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[Cites 0, Cited by 0] [Section 19(19)] [Section 19] [Entire Act]

State of Uttar Pradesh - Subsection

Section 19(19)(a) in The U.P. Electricity Regulatory Commission (Consumer Grievance Redressal Forum and Electricity Ombudsman) Regulations, 2007

(a)by he complainant, the complainant may at his option make payment which shall not be refused by distribution licensee for want of a revised bill or the distribution licensee shall issue a revised bill for such an amount which shall be paid by the complainant within fifteen days failing which interest at the rate of sixteen per cent compounded half yearly shall be charged on such amount without prejudice to the fight of the distribution licensee to disconnect the supply after giving another fifteen days clear notice to complainant on expiry of such initial fifteen days in addition to recover dues under applicable legal framework. Any payment made after initial fifteen days of the revised bill shall continue to attract interest at the rate of sixteen per cent compounded half yearly in spite of disconnection together with any expense incurred by him in cutting or reconnection of the supply.