Section 22(6) in Kerala Electricity Supply Code, 2005
(6)If a consumer wishes to make advance payments towards electricity charges, he shall be allowed to do so by the Licensee and the amount so paid shall be adjusted accordingly against the bills raised subsequently on the consumer. The Licensee may allow incentive if such advance payment is made for 12 or more months. If, under this arrangement, the consumer allows to retain an amount equivalent to the security deposit with the Licensee on a sustained basis, the Licensee shall not insist such consumer to provide security deposit for electricity charges separately.
