Section 180(1) in The M.P. Municipal Accounts Rules, 1971
(1)The demands under the metered connections shall be collected by sending monthly bills to the consumer. In case of unmetered connections there is no necessity of sending monthly bills every month. In the beginning of the year a book containing names of 12 months shall be supplied to each consumer. The consumer shall be required to pay the money upto the date entered in the book. If the money is not paid up to the date fixed in the book, a penalty shall be imposed according to the rules in force.
