Section 24 in General Conditions of Tariff and Schedules of Tariff
24. Payment :
The rates given in various Schedules are net. In the event of the monthly bill or other charges relating to electricity not being paid in full within the time specified in the bill, the surcharge shall be leviable as under :-I. For all categories of consumers having load 100 KW and above, surcharge on late payment of electricity bills will be 5% upto 7 days after the due date and after 7 days, it will be 10% P.A. or part thereof (period to be reckoned from the due date) on total amount of the bill. For consumers having connected load less than 100 KW, Surcharge shall be leviable @ 10% on total amount of the bill on the 1st instance upto one year, in case electricity bills are not paid within the due date.II. Interest @ 18% per Annum shall be charged after expiry of one year from the due date of the bill, on gross unpaid amount including surcharge. Part of the month shall be treated as full month for this purpose and interest will be payable on monthly basis for the period of continued default i.e. at 1½% per month.(B)Schedules Of Tariff :I. Schedule L.S. - Large Industrial Power Supply :
