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[Cites 0, Cited by 0] [Section 37] [Entire Act]

State of Tamilnadu - Subsection

Section 37(2) in Tamil Nadu Electricity Regulatory Commission Tamil Nadu Electricity Distribution Code

(2)After completion of the work, a revised estimate shall be prepared with a copy to the intending consumer based on the actual cost of materials, loading, unloading, transport and erection charges. If the original estimate cost is more than the revised estimate, the balance shall be refunded to the intending consumer within 3 months. If the original estimate cost is less than the revised estimate, the difference shall be collected from the intending consumer.