Section 4 in Tamil Nadu Electricity Board (Recovery of Dues) Act, 1978
4. Notice of demand for dues and penalty not paid.
- If the dues as mentioned in the bill under sub-section (1) of section 3 are not paid by the date specified in the bill and in the case of an appeal under sub-section (2) of section 3, the dues as determined by the appellate authority are not paid by the date specified by such authority, the prescribed authority, may at any time, serve or cause to be served upon him a notice of demand in the prescribed form, stating the name of the debtor, the amount payable by him on account of the various dues, penalty and the costs of recovery.Explanation. - The sending of the notice by registered post shall be deemed to be sufficient service on the person concerned.
