Section 13 in The Tamil Nadu Electricity Supply Code, 2004
13. Servicing of bills.
(1)For the HT services, bills shall normally be sent by post or by hand delivery but the licensee takes no responsibility for loss in transit. The consumer should notify the concerned office of the licensee, if no bill or assessment is received. Non-receipt of the bills / assessments will not entitle the consumer to delay payment of the charges beyond the due date. For LT services, entry in consumer meter card shall be the bill of demand and there will be no separate issue of bill.(2)For any arrears other than the regular current consumption bill, it is the licensee's obligation to inform the consumer by a separate communication with details.
