Section 21(1) in Kerala Electricity Supply Code, 2005
(1)The bill issued to a consumer shall contain the following:(a)Bill date, Name and address of issuing Office of the Licensee.(b)Name of Consumer, Address, Consumer No.(c)Period Covered by the bill;(d)Type of service and the relevant tariff applicable to the consumer;(e)The dates and values of current and previous meter readings or estimates. (If applicable);(f)Energy consumption, Other billing parameters applicable, if any, such as contract demand / connected load, power factor, etc;(g)Applicable charges: fixed (minimum charges)/ energy/ taxes/ rebate/ adjustments/interest/arrears;(h)The amount of arrears or credits outstanding to the consumers account;(i)Net amount payable;(j)Due date of payment;(k)Summary of payment methods;(l)Date of disconnection if payment is not made;(m)Contact telephone number of Consumer Service Center of the Licensee for seeking clarification;(n)Designation and address of authorities of the Licensee with whom complaints/grievances of the consumer to be lodged;(o)Contact details of Consumer Grievance Redressal Forum and Ombudsman constituted under Section 42 of the Act.
