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[Cites 0, Cited by 0] [Section 5(2)] [Section 5] [Entire Act]

State of Tamilnadu - Subsection

Section 5(2)(v) in Tamil Nadu Revision of Tariff Rates on Supply of Electrical Energy Act, 1978

(v)If a consumer availing High Tension Supply under this tariff does not, for any reasons, utilise the power load for more than thirty days, then the energy utilised in the service for lighting and non-industrial purposes shall be billed under High Tension Tariff-VII.