Section 14(1) in The Tamil Nadu Electricity Supply Code, 2004
(1)The licensee shall provide the following minimum days with regard to due dates, notice period for payment of tariff related electricity charges: -(a)For LT services, the due date shall be not less than 5 days from the date of entry in the consumer meter card. 15 days clear notice period shall be allowed prior to disconnection for non-payment. Belated payment surcharge shall not be levied for LT services during the notice period.(b)For HT services, the due date shall be not less than 7 days from the date of billing. If the last day of the due date happens to be a holiday, the due date shall be extended to till the next working day. 15 days clear notice period shall be allowed prior to disconnection for non-payment. [In case the last day of the notice period happens to be a holiday, the period of notice will get extended and the last day for payment to avoid disconnection will be the next working day.] [Inserted by Commission's Notification No. TNERC/SC/7-4 dated 25.5.2007 (w.e.f.13.6.2007).] Belated payment surcharge shall be levied for HT services during the notice period as specified in this Code.
