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

State of Kerala - Subsection

Section 22(8) in Kerala Electricity Supply Code, 2005

(8)If the consumer informs the Licensee that he has difficulty in paying the arrear bill in full, the Licensee may offer an instalment payment option. Grant of instalment facility is without prejudice to the additional charges applicable to belated payment.