Section 8 in The Tamil Nadu Electricity Supply Code, 2004
8. Meter reading, billing and intervals.
- [(1) In the case of Low Tension service connections, the Licensee with the approval of the Commission shall decide the periodicity of meter readings, collection dates, modes etc. However, in the case of temporary supply, the meter reading shall be taken at the end of the period in case sanction is for less than a month and once in a month in case sanction is for a period more than a month. The Licensee shall have access to the consumer's premises at all reasonable hours for the purpose of such reading as per the provisions contained in section 163 of Act. The format of the meter cards containing all basic information to be made available to the consumer shall be got approved by the Commission. It is the responsibility of the Licensee to ensure that the details in the respective meter cards are entered without omission.] [Substituted by Commission Notification No.TNERC/SC/7-22 dated 21.2.2011 (w.e.f. 23.3.2011).](2)In the case of high tension service connections, the licensee shall, within four days after the expiry of each billing month, cause to be delivered to every consumer a bill of charges stating the amount payable by the consumer in connection with supply of electricity by the licensee.[***] [Omitted by Commission Notification No.TNERC/SC/7-22 dated 21.2.2011 (w.e.f. 23.3.2011).](4)In case of LT services, the meter readings of last digit upto and inclusive of five units shall be rounded off to the lower multiple often units and the meter readings of last digit from six to nine units shall be rounded off to the higher multiple often units.(5)In case of LT services, after taking the meter readings, the particulars of meter readings, energy consumption and charges payable will be incorporated in the consumer meter card.(6)Payment for energy supplied shall be made by the consumer according to the meter readings referred to above and on delivery of a bill therefor in the case of high tension consumers and incorporation of current consumption charges in the consumer meter card or assessment slip in the case of low tension consumers.(7)The total of current consumption charges and other miscellaneous charges etc. in a bill / assessment shall be rounded off to the nearest rupee.(8)In respect of high tension service connections, the employee of the licensee, in the presence of the consumer or his representative, will take the meter readings. The signature of the consumer or his representative will be taken in the meter card in token of being present at the time of taking the reading. If the consumer or his representative refuses to be present or refuses to sign in the meter card, the fact will be recorded. The meter readings and consumption will nevertheless be entered in the meter card.(9)In respect of captive generation, including windmill, the licensee shall ensure provision of a meter card to enter the generation and consumption details. The employee of the licensee, in the presence of the [representative of the genera tor/consumer] [Substituted for 'consumer or his representative' by Commission's Notification Ni. TNERC/SC/7-4 dated 25.5.2007 (w.e.f.13.6.2007).], will take the meter readings. The signature of the )[representative of the generator/consumer] [Substitutedfor the words 'consumer or his representative' by Commission's Notification No. TNERC/SC/7-4 dated 25.5.2007 (w.e.f.13.6.2007).], will be taken in the meter card in token of being present at the time of taking the reading. If the [representative of the generator/consumer] [Substitutedfor the words 'consumer or his representative' by Commission's Notification No. TNERC/SC/7-4 dated 25.5.2007 (w.e.f. 13.6.2007)] refuses to be present or refuses to sign in the meter card, the fact will be recorded. The meter readings and consumption will nevertheless be entered in the meter card.
