Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Jharkhand - Subsection

Section 10(19) in Jharkhand State Electricity Regulatory Commission (Electricity Supply Code) Regulations, 2015

(19)Billing details: Item-wise details for the current month as well as past arrears shall be furnished in the bill. A representative list is given below:i. Energy Chargesii. Fixed Chargesiii. Meter rent, if anyiv. Capacitor surchargesv. Other Charges, if anyvi. Electricity Dutyvii. Fuel Cost adjustment chargesviii. Power factor adjustment charges, if anyix. Reactive Energy Charges, if anyx. Time of Use charges, if anyxi. Surcharge for delay, if anyxii. Interest on instalments duexiii. Total current month demandxiv. Arrears (with details)xv. Details of Subsidy, if any, under Section 65 of the Actxvi. Others (with details)xvii. Total amount duexviii. Adjustmentxix. Net amount to be paid