Section 32(3) in Tamil Nadu Electricity Regulatory Commission Tamil Nadu Electricity Distribution Code
(3)The consumer shall not interfere in any manner with the property of the Licensee and shall be fully responsible for the safety of the property of the Licensee in the consumer's premises. In the event of any loss or damage caused to Licensee's property by any act, neglect or default of the consumer, his/her servants or persons employed by him or due to any reason other than force majeure conditions the consumer shall compensate the Licensee for the cost of necessary repairs or replacements as may be indicated by the Engineer, within thirty days of issue of the bill in this behalf. Non-payment of such bill by the consumer shall entail disconnection of supply under section 56 of the Act.
