Section 29 in Kerala Electricity Supply Code, 2005
29. Notice to the consumer.
(1)A Licensee shall ensure that the notices issued under this Code to a consumer are in accordance with the Code and in writing and are expressed in English or Malayalam. The Licensee shall specify the reason for notice and the likely action by the Licensee with a request to the consumer to contact local office of the Licensee.(2)Any notice under this Code shall be served to the consumer, by registered post/under certificate of posting, by courier or other similar means, delivered by hand to the person residing at consumer's address, affixed at a conspicuous part of such premises in case there is no person to whom the same can with reasonable diligence be delivered.(3)In addition to the methods under sub-clause (2) above, the Licensee may resort to any of the following means:(a)through special messenger and obtaining signed acknowledgement or(b)by telegraphic message or(c)by fax or(d)by e-mail(4)If the notice is under clause 25(1)(g), the Licensee shall(a)state that the consumer has defaulted the payment by the due date(b)notify the consumer that failure to pay the amount due will entitle the Licensee to disconnect or restrict the supply of Services to the Premises;(c)outline the availability of payment options(d)outline the instalment option if applicable
