Section 26 in The Tamil Nadu Electricity Supply Code, 2004
26. Code to be read along with Distribution Code, Electricity Act, 2003 and amendments, etc,.
(1)As this Code is intended to deal with the working relations between the licensee and the consumer, this Code shall be read along with the Distribution Code, the State Grid Code and other relevant provisions of the Act, rules and regulations made thereunder pertaining to supply and consumption of electricity.(2)Where any of the provisions of this Code is found to be inconsistent with those of the Act, rules or regulations made thereunder, notwithstanding such inconsistency, the remaining provisions of this Code shall remain operative.(3)Where any dispute arises as to the application or interpretation of any provision of this Code, it shall be referred to the Commission whose decision shall be final and binding on the parties concerned.(4)Wherever extracts of the Electricity Act, 2003 are reproduced, any changes / amendments to the original Act shall automatically be deemed to be effective under this Code also.
