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[Cites 0, Cited by 0] [Section 22] [Entire Act]

State of Tamilnadu - Subsection

Section 22(6) in The Tamil Nadu Electricity Supply Code, 2004

(6)[ (i) When a service connection remains disconnected for non payment of electricity charges beyond the notice period of three months, if the consumer comes forward within the period mentioned below to pay the actual dues and agrees to remit the charges in clause (ii) below, the official authorized by the Licensee may grant extension of time beyond the notice period and revoke the termination of agreement provided that the lines feeding the service connection have not been dismantled, so as to facilitate reconnection of the disconnected service.
Category Period for reconnection of disconnected service
HT consumers Within five years from the date of Disconnection
LT Agricultural consumers -do-
Other LT consumers Within two years from the date of Disconnection
(ii)In accordance with sub-regulation (4), the authorized Officer of the Licensee may permit such consumer to pay the outstanding in instalments and to avail reconnection on receipt of 40% of the total arrears outstanding after closing of account due to the licensee, which include:
(a)Arrears on the date of disconnection
(b)Tariff minimum and meter rent for the period of six months from the date of disconnection (including the notice period)
(c)The applicable BPSC / interest upto the date of payment.
(d)The balance 60% of the amount shall be collected in ten monthly instalments.
(e)In addition to the above, the full amount of Security Deposit adjusted while closing of account shall be collected in one lumpsum before effecting new service connection.]
[Explanation. - For the purpose of removal of doubts, it is hereby declared that any tariff minimum collected by the Tamil Nadu Electricity Board prior to the date of publication of the Tamil Nadu Electricity Supply (Amendment) Code, 2006 in the Tamil Nadu Government Gazette, that is to say prior to 21st June 2006 on the basis of sub-regulation (6) as it stood before the said amendment need not be refunded by the Tamil Nadu Electricity Board.] [Inserted by Commission's Notification No. TNERC/SC/7-2(l) dated20.9.2006 (w.e.f. 1.09.2004).]