Section 34 in Tamil Nadu Electricity Regulatory Commission Tamil Nadu Electricity Distribution Code
34. Earnest money deposit.
(1)The applicants required to pay Earnest Money Deposit will be asked to pay Earnest Money Deposit along with registration fee for registration of application.(2)This Earnest Money Deposit will be adjusted against the quantum of initial Security Deposit payable by the applicant before availing supply and balance amount if any shall be collected.(3)In respect of High Tension applicant the Earnest Money Deposit payable will be equal to the quantum of initial Security Deposit.(4)If the applicant backs out after registration and payment of E.M.D. but before payment of Development charges, Service Connection charges and Meter Caution Deposit, then the application shall be cancelled and E.M.D. forfeited.(5)If the applicant backs out after payment of all charges and execution of agreement, the application shall be cancelled and agreement terminated forfeiting all amount remitted except meter caution deposit in the case of both High Tension and Low Tension.(6)If the H.T. applicant who prefers to back out partially against the sanctioned demand before availing supply, then the above forfeiture rule may be applied proportionate to the demand backed out.(7)The Earnest Money Deposit paid does not bear any interest until the date of service connection.
