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[Cites 0, Cited by 0] [Section 5(4)] [Section 5] [Entire Act]

State of Tamilnadu - Subsection

Section 5(4)(viii) in The Tamil Nadu Electricity Supply Code, 2004

(viii)In the case of short assessment permitted to be payable in instalments, the surcharge shall accrue only when there is default in the payment schedule and the surcharge shall be worked out from the day following the day on which the instalment fell due and shall be payable along with the amount of instalment due.