Section 30(b) in The Orissa State Electricity Board (General Conditions of Supply) Regulations, 1995
(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.
