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[Cites 0, Cited by 0] [Section 5(13)] [Section 5] [Entire Act]

State of Tamilnadu - Subsection

Section 5(13)(i) in The Tamil Nadu Electricity Supply Code, 2004

(i)The maximum demand charges for HT supply shall be based on the actual recorded demand at the point of supply or at 90% of the demand quota as fixed from time to time through restriction and control measures whichever is higher. In case the maximum recorded demand is in excess of the quota fixed, the demand in excess of the quota fixed shall be charged at rates specified by the Commission from time to time.