Section 15(2) in The Tamil Nadu Electricity Supply Code, 2004
(2)[ All High Tension bills, including those on account of miscellaneous charges, shall be paid within the due date fixed by the Licensee from the date of the bill. The High Tension Consumer shall pay the bills in cash or by demand draft on local bank or cheque drawn on a bank at the headquarters of the designated authority of the distribution licensee or through electronic payment as stipulated by the distribution licensee. Payment for amounts Exceeding Rs.2,000/- (Rupees two thousand only) is preferred by DD/cheque. Depending on the circumstances, the designated authority of lie distribution licensee shall, however, accept cash payments also and advise the consumer for future remittances by DD / cheque. In case the cheque is dishonored for any reason whatsoever, the high tension consumer will be required to pay the High Tension bills in cash or by demand draft thereafter. If the payment is not received within fifteen days (notice period) from the expiry of the due date allowed for payment, the supply will be disconnected. However, the consumer may be allowed extension of time to make payment beyond the expiry of the notice period allowed for payment, on an application made to the designated authority of the distribution licensee, subject to the levy of BPSC as specified in this Code.] [Substituted by Commission Notification No. TNERC/SC/7-22 dated 21.2.2011 (w.e.f. 23.3.2011).]
