Section 3 in Telangana State Electricity Board (Recovery of Dues) Act, 1984
3. Bills to state the date by which payments are to be made and consequences on non-payment.
(1)Every bill for dues payable to the Board by a debtor shall be in the prescribed form and shall specify conspicuously the amount of dues and the date by which such dues are to be paid.(2)If the dues are not paid by such date, the debtor shall be liable to pay in addition thereto such penalty as may be prescribed; and such dues and penalty shall be recoverable along with the costs incurred in making such recovery, in the manner hereinafter laid down in this Act.
