Section 2(7) in Tamil Nadu Tax on Consumption or Sale of Electricity Act, 2003
(7)"energy charge" means the amount charged (whether as energy charge or other charge) by a licensee for the supply of electricity to a consumer before deduction of rebate, if any, allowed by the licensee for payment on or before such date as may be specified by the licensee, but does not include -(i)meter charges;(ii)interest on delayed payment;(iii)fuel surcharge; or(iv)fuse off call charges and reconnection chargesExplanation-I. - If electricity is supplied to any person free of charge or at a concessional rate (other than tariff concession), the energy charge would mean the tariff fixed by the Tamil Nadu Electricity Regulatory Commission in its Tariff Order to similar consumer.Explanation-II. - "other charge" shall include demand charge and power factor surcharge.
