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[Cites 0, Cited by 0] [Section 17] [Entire Act]

State of Tamilnadu - Subsection

Section 17(2) in The Tamil Nadu Electricity Supply Code, 2004

(2)Notwithstanding the termination of the agreement, the consumer shall be liable to pay the arrears of current consumption charges or any other sum due to the licensee on the date of disconnection and meter rent, if any, upto the date of termination of the agreement and Belated Payment Surcharge (BPSC) upto the date of payment.