Section 31 in The Orissa State Electricity Board (General Conditions of Supply) Regulations, 1995
31. Rebate.
- Payment of the billed amount in time shall entitle specified categories of consumers to a rebate of the billed amount excluding the amount levied towards Electricity Duty, other statutory duty and meter rent, if any. Every Bill shall indicate the amount payable by the relevant categories of consumers after payment is made in time and the amount if the payment is made beyond the time. The categories of consumers who are entitled to a rebate shall be fixed by the Board from time to time as part of the tariff after giving minimum seven days public notice and after publication in the Gazette.
