Section 19(iv) in The U.P. Electricity Supply (Consumers) Regulations, 1984
(iv)Bills shall ordinarily be sent by post or by hand delivery as soon as possible after the readings are taken. If it is not received by the consumer within three weeks from the date on which the last reading was taken and recorded on the meter card, he should contact the local office of the supplier and the supplier shall deliver a copy of the bill. However, the supplier shall not be responsible for the non-receipt of the bill by the consumer or delay in transit of the bill or disconnection of supply in default of payment.
