Section 15(3) in The Tamil Nadu Electricity Supply Code, 2004
(3)[ Low Tension Consumers shall pay the amount due in cash or by money order or by demand draft on local bank, or by Cheque dated on a bank situated in the place where the Distribution Section Office is located or through electronic payment or collection through bank's branch counters or post office etc. as stipulated by the distribution licensee. However, local bodies and Railways may issue Cheque on the banks situated in the place of their office and the Licensee may claim the collection charges, if any, from such consumers. Payment for amounts exceeding Rs.2000/- (Rupees two thousand only) is preferred by DD/ Cheque. Depending on the circumstances, the designated authority of the distribution licensee] [Substituted by Commissions Notification No.TNERC/SC/7-22 dated 21.2.2011 (w.e.f. 23.3.2011).] shall however accept cash payments also and advise the consumer for future remittances by DD / Cheque.
