Section 33 in Tamil Nadu Electricity Regulatory Commission Tamil Nadu Electricity Distribution Code
33. Agreements.
(1)All intending consumers shall execute an agreement governing the supply of electricity in the form prescribed at the time of paying the Security Deposit and the service connection charges. The work of extension of supply will be taken up for execution only after the agreement is executed and the Security Deposit and the service connection charges, etc. are paid. For LT consumers other than agricultural and industrial consumers the application is treated as application-cum-agreement. In case of LT agriculture and industrial services, the agreement shall be in Form 7 in Annexure III and in case of HT consumers, the agreement shall be in Form 8 in Annexure III(2)Every agreement is for a specific purpose and a specified location. The Engineer may at his/her discretion permit a consumer to change the point of supply from one place to another on such terms as may be prescribed by the Licensee including payment of charges incidental to such change.(3)The agreement can be terminated by the consumer at any time by giving one month's notice in writing to the Licensee expressing his/her intention to do so.(4)The Licensee can terminate the agreement of a consumer at any time by giving one month's notice if the consumer has violated the terms of the agreement or the terms and conditions of this Code or the provisions of any law relating to the agreement including the applicable Acts and Rules under the Act and other orders from time to time. [The Licensee shall inform the consumer regarding the grounds for such termination] [[Substituted by Commission's Notification No TNERC/DC/8-8 dated 8.2.2008 (w.e.f. 27.2.2008. Before substitution stood as under:'It is obligatory on the part of the Licensee to inform the consumer regarding the grounds for suchtermination ]] It is obligatory on the part of the Licensee to inform the consumer regarding the grounds for such termination.(5)[ In the case of termination of the agreement either by the consumer under sub-regulation (3) or by the licensee under sub-regulation (4), as the case may be, the licensee shall recover the dues if any due from the consumer after making such adjustment of the dues, due to him by 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 termination of the agreement.] [Inserted by Commission's Notification No TNERC/DC/8-7dated 3.12.2007 (w.e.f. 19.12.2007).]
