Section 5(2)(c) in The Tamil Nadu Electricity Supply Code, 2004

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State of Tamilnadu - Subsection

Section 5(2)(c) in The Tamil Nadu Electricity Supply Code, 2004

(c)for the remaining LT services other than those service connections covered in (a) and (b) above, when the contracted demand is in excess of 18.6KW (25HP) and for such of those consumers whose contracted demand is less than 18.6 KW (25HP) but opted for having meters with demand recording facility, the excess demand charges shall be, -

(I)where the recorded demand does not exceed 112 KW, for every KW or part thereof in excess of the sanctioned demand, at the rate of 1% of the total energy charges;

(II)where the recorded demand exceeds 112KW, for every KW or part thereof in excess of sanctioned demand -

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State of Tamilnadu - Subsection

Section 5(2)(c) in The Tamil Nadu Electricity Supply Code, 2004