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State of Tamilnadu - Section

Section 4 in Tamil Nadu Electricity Regulatory Commission - Tamil Nadu Electricity Distribution Standards of Performance Regulations, 2004

4. Duties of the licensees to supply on request.

- Section 43 of the Act deals with duty to supply and read as below:"43.(1) Every distribution licensee, shall, on an application by the owner or occupier of any premises, give supply of electricity to such premises, within one month after receipt of the application requiring such supply:Provided that where such supply requires extension of distribution mains, or commissioning of new sub-stations, the distribution licensee shall supply the electricity to such premises immediately after such extension or commissioning or within such period as may be specified by the Appropriate Commission:Provided further that in case of a village or hamlet or area wherein no provision for supply of electricity exists, the Appropriate Commission may extend the said period as it may consider necessary for electrification of such village or hamlet or area.
(2)It shall be the duty of every distribution licensee to provide, if required, electric plant or electric line for giving electric supply to the premises specified in sub-section (1):Provided that no person shall be entitled to demand, or to continue to receive, from a licensee a supply of electricity for any premises having a separate supply unless he has agreed with the licensee to pay to him such price as determined by the Appropriate Commission.
(3)If a distribution licensee fails to supply the electricity within the period specified in sub-section (1), he shall be liable to a penalty which may extend to one thousand rupees for each day of default.The licensees shall endeavour to give supply within a week but not exceeding 30 days wherever no extension or improvement works are involved in giving supply.The licensees shall observe the following time Schedule for supply of electricity involving extension of distribution lines, etc.[Table-I [[Substituted by Commission's Notification No.TNERC/SPR/9/1 -4, dated 25th July 2006 (w.e.f. 16.8.2006) before substitution it was as under:'(a) Extension and improvement without transformers. 60 days (b) Extension and improvement with transformers. 90 days Note: This time Schedule is also applicable for additional loads.']]
Category Time Schedule
(a) Involving no Extension or Improvement work Preferably within a week but not exceeding 30 days
(b) Involving Extension and improvement withoutDistribution Transformers 60 days
(c) Involving Extension and Improvement withDistribution Transformers 90 days
Table-II
Category Time Schedule for HT/EHT-
HT EHT
(a) Involving Extension & Improvement 60 days 150 days
(b) Involving the enhancement of PowerTransformer/Addition of Power Transformer 120 days 180 days
(c) Involving the Commissioning of newsubstation 180 days 270 days
(i)The Licensee shall issue advice slip/notice/letter indicating the prescribed charges payable with proper acknowledgement.
(ii)The Consumer shall remit the above charges within the stipulated period but not exceeding fifteen Days from the date of receipt of advice slip/ notice/letter.
(iii)In exceptional / deserving cases, permission may be granted by the respective Chief Engineer and Superintending Engineer or t£e person designated for this purpose by the Licensee for remittance of charges by the Consumer beyond the prescribed fifteen Days for HT/EHT and LT services respectively.
(iv)The time taken by the Consumer to remit the prescribed charges from the date of receipt of demand notice will not be covered in the above time schedule.
(v)The time schedule is also applicable for additional loads.]