Section 23(19) in The Tamil Nadu Electricity Supply Code, 2004
(19)In case where the theft of electricity in the premises which does not have regular electricity connection, has been detected and the licensee or supplier concerned, as the case may be, shall forthwith disconnect the supply to such premises. In such premises supply shall be given only after the accused person has cleared the dues to be paid on account of charges assessed for theft oi electricity in full including surcharge if any and has availed a regular new connection after completing the required formalities.
