Section 16(xi) in The Delhi Electricity Supply Code And Performance Standards Regulations, 2007
(xi)The Licensee shall issue the first bill within two billing cycles of energising the connection. In case, the consumer does not receive the first bill within two billing cycles from the date of energizing of the connection, he shall complain, in writing, to the Business Manager of the concerned District Office of the Licensee and the Licensee shall issue the bill within next fourteen days. In, any case, if a bill is not raised within four billing cycles from the date of energizing the connection, the Licensee shall pay compensation as specified in Schedule III of the Regulations.
