Section 39(2) in Tamil Nadu Electricity Regulatory Commission Tamil Nadu Electricity Distribution Code
(2)In case of providing supply purely for the temporary purpose, the following procedure shall be followed,(i)Cost of extension/improvement of lines for providing the supply shall be charged to the consumer.(ii)Security deposit equivalent to three times of the tariff charges for the consumption as calculated below shall be collected and maintained throughout the temporary supply period:Security Deposit = 3 x L x LF x H x D x TWhere,L = Connected Load in kWLF = Load Factor =0.5H = Number of hours of a day= 24 HoursD = Number of days of billing cycle period as specified in regulation 8(3) of the Supply Code/proposed period of use whichever is lessT = Tariff rate of Temporary supply as specified by the Commission from time to time(iii)The security deposit shall be reviewed during every billing cycle or proposed period of use and enough care shall be taken to maintain the security deposit at the average level of consumption subject to the minimum of the calculated level till the closing of the temporary supply account. At any time, if the security deposit is found to be less than the amount specified, the additional security deposit shall be collected along with the Current Consumption charges.(iv)The temporary supply account shall be closed after the completion of temporary supply period and credit shall be refunded to the consumer as specified in sub regulation (1) of this regulation. The Licensee shall refund the balance deposit, if any after the temporary supply period is over within a period specified by the Commission.]
