Section 37 in Tamil Nadu Electricity Regulatory Commission Tamil Nadu Electricity Distribution Code
37. Shifting of service connection.
(1)The cost of shifting a new service connection for which line is laid but service connection is yet to be effected shall be borne by the intending consumer. The intending consumer shall pay the above charges in advance in full. The copy of the estimate shall be given to the intending consumer. The shifting work will be taken up only after the payment is made. The estimate will cover the following: -(i)Materials dismantled in the old site and reusable shall be used in the new site as far as possible.(ii)10% of the present value of the dismantled and reusable materials towards charges for dismantling and charges for loading, unloading, transport to the new site/store.(iii)Cost of the new materials required for the shifting work.(iv)Add 5% of the cost of new materials towards loading, unloading and transport to new site.(v)Add 10% of the present value of all the materials to be erected in the new site towards erection charges.(vi)5% of the present value of retrievable scrap materials towards transport charges.(vii)Due credit shall be given to the intending consumer / applicant as below but however limited to the total estimated cost of new work:(a)Book value/written down value subject to a minimum of 20% of the cost of retrievable and reusable materials but not used in the new site.(b)Scrap value on the retrievable but not reusable materials at not less than 10% of its original value.(2)After completion of the work, a revised estimate shall be prepared with a copy to the intending consumer based on the actual cost of materials, loading, unloading, transport and erection charges. If the original estimate cost is more than the revised estimate, the balance shall be refunded to the intending consumer within 3 months. If the original estimate cost is less than the revised estimate, the difference shall be collected from the intending consumer.(3)With regard to shifting of existing service connection, the consumer shall pay all the arrears due to the Licensee, apart from the above shifting charges.
