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[Cites 0, Cited by 0] [Section 4(1)] [Section 4] [Entire Act]

State of Tamilnadu - Subsection

Section 4(1)(i) in The Tamil Nadu Electricity Supply Code, 2004

(i)The price of electricity supplied by him to the consumer which shall be in accordance with the tariff rates as the Commission may fix, from time to time, for HT supply, LT supply, temporary supply and for different categories of consumers. In case, the [***] [The word 'temporary' omitted as per Commission's Notification No. TNERC/SC/7-4, dated25.5.2007 (w.e.f. 13.6.2007).] supply is for construction of residential houses, housing complexes, the tariff shall be commercial tariff till the completion of construction and to be changed to appropriate tariff on completion. Where it is intended to use floor polishing equipments, welding equipments for repairs/maintenance and such other portable equipments temporarily in a premises having permanent supply, such use shall not be treated as temporary supply for the purpose oi levying charges. It shall be construed as regular consumption under the permanent supply tariff.