Section 15(4) in The Tamil Nadu Electricity Supply Code, 2004
(4)[ In case the Cheque issued by a consumer is dishonored for any reason whatsoever, the Low Tension Consumer will be required to pay thereafter the amount due by cash/money order/demand draft only. Such consumers shall pay service charges for dishonor of cheque as stipulated by the Commission. The Licensee shall have the powers to accord approval for restoring the Cheque facility for payment by the consumers after watching the performance of the consumers in regard to settlement of current consumption charges at least for the last three consecutive billing periods in respect of LT consumers and three months period in respect of HT consumers. The Licensee shall have the powers for restoration of cheque payment facility upto the fourth occasion after watching the performance of the consumers in regard to subsequent settlement of charges. This concession of restoration of cheque payment facility shall not be given thereafter for a service connection. The consumers who request for restoration of cheque payment facility shall pay charges as follows:(a)Low Tension Consumers - Rs.300/-(b)High Tension Consumers - Rs.1000/-.]
