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[Cites 0, Cited by 0] [Section 11] [Entire Act]

State of Tamilnadu - Subsection

Section 11(1) in The Tamil Nadu Electricity Supply Code, 2004

(1)Where supply to the consumer is given without a meter or where the meter fixed is found defective or to have ceased to function and no theft of energy or violation is suspected, the quantity of electricity supplied during the period when the meter was not installed or the meter installed was defective, shall be assessed as mentioned hereunder.