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[Cites 0, Cited by 0] [Section 5(2)] [Section 5] [Entire Act]

State of Tamilnadu - Subsection

Section 5(2)(ii) in Tamil Nadu Revision of Tariff Rates on Supply of Electrical Energy Act, 1978

(ii)In all cases of High Tension Supply under High Tension Tariff-I the connected load under lighting and other non-industrial purposes including appliances but not for resale must not exceed the prescribed limit as detailed in items (iv) and (v) below. If any excess under lighting and non-industrial load cannot be segregated or brought within the prescribed limit then the whole consumption in the service shall be charged under High Tension Tariff VII.