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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Tamilnadu - Subsection

Section 8(6) in The Tamil Nadu Electricity Supply Code, 2004

(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.