Section 10(10) in Jharkhand State Electricity Regulatory Commission (Electricity Supply Code) Regulations, 2015
10.2Billing when Meter Not Accessible. - 10.2.1 In all cases not covered by the Spot Billing system, if for any reason the meter is not accessible and hence has not been read during any billing period the Distribution Licensee shall send the provisional bill on the basis of consumption of the previous three billing cycles in which the meter reading was taken. No such bill on average basis due to non-availability of reading shall be issued for more than two consecutive billing cycles, and more than two provisional bills shall not be generated for a consumer during one financial year. The provisional bills shall be adjusted on the basis of the subsequent actual meter reading.10.2.2If the meter remains inaccessible for reading for two consecutive billing cycles, the Distribution Licensee shall serve 7 days notice to the consumer to make meter accessible on the days stipulated in the notice. If the consumer fails to keep the meter accessible on the days stipulated in the notice, the same shall be treated as refusal of entry under provision of sub section (3) of Section 163 of the Act and service line of the consumer may be disconnected under provisions of this section.10.2.3Without prejudice to the provisions of the Act, nothing in clause 10.2.2 of these Regulations shall apply where consumer has provided prior information to the Distribution Licensee, with cogent reasons for temporary inaccessibility to the meter and has agreed to make payment on the basis of consumption estimated by the Distribution Licensee.
