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[Cites 0, Cited by 0] [Section 27(9)] [Section 27] [Entire Act]

State of Tamilnadu - Subsection

Section 27(9)(ii) in Tamil Nadu Electricity Regulatory Commission Tamil Nadu Electricity Distribution Code

(ii)For all LT three phase services other than domestic and agricultural category, when the contracted demand does not exceed 18.6 KW (25 HP) and KW recording facility is not available in the meter, the consumer shall not be permitted to have excess connected load over and above the contracted demand. The consumer shall however be permitted to opt for meters with KW demand recording facility, allowed to have connected load in excess of contracted demand and covered under the provisions of the excess demand charges as stipulated in the Supply Code.