Section 4(1) in The Tamil Nadu Electricity Supply Code, 2004
(1)Tariff related charges, namely:(i)The price of electricity supplied by him to the consumer which shall be in accordance with the tariff rates as the Commission may fix, from time to time, for HT supply, LT supply, temporary supply and for different categories of consumers. In case, the [***] [The word 'temporary' omitted as per Commission's Notification No. TNERC/SC/7-4, dated25.5.2007 (w.e.f. 13.6.2007).] supply is for construction of residential houses, housing complexes, the tariff shall be commercial tariff till the completion of construction and to be changed to appropriate tariff on completion. Where it is intended to use floor polishing equipments, welding equipments for repairs/maintenance and such other portable equipments temporarily in a premises having permanent supply, such use shall not be treated as temporary supply for the purpose oi levying charges. It shall be construed as regular consumption under the permanent supply tariff.(ii)Demand charges for HT supply and fixed charges for LT supply shall be payable by the consumer in accordance with the rates as the Commission may fix, from time to time, for different categories of consumers.(iii)Disincentive for power factor:Every consumer shall maintain a power factor:In case of LT supply, of 0.85 lag, andIn case of HT supply, of 0.90 lag failing which he shall be liable to pay compensation by way of disincentive at such rates as the Commission may declare, from time to time. Likewise, the consumer, who maintains the power factor above a specified level may be rewarded by way of incentive at such rates as the Commission may declare, from time to time, which shall be adjusted in the bill.(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.(v)The tax or duty, if any, on electricity supplied or consumed as may be levied by the State Government which shall be credited to the Government account as per the directions received from the Government, from time to time.(vi)At the time of extension of period of temporary supply, it shall ensured that the advance current consumption (CC) charges are adequate. The CC charges shall be adjusted against the advance t CC charges.
