Section 5(3) in The Tamil Nadu Electricity Supply Code, 2004
(3)Excess contracted load charge: These charges are applicable to the subsidised category of agricultural service connections, which need to be regulated with a view to -(i)comply with the contracted load until the cross subsidy from other sources are eliminated and a viable tariff is implemented for agricultural services;(ii)comply with the directives of the Government towards restriction on exploitation of ground water for irrigation and environmental constraints.Accordingly, special provisions have been made in this Code in relation to agricultural service connections as below and they shall remain in force until cross subsidy from other sources / categories are eliminated.(a)No electric motor shall be used in agricultural service connections without its manufacturer's name plate indicating its rating/ capacity permanently affixed on it.(b)[ If, at the time of effecting service connections under Agricultural category, it is found that the assessed capacity is in excess of the capacity applied for by the consumer, the Engineer shall refuse to effect supply. If the intending consumer challenges the decision regarding the assessed capacity of the motor made by the Engineer, he may make an appeal to the next higher officer, furnishing certificate regarding capacity of motor issued by Government /Government Laboratory/any agency accredited/approved by Bureau of Energy Efficiency. The decision of the next higher officer shall be final and binding on the consumer.] [[Substituted by Commission's Notification No TNERC/SC/7-4 dated 25.5.2007, (w.e.f. 13.6.2007) which before substitution stood as under:'(b) If at the time of effecting service connections under agricultural category, it is found that the assessed capacity is in excess of the capacity applied for by the consumer, the engineer shall refuse to effect supply. If the intending consumer challenges the decision regarding the assessed capacity of the motor made by the engineer, he may make an appeal to the next higher officer, furnishing certificate regarding capacity of motor issued by any agency acceptable to the licensee. The decision of the next higher officer shall be final and binding on the consumer.]](c)If during periodical check or inspection of an existing agricultural service connection by the engineer, it is found that the name plate of any motor does not show the correct capacity of the motor or filename plate is missing or the rating of such motor as assessed by the engineer authorised in this behalf is in excess of the rating noted in the Test Report, action shall be taken under this Code [to recover the excess contracted load charges on the basis of the assessed capacity of the motor] [Substituted by Commission's Notification No TNERC/SC/7-4 dated25.5.2007, (w.e.f.13.6.2007)].(d)[ If the existing consumer challenges the decision regarding the assessed capacity of tire motor made by the Engineer, a letter may be issued to the consumer asking him to test the motor for its capacity at Government Laboratory or by any other agency accredited by Bureau of Energy Efficiency at the cost of the consumer and produce the test report of such Government Laboratory or agency to the officer concerned within two months from the date of issue of such letter. However, after producing such test report, the charges shall be adjusted to the certified load in the subsequent Consumption Charge bills.] [[Substituted by Commission's Notification No TNERC/SC/7-4 dated 25.5.2007, (w.e.f.13.6.2007) which before substitution stood as under(d)If the existing consumer challenges the decision regarding the assessed capacity of the motor made by the engineer, a letter may be issued to the consumer asking him to test the motor for its capacity at Government Laboratory or by any other agency acceptable to the licensee at the cost of the consumer and produce the same to the officer concerned within two months from the date of issue of such letter.]]The excess contracted load charges for both metered and unmetered supply shall be sixty rupees per HP per month prospectively and as long as the excess contracted load remains connected.
