(iii)Non-acceptance of the bill by the consumer or his agent does not exonerate the consumer from making payment within the due dale. As soon as non-acceptance of the bill is reported a notice by post will sent to the consumer asking him to pay within 10 days of the date of the notice else supply will be disconnected. On expiry of 10 days, the supply will be disconnected if the bill remains unpaid and such a consumer will not be granted new connection/reconnection on the same or any other premises.
