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[Cites 0, Cited by 0] [Section 4(1)] [Section 4] [Entire Act]

State of Tamilnadu - Subsection

Section 4(1)(iv) in The Tamil Nadu Electricity Supply Code, 2004

(iv)Additional charges for harmonics dumping Where any equipment installed by a consumer generates harmonics, the consumer shall provide adequate harmonic suppression units to avoid dumping of harmonics into licensee's distribution system and the licensee is at liberty to provide suitable metering equipment to measure the harmonic level pursuant to such harmonic. Where the consumer fails to provide such units, he shall be liable to pay compensation at such rates as the Commission may declare, from time to time.