Section 29(14) in Tamil Nadu Electricity Regulatory Commission Tamil Nadu Electricity Distribution Code
(14)For High Tension service connections: -(a)[For indoor metering, an electrical room with RCC roof having a clear floor area 5mx6m with a vertical clearance of 3.7 metres between the floor and the ceiling/beam bottom with locking facility, exhaust fan and adequate size of cable duct shall be provided at the ground/basement floor for installing the Licensee's equipments, etc. This room shall be of fireproof and weatherproof] [[Substituted as per Commission's Notification No. TNERC/DC/8-1 dated 22.11.2005 (w.e.f. 7.12.2005)Before Substitution stood as under:(sic)storied buildings having a total floor area of 900 square meter and above multistoried building i.e. Ground plus three or more floors including stilt floor/ basement floor for Low Tension Service Connection.]](b)For outdoor metering, a clear space of [10 metre W 4 metre or 5 metre W 5 metre] [Substituted for the expression '10m W 4m or 5m W 5m' as per Commission's Notification No. TNERC/DC/8-8 dated 8.2.2008 (w.e.f. 27.2.2008).] open to sky shall be provided.This enclosure shall be at the periphery of the building and shall be cut off from other portions of the premises by fire resistance walls. These areas shall be specifically shown in the plan. Before the plan is sent to the competent authority for approval, it shall be sent to the Engineer and got approved. The point of supply shall be within 30 meters from the main gate easily accessible and visible and satisfactory with regards to security aspects. Failure to comply with the above requirements will result in denial of supply.[Provided that the Chief Executive Officer or any other Officer, not less than in the rank of a Chief Engineer, authorized by the Chief Executive Officer may approve the point of supply at a place beyond 30 meters from the main gate, if he is satisfied that such place is -(a)easily accessible and visible to the officials of the licensee;(b)is safe and secure; and(c)is not susceptible to malpractice. Also there shall be no compromise on technical grounds, while relaxing the distance criteria.]
