Section 17(7) in The Tamil Nadu Electricity Supply Code, 2004
(7)[ The licensee shall on receipt of the notice referred to in sub - regulation (3) make such adjustment of the dues due to him from the consumer as may be necessary to clear the dues from the consumer against the security deposit or additional security deposit or any other deposit made by the consumer, and after making such adjustment, refund the balance deposit, if any, to the consumer within three months from the date of expiry of the notice period referred to in sub-regulation (3).] [Inserted by Commission's Notification No. TNERC/SC/7-6 dated 3.12.2007 (w.e.f. 19.12.2007)]
