Section 5(7) in The Tamil Nadu Electricity Supply Code, 2004
(7)Name transfer charge. - [(i)] [Inserted by Commission's Notification No. TNERC/SC/7-4/dated 25.5.2007 (w.e.f. 13.6.2007).] Every application for transfer of name consequent to the death of the consumer shall be in Form 1 [in Appendix to this Code] [Inserted by Commission's Notification No. TNERC/SC/7-4/dated 25.5.2007 (w.e.f. 13.6.2007).] accompanied by -(a)legal heirship certificate from the Tahsildar concerned or proof of ownership such as local body tax receipts (latest);(b)no objection certificate from other legal heirs, if any, (or) an indemnity bond in Form 3 in Appendix to this Code on non-judicial stamp paper for a value of Rs.80/- and a sworn-in affidavit and authenticated by a Notary Public or by a Gazetted Officer to show the status of other legal heirs;(c)fresh application with fee to be specified by the Commission and agreement form.(ii)[] [Inserted by Commission's Notification No. TNERC/SC/7-4/dated 25.5.2007 (w.e.f. 13.6.2007).] Every application for transfer of name, in other cases, shall be in Forms 1 and 2 in Appendix to this Code accompanied by:(a)the document supporting the transfer with an undertaking in Form 4 in Appendix to this Code;(b)consent letter from the consumer for the transfer of the security deposit [if it is not included in the document supporting the transfer] [Inserted by Commission's Notification No. TNERC/SC/7-4/ dated 25.5.2007 (w.e.f. 13.6.2007)]. Where no such consent letter can be produced, the applicant shall pay fresh security deposit;(c)fresh application with fee to be specified by the Commission and agreement form.Explanation-I. - The name transfer is effected only for such services which are not under disconnection.
