Section 3 in The Haryana Government Electrical Undertakings (Dues Recovery) Act, 1970
3. Bills to state date by which payments are to be made and consequences of non-payment.
(1)Every bill for dues payable to a Government electrical undertaking by a debtor shall be in the prescribed form and shall specify conspicuously the date by which such dues are to be paid.(2)If the dues are not paid by such date, the debtor shall be liable to pay in addition thereto such penalty as may be prescribed and such dues and penalty shall be recoverable along with the costs incurred in making such recovery, in the manner hereinafter laid down in this Act.
