Section 13(5) in Kerala Electricity Supply Code, 2005
(5)The Licensee shall review the adequacy of security of all consumers in the first quarter of every financial year or when tariff revision is effected based on the average consumption of the preceding financial year and charges and tariffs in force. Based on the review, the Licensee may demand for shortfall or refund the excess security as the case may be, by giving 30 days notice to the consumer.
