Section 18 in Kerala Electricity Supply Code, 2005
18. Recovery of charges for supply.
(1)The Licensee is entitled to recover from a consumer on the basis of a bill the following :(a)Charges for electricity supplied based on the approved tariff in force(b)Wheeling charges, surcharges, additional surcharges applicable as approved by the Commission(c)any miscellaneous charges applicable as approved by the Commission(d)any tax or duty as notified by the Government(2)On request by the consumer, the Licensee shall provide a copy of its tariff applicable to the consumer at cost and clarifications sought by the consumer shall be provided to his satisfaction.(3)The Licensee shall furnish the schedule of miscellaneous charges applicable to any consumer for the approval of the Commission. The schedule of miscellaneous charges shall be part of the approved terms and conditions of supply of the Licensee and any change thereto shall be effective only with the approval of the Commission.(4)After effecting supply to any premises, the Licensee shall inform the consumer on the billing period, date of meter reading, and due date for payment. The Licensee shall adhere to the schedule of prescribed meter reading date and bill date. Any subsequent change in the schedule shall be brought to the notice of the consumer sufficiently in advance.(5)The Licensee shall issue the first bill in case of new installations within 2 months of providing connection.(6)The consumer shall inform the concerned local office of the Licensee if the bill is not received within 7 days of specified meter reading date or within two months in the case of new connection. The Licensee shall take necessary steps to issue duplicate bill immediately free of cost(7)The Licensee shall deliver the bill by hand or by post or courier or by any electronic means with delivery confirmation, if the Consumer agrees such arrangement.(8)The Licensee shall not recover any arrears after a period of 2 years from the date when such sum became first due, unless such sum has been shown continuously in the bill as recoverable as arrears of the charges of electricity supplied.
