Section 10(4) in The Tamil Nadu Electricity Supply Code, 2004
(4)[ When a high tension consumer leaves his installation connected to the licensee's mains but makes the meter inaccessible for reading by the employees of the licensee, the employees of the licensee will serve the consumer with a 48 hours notice to open his premises for reading of the meter at a fixed time. If the meter is now made available for reading, the readings will be taken. In the said 48 hours notice, the consumer shall be also be informed that the supply to his premises will be disconnected as per Section 163(3) of the Electricity Act, 2003. If the meter remains inaccessible even after the 48 hours notice, the supply to the premises will be disconnected and the consumer will be charged provisionally on the basis of the amount charged for the previous month. If the meter is made accessible subsequent to the disconnection, the consumer will be charged the actual consumption less the provisional amount charged subject to minimum monthly charges. All re-connections shall attract re-connection charges over and above the other charges as are applicable.] [Substituted by Commissions Notification No. TNERC/SC/7-22 dated 21.2.2011 (w.e.f. 23.3.201l).]
