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

State of Tamilnadu - Subsection

Section 5(2)(i) in The Tamil Nadu Electricity Supply Code, 2004

(i)in the case of HT supply, the maximum demand charges for any month shall be based on the KVA demand recorded in that month at the point of supply or such percentage of sanctioned demand as maybe declared by the Commission, from time to time, whichever is higher The exceeded demand shall alone be charged at double the normal rate;