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[Cites 0, Cited by 0] [Section 22] [Entire Act]

State of Kerala - Subsection

Section 22(1) in Kerala Electricity Supply Code, 2005

(1)The consumer shall pay the bill at the specified collection centre of the Licensee during the designated working hours of any working day as specified by the Licensee. The Licensee may also arrange any other facility for payment of bill for the convenience of the consumers.