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State of Tamilnadu - Section

Section 9 in The Tamil Nadu Electricity Supply Code, 2004

9. Meter readings when there is changes in sanctioned demand, etc.

(1)Whenever there is change in the sanctioned demand, the change shall be effected, as far as possible, to coincide with the next meter reading. If, however, it is not possible so to do, the meter shall be reset and the maximum demand charges shall be billed proportionately for the respective periods.
(2)Whenever a tariff change is to be effected in a service connection, such change shall be effected only after obtaining a Revised Test Report (RTR) and the reading taken shall be conclusive proof of the [electricity consigned till the change of tariff] [Substituted for the expression 'electricity supplied' by Commission's Notification No.TNERC/SC/7-4 J dated25.5.2007 (w.ef. 13.6.2007).].