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[Cites 0, Cited by 0] [Section 39(2)] [Section 39] [Entire Act]

State of Tamilnadu - Subsection

Section 39(2)(iii) in Tamil Nadu Electricity Regulatory Commission Tamil Nadu Electricity Distribution Code

(iii)The security deposit shall be reviewed during every billing cycle or proposed period of use and enough care shall be taken to maintain the security deposit at the average level of consumption subject to the minimum of the calculated level till the closing of the temporary supply account. At any time, if the security deposit is found to be less than the amount specified, the additional security deposit shall be collected along with the Current Consumption charges.