Section 19(v) in The U.P. Electricity Supply (Consumers) Regulations, 1984
(v)In case the consumer disputes the correctness of any bill, he shail notify the supplier in writing of the item or items disputed and the grounds of dispute within the due date and shall contact the local office of the supplier to get the bills corrected within time. If the said bill even then is stated to be correct, the consumer shall deposit the amount of the bill within the due date and may pursue his representation thereafter.
