Section 21 in Kerala Electricity Supply Code, 2005
21. Contents of bill.
(1)The bill issued to a consumer shall contain the following:(a)Bill date, Name and address of issuing Office of the Licensee.(b)Name of Consumer, Address, Consumer No.(c)Period Covered by the bill;(d)Type of service and the relevant tariff applicable to the consumer;(e)The dates and values of current and previous meter readings or estimates. (If applicable);(f)Energy consumption, Other billing parameters applicable, if any, such as contract demand / connected load, power factor, etc;(g)Applicable charges: fixed (minimum charges)/ energy/ taxes/ rebate/ adjustments/interest/arrears;(h)The amount of arrears or credits outstanding to the consumers account;(i)Net amount payable;(j)Due date of payment;(k)Summary of payment methods;(l)Date of disconnection if payment is not made;(m)Contact telephone number of Consumer Service Center of the Licensee for seeking clarification;(n)Designation and address of authorities of the Licensee with whom complaints/grievances of the consumer to be lodged;(o)Contact details of Consumer Grievance Redressal Forum and Ombudsman constituted under Section 42 of the Act.(2)The Licensee shall provide the consumer, all information relating to previous billing period, free of charge, if requested. If the request pertains to period prior to the previous billing period, the Licensee may claim reasonable service charges.
