Section 15 in The Tamil Nadu Electricity Supply Code, 2004
15. Mode of payment.
(1)The licensee shall issue receipts for every recovery or payment from the consumers.(2)[ All High Tension bills, including those on account of miscellaneous charges, shall be paid within the due date fixed by the Licensee from the date of the bill. The High Tension Consumer shall pay the bills in cash or by demand draft on local bank or cheque drawn on a bank at the headquarters of the designated authority of the distribution licensee or through electronic payment as stipulated by the distribution licensee. Payment for amounts Exceeding Rs.2,000/- (Rupees two thousand only) is preferred by DD/cheque. Depending on the circumstances, the designated authority of lie distribution licensee shall, however, accept cash payments also and advise the consumer for future remittances by DD / cheque. In case the cheque is dishonored for any reason whatsoever, the high tension consumer will be required to pay the High Tension bills in cash or by demand draft thereafter. If the payment is not received within fifteen days (notice period) from the expiry of the due date allowed for payment, the supply will be disconnected. However, the consumer may be allowed extension of time to make payment beyond the expiry of the notice period allowed for payment, on an application made to the designated authority of the distribution licensee, subject to the levy of BPSC as specified in this Code.] [Substituted by Commission Notification No. TNERC/SC/7-22 dated 21.2.2011 (w.e.f. 23.3.2011).](3)[ Low Tension Consumers shall pay the amount due in cash or by money order or by demand draft on local bank, or by Cheque dated on a bank situated in the place where the Distribution Section Office is located or through electronic payment or collection through bank's branch counters or post office etc. as stipulated by the distribution licensee. However, local bodies and Railways may issue Cheque on the banks situated in the place of their office and the Licensee may claim the collection charges, if any, from such consumers. Payment for amounts exceeding Rs.2000/- (Rupees two thousand only) is preferred by DD/ Cheque. Depending on the circumstances, the designated authority of the distribution licensee] [Substituted by Commissions Notification No.TNERC/SC/7-22 dated 21.2.2011 (w.e.f. 23.3.2011).] shall however accept cash payments also and advise the consumer for future remittances by DD / Cheque.(4)[ In case the Cheque issued by a consumer is dishonored for any reason whatsoever, the Low Tension Consumer will be required to pay thereafter the amount due by cash/money order/demand draft only. Such consumers shall pay service charges for dishonor of cheque as stipulated by the Commission. The Licensee shall have the powers to accord approval for restoring the Cheque facility for payment by the consumers after watching the performance of the consumers in regard to settlement of current consumption charges at least for the last three consecutive billing periods in respect of LT consumers and three months period in respect of HT consumers. The Licensee shall have the powers for restoration of cheque payment facility upto the fourth occasion after watching the performance of the consumers in regard to subsequent settlement of charges. This concession of restoration of cheque payment facility shall not be given thereafter for a service connection. The consumers who request for restoration of cheque payment facility shall pay charges as follows:(a)Low Tension Consumers - Rs.300/-(b)High Tension Consumers - Rs.1000/-.]
