Section 8(2) in The Tamil Nadu Electricity Supply Code, 2004
(2)In the case of high tension service connections, the licensee shall, within four days after the expiry of each billing month, cause to be delivered to every consumer a bill of charges stating the amount payable by the consumer in connection with supply of electricity by the licensee.[***] [Omitted by Commission Notification No.TNERC/SC/7-22 dated 21.2.2011 (w.e.f. 23.3.2011).]
