Section 32 in The Orissa State Electricity Board (General Conditions of Supply) Regulations, 1995
32. Delayed payment surcharge.
- Specified categories of consumers committing default in the payment of the billed amount in time shall be liable to pay delayed payment surcharge at the rate of 2% per month so, however, that there shall be no surcharge over surcharge. The categories of consumers who are liable to pay such delayed payment surcharge shall be as fixed by the Board from time to time as part of the tariff after giving minimum seven days' public notice and after publication in the Gazette.
