Section 5(12) in The Tamil Nadu Electricity Supply Code, 2004
(12)[ Application registration charge. - The Licensee shall collect application registration charges from the applicants for the following, at the rates specified by the Commission from time to time:(a)Application for new HT/LT services.(b)Application for addition/reduction of demand/load in respect of HT and LT services.(c)Application for temporary service.(d)Application for conversion of a service from L. T. to H. T. and vice versa(e)Application for shifting of HT/LT services.(f)Application for shifting of lines/structures/equipments under Deposit Contribution Works for LT/HT.(g)Application for change of tariff.(h)Application for replacement of defective meters.]
