Section 6(a) in The Tamil Nadu Electricity Supply Code, 2004
(a)For the H.T. services disconnected as per licensee's right to disconnect supply, the following monthly minimum charges based on the KVA demand shall be collected: -(i)If the disconnection is for the full month, then, 20% of the sanctioned demand.(ii)If the disconnection is for part of a month, the actual recorded demand or such percentage of sanctioned demand as declared by the Commission whichever is higher.
