Section 5(11) in The Tamil Nadu Electricity Supply Code, 2004
(11)Meter related charges. - Meter rental charges shall be payable by the consumer, unless the consumer elects to purchase a meter, in accordance with the rates as the Commission may fix:, from time to time, for different categories of consumers. The licensee shall, besides meter rent where payable, collect charges towards changing of meters and boards, testing of meters, testing of installations, inspection charges etc., at the rates specified by the Commission, from time to time.
