Section 10(3) in The Tamil Nadu Electricity Supply Code, 2004
(3)If the meter is made accessible, subsequent to the disconnection, for purpose of reading the meter and settling accounts or for re-connection of the service, as the case may be, the consumer will be barged the actual consumption subject to the minimum monthly charges payable for both periods less the two provisional amounts levied and paid for the two periods of inaccessibility. Re-connection charges, if any, shall also be levied. Any excess amount collected will be adjusted in future current consumption charges.
