Section 7(f) in Haryana Government Electrical Undertakings (Dues Recovery) Rules, 1972
(f)If this bill is paid by cheque the cheque, duly crossed should be in favour of Haryana State Electricity Board, and shall reach the office at which payment is due not later than one day before the due date of this bill; otherwise the amount payable will be as shown in column 'C' and of the Bill.
