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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Tamilnadu - Subsection

Section 8(9) in The Tamil Nadu Electricity Supply Code, 2004

(9)In respect of captive generation, including windmill, the licensee shall ensure provision of a meter card to enter the generation and consumption details. The employee of the licensee, in the presence of the [representative of the genera tor/consumer] [Substituted for 'consumer or his representative' by Commission's Notification Ni. TNERC/SC/7-4 dated 25.5.2007 (w.e.f.13.6.2007).], will take the meter readings. The signature of the )[representative of the generator/consumer] [Substitutedfor the words 'consumer or his representative' by Commission's Notification No. TNERC/SC/7-4 dated 25.5.2007 (w.e.f.13.6.2007).], will be taken in the meter card in token of being present at the time of taking the reading. If the [representative of the generator/consumer] [Substitutedfor the words 'consumer or his representative' by Commission's Notification No. TNERC/SC/7-4 dated 25.5.2007 (w.e.f. 13.6.2007)] refuses to be present or refuses to sign in the meter card, the fact will be recorded. The meter readings and consumption will nevertheless be entered in the meter card.