Section 17(1) in The Tamil Nadu Electricity Supply Code, 2004
(1)Every consumer shall pay to the licensee, from the date of commencement of supply till the agreement is terminated, security deposit, minimum monthly charges, fixed charges, if any, and other charges as provided in the tariff orders, this Code and any other orders in this regard by the Commission, from time to time. However, any consumer, who has not availed of reconnection even after the expiry of termination of agreement period, the monthly minimum charges [shall be payable upto the date of termination of such agreement.] [Substituted for the expression 'may be limited to the date of disconnection' by Commission's Notification No. TNERC/SC/7-4 dated 25.5.2007 (w.e.f. 13.6.2007).]
