Section 23 in Bihar Electricity Regulatory Commission (Standards of Performance of Distribution Licensee) Regulations, 2006
23. Erroneous Bills.
(1)If an error in the bill is brought to the notice of the Licensee by the consumer and no additional information is required for revision, the revised bill shall be issued within twenty four (24) working hours of receipt of complaint.(2)If additional information or inspection of meter, load etc. is required, the revised bill shall be issued within seven (7) working days of receipt of complain in case of LT consumer and within fifteen (15) days of receipt of complain in case of HT consumers.(3)If the original bill is correct the fact shall be explained to the consumer.
