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State of Tamilnadu - Section

Section 22 in The Tamil Nadu Electricity Supply Code, 2004

22. Restoration of supply of electricity.

(1)The licensee shall restore the supply to the service immediately and in any case not exceeding twelve hours [in the case of urban areas and twenty four hours in the case of rural areas] [Inserted by Commission's Notification No. TNERC/SC/7-4 dated25.5.2007 (w.e.f. 13.6.2007).] on recovery of electricity charges or such other sums together with any expenses incurred by the licensees in cutting off and re-connecting the supply.
(2)In the case of a service connection remaining disconnected for six months or more, the consumer's installation will be tested, levised test report obtained and the testing charges collected from the consumer before the same is restored [Such revised test report shall be signed by the consumer or legal owner or legal occupant of the premises] [Inserted by Commission's Notification No. TNERC/SC/7-4 dated 25.5.2007 (w.e.f. 13.6.2007).].
(3)To restore supply to a high tension service connection which remains disconnected for one year or more, approval of the competent authority with regard to safety and security of the installation shall be obtained.
(4)In the case of service connections, which have been disconnected, the licensee shall have the power to allow instalment payments of all arrears in deserving cases.
(5)The licensee shall restore the disconnected service before issue of termination of agreement notice and also during the notice period for termination of agreement on recovery of total arrears due till the date of restoration.
(6)[ (i) When a service connection remains disconnected for non payment of electricity charges beyond the notice period of three months, if the consumer comes forward within the period mentioned below to pay the actual dues and agrees to remit the charges in clause (ii) below, the official authorized by the Licensee may grant extension of time beyond the notice period and revoke the termination of agreement provided that the lines feeding the service connection have not been dismantled, so as to facilitate reconnection of the disconnected service.
Category Period for reconnection of disconnected service
HT consumers Within five years from the date of Disconnection
LT Agricultural consumers -do-
Other LT consumers Within two years from the date of Disconnection
(ii)In accordance with sub-regulation (4), the authorized Officer of the Licensee may permit such consumer to pay the outstanding in instalments and to avail reconnection on receipt of 40% of the total arrears outstanding after closing of account due to the licensee, which include:
(a)Arrears on the date of disconnection
(b)Tariff minimum and meter rent for the period of six months from the date of disconnection (including the notice period)
(c)The applicable BPSC / interest upto the date of payment.
(d)The balance 60% of the amount shall be collected in ten monthly instalments.
(e)In addition to the above, the full amount of Security Deposit adjusted while closing of account shall be collected in one lumpsum before effecting new service connection.]
[Explanation. - For the purpose of removal of doubts, it is hereby declared that any tariff minimum collected by the Tamil Nadu Electricity Board prior to the date of publication of the Tamil Nadu Electricity Supply (Amendment) Code, 2006 in the Tamil Nadu Government Gazette, that is to say prior to 21st June 2006 on the basis of sub-regulation (6) as it stood before the said amendment need not be refunded by the Tamil Nadu Electricity Board.] [Inserted by Commission's Notification No. TNERC/SC/7-2(l) dated20.9.2006 (w.e.f. 1.09.2004).]
(7)If the consumers of disconnected services come forward for re-connection after 5 years in case of H.T. services and two years in case of LT services from the date of disconnection, the licensee shall treat them as new applicants and supply effected after recovering all charges applicable to a new service connection and all other arrears with BPSC.
(8)The facility of payment in instalments will be made available to fee consumer on request. To avail of this facility, the consumer shall execute an undertaking in Form 5 in the Appendix to this Code.