Section 47 in Tamil Nadu Electricity Regulatory Commission Tamil Nadu Electricity Distribution Code
47. Development Charges.
- The Licensee is authorized to collect development charges from LT/HT consumers at the rates specified by the Commission from time to time.Note: - (1) The above development charges (one time payment) shall be collected from all applicants both for new and additional loads.(2)For additional loads applied in the existing service the same rates are applicable.(3)In case of conversions from Single Phase to Three Phase the difference in the development charges shall be collected provided the initial development charges were paid while availing Single Phase Service.(4)One fourth of the development charges shall be applied to temporary supplies.
