Section 24(1) in Kerala Electricity Supply Code, 2005
(1)Any complaint with regard to the accuracy of the bill shall be made in writing to the designated officer of the Licensee who issues the bill. Calculation errors, if any, shall be rectified and corrected bill shall be issued on the same day by the Officer who issued the bill. In all other cases revised bill shall be issued only by designated officer of the Licensee after verification of the bonafides of the complaint.
