Section 18(1) in Kerala Electricity Supply Code, 2005
(1)The Licensee is entitled to recover from a consumer on the basis of a bill the following :(a)Charges for electricity supplied based on the approved tariff in force(b)Wheeling charges, surcharges, additional surcharges applicable as approved by the Commission(c)any miscellaneous charges applicable as approved by the Commission(d)any tax or duty as notified by the Government
