Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com KARNATAKA ELECTRICITY BOARD (RECOVERY OF DUES) RULES, 1978 CONTENTS 1. Title and commencement 2. Definitions 3. Bill for dues 4. Notice of demand 5. Certificate under Section 6 KARNATAKA ELECTRICITY BOARD (RECOVERY OF DUES) RULES, 1978 Whereas draft of the Karnataka Electricity Board (Recovery of Dues) Rules, 1978 was published as required by sub-section (1) of Section 7 of the Karnataka Electricity Board (Recovery of Dues) Act, 1976 (Karnataka Act No. 51 of 1976) in Notification PWD 158 LLB 76, dated 29th March, 1978 in Part IV, Section 2-C(ii) of the Karnataka Gazette, dated 6th April, 1978 inviting objections and suggestions from persons likely to be affected thereby on or before 8th May, 1978. And, whereas, the said Gazette was made available to the public on 6th April, 1978. And, whereas, objections and suggestions received have been considered. Now, therefore in exercise of the powers conferred by sub-section (1) of Section 7 of the Karnataka Electricity Board (Recovery of Dues) Act, 1976 (Karnataka Act 51 of 1976) the Government of Karnataka, hereby makes the following rules, namely: 1. Title and commencement :- (1) These rules may be called the Karnataka Electricity Board (Recovery of Dues) Rules, 1978. (2) They shall come into force at once. 2. Definitions :- In these rules, unless the context otherwise requires. (a) "Act" means, the Karnataka Electricity Board (Recovery of Dues) Act, 1976 (Karnataka Act No. 51 of 1976); (b) " Form" means a form appended to these rules; (c) "Section" means, a section of the Act. 3. Bill for dues :- (1) Every bill for dues payable to the Board by a debtor shall be in Form A. (2) If the debtor fails to pay the dues on or before the date specified in the bill he shall be liable to pay, in addition to the amount specified therein, a penalty of [five] per cent of such dues, 4. Notice of demand :- (1) The notice of demand under sub-section (1) of Section 4 shall be in Form B. (2) Every such notice of demand shall be served on the debtor either in person or by sending it by registered post and if the debtor cannot be found, the notice may be served on any adult male member of the family of the debtor. 5. Certificate under Section 6 :- The certificate to be issued to the Deputy Commissioner under sub- section (2) of Section 6 shall be in Form C.