Section 10(2) in The Tamil Nadu Electricity Supply Code, 2004
(2)[ If, on the next occasion, the meter is accessible for reading, the consumer will be charged for the actual consumption less the amount already charged, subject to the minimum monthly charges for both the periods. If, on the other hand, the meter remains inaccessible on the second occasion also, the consumer will be served with a 48 hours notice to open his premises at a fixed time and date to enable an employee of the licensee to read the meter. In the said 48 hours notice, the consumer shall be also be informed that the supply to his premises will be disconnected as per Section 163(3) of the Electricity Act, 2003. If the meter is now made accessible for reading, the consumer will be charged the actual consumption less the provisional amount charged and paid for the first period of inaccessibility subject to the minimum monthly charges for both the periods. If the meter remains inaccessible even after the 48 hours notice, the supply to the premises will be disconnected and for that period also provisional amount as in the case of previous occasion will be charged.] [Substituted by Commissions Notification No.TNERC/SC/7-22 dated21.2.2011 (w.e.f. 23.3.2011).]
