Section 10(1) in The Tamil Nadu Electricity Supply Code, 2004
(1)When a low tension consumer leaves his installation connected to the licensee's mains but makes it inaccessible for reading by the employees of the licensee, the consumer shall, for the first occasion of such inaccessibility, be charged provisionally on the basis of the amount charged on the previous assessment. The employee of the licensee will leave an assessment slip in the premises, wherever possible.
