Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] State of Kerala - Section Section 23 in Kerala Electricity Supply Code, 2005 23. Interest charges for belated payment. - In case of belated payments penal interest at twice the bank rate based on actual number of days of delay from due date may be charged by the Licensee.
