Section 35 in Tamil Nadu Electricity Regulatory Commission Tamil Nadu Electricity Distribution Code
35. Security deposit.
(1)All applicants for supply of electricity shall pay initial Security Deposit, before availing of the supply, in Cash/ [***] [The word 'cheque' omitted by Commission's Notification No.TNERC/DC/8-8 dated 8.2.2008 (w.e.f.27.2.2008).] Demand draft at the rate fixed by the Commission from time to time.(2)The following categories of service connections may be exempted from payment of Security Deposit:(i)Service connections in the name of the State Government Departments(ii)Service connections to premises occupied by Foreign Diplomats or Consulate Establishments, irrespective of whether the service connection is in their name or not.(3)Applicants for supply of electricity for agricultural and hut service connections shall pay Security Deposit equivalent to seven months levy of lump sum charges / metered energy charges or the amount notified by the Commission from time to time.(4)Interest will be paid by the Licensee on Security Deposit at the rate as may be fixed by the Commission from time to time. Full calendar months only will be taken into account for the purpose of calculating the interest and the interest will be calculated to the nearest rupee i.e. 50 paise or above will be rounded off to the next higher rupee and less than 50 paise will be ignored.(5)If the consumer is prepared to take supply through pre payment meter such consumer is not required to pay security deposit.
