Section 12(3) in The Tamil Nadu Electricity Supply Code, 2004
(3)Wherever the licensee receive complaints from consumers that there is error in billing, etc., the licensee shall resolve such disputes regarding quantum of commercial transaction inVolved within the due date for payment, provided the complaint is lodged three days prior to the due date for payment. Such of those complaints received during the last three days period shall be resolved before the next billing along with refunds/adjustments, if any. However, the consumer shall not, on the plea of incorrectness of the charges, withhold any portion of the charges.
