Section 15(15) in Maharashtra Electricity Regulatory Commission (Electricity Supply Code and Other Conditions of Supply) Regulations, 2005
15.2Bill Details. - 15.2.1 The bill to the consumer shall include all charges, deposits, taxes and duties due and payable by the consumer to the Distribution Licensee for the period billed, in accordance with the provisions of the Act, these Regulations and the schedule of charges as approved by the Commission under Regulation 18.15.2.2The Distribution Licensee shall, upon request by the consumer, explain the detailed basis of computation of the consumer's bill.15.2.3Unless otherwise agreed between the Distribution Licensee and the consumer, the bill shall be in Marathi and / or in English.15.2.4The bill shall include, inter alia, the following information:(a)Consumer No., name and address;(b)Name of office of Distribution Licensee having jurisdiction over the supply;(c)(i)Type of supply (i.e. single phase, three-phase LT or HT);(ii)Contract demand / Sanctioned Load;(d)Category of consumer (i.e. domestic, commercial etc.);(e)Meter No.;(f)Billing period (dates to be mentioned);(g)Previous meter reading of the billing period / cycle with date;(h)Present meter reading of the billing period / cycle with date;(i)Multiplying Factor of the meter;(j)Number of units (e.g. kWh, RkVAh / kVArh, kVAh, etc.) consumed during the billing period and, where relevant for determination of charges, during different time slots in the billing period;(k)Maximum demands during the billing period;(l)Average power factor during the billing period;(m)Last six months consumption;(n)Date of the bill and due date of payment;(o)Billing details - The details for the current month demand and arrears shall be furnished in the bills;(p)Security deposit details;(q)Table showing the various components of applicable tariff;(r)Details of subsidy, if any, under Section 65 of the Act;(s)Mode of payment and collection facilities;(t)Telephone number and address of Customer Service Centre where the consumer can make a bill-related complaint;(u)Telephone numbers and address of the Forum constituted in accordance with the Grievance Redressal Regulations;(v)In case of cheques and bank drafts, the receiving authority in whose favour the amount should be drawn.15.2.5A notice of disconnection to a consumer under Section 56 of the Act shall be served in the manner provided for in Section 171 of the Act:Provided that such notice may be served only where the consumer neglects to pay any sum or any charge under Section 56 of the Act:Provided further that such notice shall be served separately and shall not form part of the bill.
