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 6] [Entire Act]

State of Tamilnadu - Subsection

Section 6(ii) in The Tamil Nadu Electricity Supply Code, 2004

(ii)the consumer shall give prompt intimation of the commencement of the lockout or strike so that the maximum demand meter can be reset. In the case of temporary closure, the consumer shall give intimation of the closure. The consumer shall give intimation to the licensee immediately after lifting of the strike, lockout or temporary closure: