Section 23(4) in The Tamil Nadu Electricity Supply Code, 2004
(4)The provisions of the Code of Criminal Procedure, 1973 (2 of 074), relating to search and seizure shall apply, as for as may be, to searches and seizure under this Act."Explanation. - For the purposes of the above section on tampering of meters and theft of electricity, if the premises in question is occupied by an authorised tenant through an agreement with the respective consumer, the responsibility shall rest with the authorised tenant only.[(AA) The Procedure for assessment of the electricity charges, disconnection of supply of electricity and removing the meter, electric line, electric plant and other apparatus in case of theft of electricity as detailed in section 135 of the Act is given below:
