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[Cites 0, Cited by 0] [Section 22] [Entire Act]

State of Tamilnadu - Subsection

Section 22(1) in The Tamil Nadu Electricity Supply Code, 2004

(1)The licensee shall restore the supply to the service immediately and in any case not exceeding twelve hours [in the case of urban areas and twenty four hours in the case of rural areas] [Inserted by Commission's Notification No. TNERC/SC/7-4 dated25.5.2007 (w.e.f. 13.6.2007).] on recovery of electricity charges or such other sums together with any expenses incurred by the licensees in cutting off and re-connecting the supply.