Section 23(ii) in The U.P. Electricity Supply (Consumers) Regulations, 1984
(ii)If the consumer is dissatisfied with the assessment so made, he may within 15 days of the receipt of assessment bill, appeal to the Superintending Engineer. The memorandum of appeal shall be in legible writing, on full-scape paper in triplicate duly signed by the consumer. All materials on which the applicant (consumer) seeks to rely for purposes of his appeal, shall be sent alongwith the memorandum of appeal.
