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[Cites 0, Cited by 0] [Section 24] [Entire Act]

State of Kerala - Subsection

Section 24(3) in Kerala Electricity Supply Code, 2005

(3)While issuing a revised bill the Licensee
(a)shall specify the amount to be recovered as a separate item in the consumer's next bill with details or as a separate bill with details for the amount.
(b)shall not charge interest on the amount under charged
(c)may allow instalment option