Section 20 in Kerala Electricity Supply Code, 2005
20. Reading of meter on request.
(1)The Licensee shall arrange for special reading of meter on an application accompanied with specified fee, for the purpose of billing if the owner or the occupant vacates/changes occupancy of the premises. The application shall be given at least 15 days in advance of the said vacating of the premises for arranging special meter reading.(2)The Licensee shall arrange special meter reading and issue a final bill in such cases including all arrears up to date within 7 days of meter reading.(3)Once a final bill has been issued on the basis of special meter reading, the Licensee shall have no claim for any prior period other than the final bill amount.(4)The Licensee shall charge a fee for the above service as approved by the Commission.
