Section 12 in The Tamil Nadu Electricity Supply Code, 2004
12. Errors in billing.
(1)In the event of any clerical errors or mistakes in the amount levied, demanded or charged by the licensee, the licensee will have the right to demand an additional amount in case of undercharging and the consumer will have the right to get refund of the excess amount in the case of overcharging.(2)Where it is found that the consumer has been over-charged, the excess amount paid in such cases will be adjusted against future current consumption charges. If, even after such adjustment against future current consumption charges for two assessment periods, there is still a balance to be refunded, the refund will be made by cheque.(3)Wherever the licensee receive complaints from consumers that there is error in billing, etc., the licensee shall resolve such disputes regarding quantum of commercial transaction inVolved within the due date for payment, provided the complaint is lodged three days prior to the due date for payment. Such of those complaints received during the last three days period shall be resolved before the next billing along with refunds/adjustments, if any. However, the consumer shall not, on the plea of incorrectness of the charges, withhold any portion of the charges.
