Section 22(7) in Kerala Electricity Supply Code, 2005

[Cites 0, Cited by 0] [Section 22] [Entire Act]

(7)The Licensee may adjust payments made by the consumer in the following order of priority:

(a)Interest on electricity duty arrears

(b)Electricity duty arrears

(c)Interest on electricity charge arrears

(d)Electricity charge arrears

(e)Current month dues

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