Section 24 in Kerala Electricity Supply Code, 2005
24. Disputes in bill.
(1)Any complaint with regard to the accuracy of the bill shall be made in writing to the designated officer of the Licensee who issues the bill. Calculation errors, if any, shall be rectified and corrected bill shall be issued on the same day by the Officer who issued the bill. In all other cases revised bill shall be issued only by designated officer of the Licensee after verification of the bonafides of the complaint.(2)On a complaint by any consumer regarding the correctness of a bill, the Licensee shall immediately carry out a review. The Licensee may issue a revised bill and appropriately adjust the bill amount, if the review establishes that the bill is incorrect. If in the review it was found that the consumer was overcharged, the amount overcharged along with interest at twice the bank rate may be adjusted in subsequent bill.(3)While issuing a revised bill the Licensee(a)shall specify the amount to be recovered as a separate item in the consumer's next bill with details or as a separate bill with details for the amount.(b)shall not charge interest on the amount under charged(c)may allow instalment option(4)While communicating the decision on the review of the bill, the Licensee shall advise the consumer in writing his right to prefer an application against the decision of the Licensee to Consumer Grievances Redressal Forum (CGRF) and further to appeal to the Ombudsman.(5)If the Licensee establishes that it has undercharged the consumer either by review or otherwise, the Licensee may recover the amount undercharged from the consumer by issuing a bill and in such cases at least 30 days shall be given for the consumer to make payment against the bill. While issuing the bill, the Licensee shall specify the amount to be recovered as a separate item in the subsequent bill or as a separate bill with an explanation on this account.(6)If it is established that after payment of the bill, the Licensee has overcharged the consumer, the excess amount shall be repaid within two months with interest at twice the bank rate.
