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[Cites 0, Cited by 0] [Section 19] [Entire Act]

State of Uttar Pradesh - Subsection

Section 19(xii) in The U.P. Electricity Supply (Consumers) Regulations, 1984

(xii)The supplier may, in its discretion allow a consumer to pay the dues in instalments. This shall, however, be without prejudice to the forfeiture of rebate or payment of late payment surcharge on the unpaid amount of the bill by the consumer as per provision in the respective rate schedule :