Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Tamilnadu - Subsection

Section 4(3) in Tamil Nadu Electricity Regulatory Commission - Tamil Nadu Electricity Distribution Standards of Performance Regulations, 2004

(3)If a distribution licensee fails to supply the electricity within the period specified in sub-section (1), he shall be liable to a penalty which may extend to one thousand rupees for each day of default.The licensees shall endeavour to give supply within a week but not exceeding 30 days wherever no extension or improvement works are involved in giving supply.The licensees shall observe the following time Schedule for supply of electricity involving extension of distribution lines, etc.[Table-I [[Substituted by Commission's Notification No.TNERC/SPR/9/1 -4, dated 25th July 2006 (w.e.f. 16.8.2006) before substitution it was as under:'(a) Extension and improvement without transformers. 60 days (b) Extension and improvement with transformers. 90 days Note: This time Schedule is also applicable for additional loads.']]
Category Time Schedule
(a) Involving no Extension or Improvement work Preferably within a week but not exceeding 30 days
(b) Involving Extension and improvement withoutDistribution Transformers 60 days
(c) Involving Extension and Improvement withDistribution Transformers 90 days
Table-II
Category Time Schedule for HT/EHT-
HT EHT
(a) Involving Extension & Improvement 60 days 150 days
(b) Involving the enhancement of PowerTransformer/Addition of Power Transformer 120 days 180 days
(c) Involving the Commissioning of newsubstation 180 days 270 days
(i)The Licensee shall issue advice slip/notice/letter indicating the prescribed charges payable with proper acknowledgement.
(ii)The Consumer shall remit the above charges within the stipulated period but not exceeding fifteen Days from the date of receipt of advice slip/ notice/letter.
(iii)In exceptional / deserving cases, permission may be granted by the respective Chief Engineer and Superintending Engineer or t£e person designated for this purpose by the Licensee for remittance of charges by the Consumer beyond the prescribed fifteen Days for HT/EHT and LT services respectively.
(iv)The time taken by the Consumer to remit the prescribed charges from the date of receipt of demand notice will not be covered in the above time schedule.
(v)The time schedule is also applicable for additional loads.]