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[Cites 0, Cited by 0] [Section 30] [Entire Act]

State of Tamilnadu - Subsection

Section 30(6) in Tamil Nadu Electricity Regulatory Commission Tamil Nadu Electricity Distribution Code

(6)If at the time of effecting service connections under the Low Tension Domestic, Educational and other special institutions, etc., and General purpose category (presently Commercial and other categories), it is found that the assessed capacity is in excess of the capacity applied for by the consumer, the Engineer will include the assessed capacity in the Test Report and effect supply.[Provided such excess capacity does not result in any increase in the demand applied/sanctioned and such assessed capacity is commensurate with the capacity of the meter and service line provided and does not involve either change of category of supply or improvements to the distribution mains.] [Inserted as per Commission's Notification No TNERC/DC/8-8 dated 8.2.2008 (w.e.f. 27 2.2.008).]