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State of Haryana - Act

Haryana Government Electrical Undertakings (Dues Recovery) Rules, 1972

HARYANA
India

Haryana Government Electrical Undertakings (Dues Recovery) Rules, 1972

Rule HARYANA-GOVERNMENT-ELECTRICAL-UNDERTAKINGS-DUES-RECOVERY-RULES-1972 of 1972

Published on 7 April 1972
Commenced on 7 April 1972
[This is the version of this document from 7 April 1972.]
[Note: The original publication document is not available and this content could not be verified.]

Haryana Government Electrical Undertakings (Dues Recovery) Rules, 1972Haryana Government Notification No. G.S.R. 73/H.A. 29/70/S.7/72, dated 7.4.1972.No. G.S.R. 73/H.A. 29/70/S.7/72. - In exercise of the powers conferred by section 7 of the Haryana Government Electrical Undertakings (Dues Recovery) Act, 1970, the Governor of Haryana hereby makes the following rules for carrying out the purposes of the aforesaid Act, namely :-

1. Short title and commencement.

- (i) These rules may be called the Haryana Government Electrical Undertakings (Dues Recovery) Rules, 1972.

(ii)They shall come into force at once.

2. Definitions.

- In these rules, unless there is anything repugnant in the subject or context :

(a)'Act' means the Haryana Government Electrical Undertakings (Dues Recovery) Act, 1970;

(b)'Collector' means the Collector of the District or any other person so appointed, whether by virtue of office or otherwise, by the State Government by notification in the Official Gazette, to perform the functions of the Collector under the Act, in and for such areas, as may be specified in the notification;

(c)'Form' means a form appended to these rules;

(d)'Notice of Demand' means the notice of demand served under section 4 of the Act.

3. Form of the bill. Section 3(1).

- The Bill under sub-section (1) of section 3 of the Act shall be in Form A-1 or A-2, as the case may be.

4. Costs of notice of demand and recovery. Section 4.

- The cost of a notice of demand shall be two rupees and the cost of recovery shall be ten rupees.

5. Scale of penalty. Section 3(2).

- If the dues are not paid by the last date specified in the bill the debtor shall be liable to pay in addition thereto a penalty at the scale of 2 per cent per month on the aggregate unpaid amount of that bill from the said date, upto the date of payment.

6. Form and service of notice of demand. Section 4.

(1)Where the prescribed authority intends to serve or cause to be served a notice of demand, upon the person liable to pay the dues to a Government Electrical Undertakings, which shall be served in Form 'B'.

(2)The notice of demand may be served -

(a)by registered post in case of a local authority at its office address and in case of another person at the present address or at the last place of residence or business of such person;

(b)[ by delivering it to the person liable to pay the dues or to an adult member of his family under his or her signatures : provided that if the notice of demand cannot be served in either of the aforesaid manners, it may be caused to be affixed in the presence of two persons of the locality on some conspicuous part of the residential house occupied by such person.] [Substituted by Haryana Government Notification No. GSR 59/HA 29/70/S.7/86 dated 7.8.1986.]

7. Form of the certificate. Section 6(2).

- The form of certificate to be issued by the Collector under sub-section (2) of section 6 shall be in the Form 'C'.Form R.O. 3

Consumer's Bill for Domestic Supply (D.S.)and for CommercialSupply (C.S.)

In case of any complaint regarding interruption of supply,please ring up Telephone No. ________

In all communications regarding this Bill please state your Account No. as given below :

Book No. ________________

Serial No. _________

For directions with regard to the payment of the Bill please see overleaf.Important NoticeYou are requested to make the payment of the Bill by due date as shown in this Bill failing which this should be deemed to be a notice under Section 24 of the Indian Electricity Act, 1910 and the supply to your premises shall without prejudice to the right of the Board to recover such charge as shown in the Bill as arrears of Land Revenue be disconnected after seven days of the due date mentioned herein without any further notice and shall not be reconnected unless and until the amount shown in this Bill together with any expenses incurred by the Board in cutting off, and reconnecting the supply in accordance with Board's Schedule of Charges is paid to the Board. The Notice will remain valid notwithstanding the inclusion of any part of the below mentioned charges to the subsequent bills.

Office of issue:	Date of issue of Bill
Account No.	Meter No.
Name and Address of Consumer : Date of reading	Meter reading
	New :
	Old :

	Particulars	Col. A	Col. B	Col. C
		Supply and othercharges	Electricity Duty
		Rs. P.	Rs. P.
1.	Balance from previous months, if any
2.	Charges against consumption, as shown above after thefollowing rebate
3.	Rentals :			Total of the amount shown under Col 'A' and Col 'B'.
	(a) For service line
	(b) For Meters
4.	Sundry Charges :
	(a) Debit			Rs. P.
	(b) Allowance
5.	Total amount payable by due date*
6.	Addrebate in case of non-payment by the due date
7.	Amount payable after due date

*Due date for payment _________________________

(a)by cash _________________________

(b)by cheque _______________________

S.D.O./Revenue Accountant.Directions Relating to the payment of the Bill

(a)When making payment this form should be presented.

(b)This bill shall be payable within fifteen days from the date of presentation notwithstanding any difference or dispute, which may arise as to the accuracy of the Bill. In the event of an error in the bill being admitted, the amount of the error shall be adjusted by the Department in the next month's bill rendered to the consumer after settlement of the difference or dispute.

(c)This bill is payable at the local office of the Board to the Cashier at the counter. The Board shall not be responsible for any payment made to an employee other than the Cashier at the counter. Receipt in form R.O. 4 should invariably be taken from the Cashier/Bank.

(d)This bill is payable in cash, but money orders and cheques which should be crossed, will be received subject to the condition below. This applies to all departments of State and the Central Government who also shall pay bills in cash (including cheques and R.T.Rs and not by book-transfer).

(Note. - R.T.R. will be treated as Cheque).

(e)If this bill is paid by money-order, the A/C No. and the date of the Bill should be entered on the coupon and the money-order should reach the office at which payment is due on or before the due date; otherwise the amount payable will be as shown in column 'C' of the Bill.

(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.

(g)If this bill is paid by an outstation cheques, duly crossed, Bank charges at 25 per cent subject to a minimum of 25% per cheque, should be included in the amount of the cheque (including out-station R.T.Rs. in the case of Government Departments). The rate of Bank charges is subject to change without Notice.

(h)Since the Board is liable to pay returning charges to its Bankers in respect of dishonoured cheques, the consumer, in case their cheques are received back unpaid, shall be required to pay returning charges, which will be intimated through subsequent Bill.

(i)Should the due date, specified on the reverse of this bill, chance to be a holiday, the next working day will be treated as the due date.

(j)In case of failure to pay the bill in time the recovery of the amount of this bill be made by the Haryana State Electricity Board as arrears of Land Revenue under the Haryana Government Electrical Undertaking (Dues Recovery) Act, 1970.

Form R.O. 3(a)

Consumer's BillFor Industrial and Agricultural Supply :

In case of any complaint regarding interruption of supply,please ring up Telephone No. ________

In all communications regarding this Bill, please state your Account No. as given below :

Book No. ________________

Serial No. _________

For directions with regard to the payment of the Bill please see overleaf.Important NoticeYou are requested to make the payment of the Bill by due date as shown in this Bill failing which this should be deemed to be a notice under Section 24 of the Indian Electricity Act, 1910 and the supply to your premises shall, without prejudice to the right of the Board to recover such charge as shown in the Bill as arrears of Land Revenue be disconnected after seven days of the due date mentioned herein without any further notice and shall not be reconnected unless and until the amount shown in this Bill together with any expenses incurred by the Board in cutting of, and reconnecting the supply in accordance with Board's Schedule of Charges is paid to the Board. The Notice will remain valid notwithstanding the inclusion of any part of the below mentioned charges to the subsequent bills.

Office of issue :	Date of reading	Date of issue of Bill :
Account No. :		Meter No.
Name and Address of Consumer :	Date of reading	Meter reading :
		New :
		Old :

Units consumed and billed _________

(a)General consumption chargeable at Industrial rate.

(b)Total units chargeable at Industrial rate.

(c)Remaining units chargeable under Schedule Commercial Supply.

	Particulars	Col. A	Col. B	Col. C
		Supply and othercharges	Electricity Duty
		Rs. P.	Rs. P.
1.	Balance from previous months, if any
2.	Charges against consumption, as shown above after thefollowing rebate
3.	Rentals :			Total of the amount shown under Col 'A' and Col 'B'.
	(a) For service line
	(b) For Meters
4.	Sundry Charges :
	(a) Debit			Rs. P.
	(b) Allowance
5.	Total amount payable by due date*
6.	Addrebate in case of non-payment by the due date
7.	Amount payable after due date

*Due date for payment -

(a)by cash ___________________

(b)by cheque __________________

S.D.O./Revenue Accountant.Directions Relating to the payment of the Bill

(a)When making payment this form should be presented.

(b)This bill shall be payable within fifteen days from the date of presentation notwithstanding any difference or dispute, which may arise as to the accuracy of the Bill. In the event of an error in the bill being admitted, the amount of the error shall be adjusted by the Department in the next month bill rendered to the consumer after settlement of the difference or dispute.

(d)This bill is payable in cash, but money orders and cheques, which should be crossed will be received subject to the condition below. This applies to all departments of State and the Central Government who also shall pay bills in cash (including cheques and R.T.Rs and not by book transfer).

Note. - R.T.R. will be treated as Cheque.

(e)If this bill is paid by money order, the A/C No. and the date of the Bill should be entered on the coupon and the money order should reach the office at which payment is due on or before the due date; otherwise the amount payable will be as shown in column 'C' of the Bill.

(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.

(g)If this bill is paid by an out-station cheques, duly crossed, Bank charges at the rate of 25 per cent subject to a minimum of 25% P. per cheque, should be included in the amount of the cheque (including out-station R.T.Rs. in the case of Government Departments). The rate of Bank charges is subject to change without Notice.

(i)Should the due date, specified on the reverse of this bill, chance to be a holiday, the next working day will be treated as the due date.

(j)In case of failure to pay the bill in time the recovery of the amount of this bill be made by the Haryana State Electricity Board as arrears of 'Land Revenue' under the Haryana Government Electrical Undertaking (Dues Recovery) Act, 1970.

Details of item 2 of the Bill	"Supply Charges" in case of M.S.L.S. and GeneralSupply Consumers.
		Rs. Ps.
1. Demand charges	...
2. Energy Charges	...
3. Total Charges	...
4. Cost per unit	...
5. Maximum rate per unit	...
6. Rate applicable	...
7. Total units as per (c) overleaf	...
8. Total Supply charges	...

Item 3 (above) divided by item (e) under "Industrial Supply" overleaf.Form B(See rule 6)Notice of DemandFrom______________________________________(Prescribed Authority)To______________________________________(Name and address of the debtor).Subject :- Notice of Demand under Section 4 of the Haryana Government Electrical Undertakings (Dues Recovery) Act, 1970.Whereas you have failed to pay the amount given below on account of the various dues payable by you to the Haryana State Electricity Board (a Government Electrical Undertakings) within the date mentioned in the Bill(s) for payment of the dues.And whereas you have now become liable to pay in addition to the said amount of the various dues, the penalty of Rs. ___________ for non-payment of the said dues by the date(s) specified in the bill(s) and Rs. __________ being the costs of recovery.Now, therefore, you are hereby notified under Section 4 of the Haryana Government Electrical Undertakings (Dues Recovery) Act, 1970 read with Section 6 thereof that an aggregate amount of Rs. _______on account of the various dues (particulars given below), penalty and costs of recovery as specified above is payable by you to the said undertakings (Board) and that if you do not deposit the said amount of Rs. ________ with the Undersigned Authority within 60 days of the date of the service of this Notice or such extended period as the Undersigned Authority may from time to time allow, you shall be deemed to be in default in respect of the said amount and the same shall be recoverable from you as arrears of land revenue under Section 6 of the said Act.Particulars of dues payable

Bill No.	For the month of	Date on which dues accrued	Amount of dues
		____________________________Rs._________________________
Cost of this Notice Rs. 2.00Total Rs._______________________

Place _____________Date ______________		(Prescribed Authority)

Form C(See Rule 7)CertificateFrom______________________________________(Prescribed Authority)ToThe Collector,______________________________________Dated the ______________The amount of Rs. _________ the details of which are given in the Schedule below is payable by Shri ___________ son of _______ resident of ____________.I enclose herewith a copy of notice of demand No. _____________ dated ___________ served on __________(Consumer) ______________ under Section 4 of the Haryana Government Electrical Undertakings (Dues Recovery) Act, 1970, for recovery of dues payable to _____________ (Government Electrical Undertakings).Since the dues have not been deposited in full in accordance with the said notice of demand and the said amount is recoverable as an arrears of land revenue under the provisions of the said Act. So, it is requested that the same may be recovered as an arrears of land revenue and remitted to my office at __________.An early action is requested and I may be informed of the action taken in the matter.The Schedule

1. Rs. ___________________	On account of _____________
2. Rs. ___________________	On account of the penalty under Sub-Section (2)of Section 3of the said Act.
3. Rs. 2/-_________________	On account of the costs of Notice of Demandunder Section 4 ofthe said Act.
4. Rs. 10/-________________	On account of the cost of recovery under Section 4of the saidAct.
Total Rs._____________________
____________________________
____________________________

___________________(Prescribed Authority)(Sd.)Secretary to Government, Haryana.

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