Section 39(1) in Tamil Nadu Electricity Regulatory Commission Tamil Nadu Electricity Distribution Code
(1)If the temporary supply as in the case of construction of building etc. is to be converted into permanent supply after completion of the construction, normal procedure to effect the supply to regular categories shall be followed and the consumer shall be charged under temporary supply tariff, i.e., permanent supply procedure shall be adopted with temporary supply tariff. An undertaking shall be obtained from the consumer to the effect that the consumer will accept to convert the temporary supply into appropriate permanent category after completion of the construction work in accordance with the regulations in force and to pay the charges if any arising out of such conversion. In such conversion, if conversion from lower voltage to higher voltage is involved, the existing lower voltage service connection shall be closed and new higher voltage service connection shall be provided in accordance with the regulations in force. In case of conversion or closing of existing service connection account involves dismantling of part or whole of existing service line or erection of part or whole of service line or improvement of part or whole of existing service line or combination of the above credit/debit shall be given to the consumer as below: -(i)Book value /written down value subject to a minimum of 20% of the cost of retrievable and reusable materials shall be credited.(ii)Scrap value on the retrievable but not reusable materials shall be credited and this value shall be not less than 10% of its original value. No credit or debit shall be levied on the non-retrievable materials.(iii)Dismantling, transport and overhead charges shall be chargeable to the consumer.(iv)Cost of material,transport and erection charges for the part or whole of the new service line or improvement to the existing service line shall be chargeable to the consumer.
