Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 5(2)] [Section 5] [Entire Act]

State of Tamilnadu - Subsection

Section 5(2)(b) in The Tamil Nadu Electricity Supply Code, 2004

(b)[ For other categories of LT services with contracted demand equal to or less than 18.6 KW (25 HP), the excess demand charges shall not be applicable where the connected load is equal to or less than the contracted demand. [[Substituted by Commission's Notification No TNERC/SC/7-4 dated25.5.2007, (w.e.f 13.6.2007) which before substitution stood as under: