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[Cites 0, Cited by 0] [Section 5(3)] [Section 5] [Entire Act]

State of Tamilnadu - Subsection

Section 5(3)(c) in The Tamil Nadu Electricity Supply Code, 2004

(c)If during periodical check or inspection of an existing agricultural service connection by the engineer, it is found that the name plate of any motor does not show the correct capacity of the motor or filename plate is missing or the rating of such motor as assessed by the engineer authorised in this behalf is in excess of the rating noted in the Test Report, action shall be taken under this Code [to recover the excess contracted load charges on the basis of the assessed capacity of the motor] [Substituted by Commission's Notification No TNERC/SC/7-4 dated25.5.2007, (w.e.f.13.6.2007)].