Section 30 in The Orissa State Electricity Board (General Conditions of Supply) Regulations, 1995
30. Payment of Bills.
(a)The charges payable by a consumer for supply of electrical power and other sums payable to the Board under any law shall be billed as far as possible on monthly basis indicating the period for which charges have been levied and the consumer shall pay the bill amount within a period of 15 days from the date of the Bill. The Bill shall be delivered by personal service or issued by post.(b)It would be the duty of every Engineer or his authorised agent to ensure that the Bills are despatched in accordance with the aforesaid procedure and records of such despatch are duly maintained. If for any reason the Bill for the preceding month is not received by a consumer within two weeks of the succeeding month, it would be the obligation of the consumer to approach the Engineer and collect the copy of the Bill from his office.(c)If a consumer disputes the correctness of the Bill, it is open to him to make payment under protest and raise a dispute before the Engineer or his superior officers regarding the accuracy of the Bill but on no account, he will withhold the payment. There shall, however, be no arbitration in respect of any dispute regarding tariff and the correctness of the Bill.(d)If ultimately it is found that the Bill sent to the consumer was not in order and/or inaccurate, the amount paid by the consumer shall be adjusted against the revised Bills and/or the subsequent Bill.(e)The Bill amount shall have to be paid by the consumer either in cash or by money order, Bank Draft or Banker's cheque, but not by ordinary cheques.(f)If the last date indicated in the Bill for payment of the amount is a Sunday or other public holiday, the amount may be paid on the succeeding working day.(g)The amount paid by the consumer shall be first adjusted towards Electricity Duty provided that in case of part payment by the consumer, the proportionate share of duty from the total collection shall be adjusted first. Out of the balance the first adjustment shall be made towards current charges and the rest towards arrears in the following manner :Current Electricity Charges.Current Miscellaneous Charges.Arrear Electricity Charges.Arrear Misc. Charges.Delayed Payment Surcharge.(h)Where a consumer fails to pay the charges for electrical energy supplied to him, the Engineer may after giving him not less than seven clear days' notice in writing and without prejudice to the other rights and modes available for realisation of the amount, disconnect the supply until the arrears and re-connection charges are paid by the consumer. Failure to take steps for clearance of the arrears within a period of three months shall render the agreement liable for termination.
