licensee finds the bills to be correct, the consumer shall be intimated accordingly and notified to pay the amount with additional charges for belated payment from the due date.4.8Disconnection of Service. - 4.8.1. Disconnection due to nonpayment: - Where a consumer neglects to pay any consumption charge for electricity or any other sum due from him to a Licensee, by the due date mentioned in the bill, in respect of supply of energy to him or in respect of supply, transmission or distribution or wheeling of electricity to him, the licensee may, after giving not less than fifteen (15) clear days' notice in writing to such person and without prejudice to his rights to recover such charge or other sum by suit, cut off supply of electricity and for that purpose disconnect any electric supply line or other works being the property of such licensee or the generating company through which electricity may have been supplied, transmitted, distributed or wheeled and may discontinue the supply until such charge or other sum, together with any expenses incurred by him in cutting off and reconnecting the supply, are paid, but no longer.4.8.2. Notwithstanding anything contained in any other law for the time being in force, no sum due from any consumer, under this section shall be recoverable after a period of two years from the date when such sum became first due unless such sum has been shown continuously as recoverable as arrears of charges for electricity supplied and the licensee shall not cut off the supply of the electricity.4.8.3. In case of continued default in payment of electricity charges and any sum due to licensee by any consumer, the Licensee shall be entitled to terminate the agreement executed by the consumer as per the terms and conditions of supply of the Licensee as approved by the Commission.
