Section 19(ix) in The U.P. Electricity Supply (Consumers) Regulations, 1984
(ix)Cheque will be accepted only if it has been drawn on the Bank located at the Head-quarters of the Divisional office. The date of payment by cheque will be deemed to be the date on which the cheque is received in the office of the supplier, provided that the cheque is encashed within 7 days of presentation to the Bank and is not dishonoured, otherwise supplier will forfeit rebate/levy surcharge and have the right to withdraw the payment facility by cheque.
