Section 5(3)(d) in The Tamil Nadu Electricity Supply Code, 2004

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State of Tamilnadu - Subsection

Section 5(3)(d) in The Tamil Nadu Electricity Supply Code, 2004

(d)[ If the existing consumer challenges the decision regarding the assessed capacity of tire motor made by the Engineer, a letter may be issued to the consumer asking him to test the motor for its capacity at Government Laboratory or by any other agency accredited by Bureau of Energy Efficiency at the cost of the consumer and produce the test report of such Government Laboratory or agency to the officer concerned within two months from the date of issue of such letter. However, after producing such test report, the charges shall be adjusted to the certified load in the subsequent Consumption Charge bills.] [[Substituted by Commission's Notification No TNERC/SC/7-4 dated 25.5.2007, (w.e.f.13.6.2007) which before substitution stood as under

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State of Tamilnadu - Subsection

Section 5(3)(d) in The Tamil Nadu Electricity Supply Code, 2004