Section 14 in The Tamil Nadu Electricity Supply Code, 2004
14. Due dates and notice periods.
(1)The licensee shall provide the following minimum days with regard to due dates, notice period for payment of tariff related electricity charges: -(a)For LT services, the due date shall be not less than 5 days from the date of entry in the consumer meter card. 15 days clear notice period shall be allowed prior to disconnection for non-payment. Belated payment surcharge shall not be levied for LT services during the notice period.(b)For HT services, the due date shall be not less than 7 days from the date of billing. If the last day of the due date happens to be a holiday, the due date shall be extended to till the next working day. 15 days clear notice period shall be allowed prior to disconnection for non-payment. [In case the last day of the notice period happens to be a holiday, the period of notice will get extended and the last day for payment to avoid disconnection will be the next working day.] [Inserted by Commission's Notification No. TNERC/SC/7-4 dated 25.5.2007 (w.e.f.13.6.2007).] Belated payment surcharge shall be levied for HT services during the notice period as specified in this Code.(2)In the case of low tension consumers who do not pay their current consumption charges as per the periods specified by the licensee in the consumer meter card, the printed notice period in the consumer meter card shall be construed as the notice to the consumer. Payments may also be accepted during the notice period. If the last day included in the notice period happens to be a holiday, the period of notice will get extended and the last day for payment to avoid disconnection will be the next working day.(3)Supply to such low tension consumers as specified above is liable to be disconnected after the expiry of the notice period.(4)Bills rendered to high tension consumers and the charges incorporated in the consumer meter cards of low tension consumers shall be paid as stipulated and are subject to BPSC, for delayed payment as stipulated in this Code.(5)If the amount of any bill remains unpaid beyond the period specified, the licensee may also, without prejudice to any of its rights under the agreement entered into by the consumer with the licensee, order supply of electricity to the consumer to be discontinued forthwith without further notice and keep the service connection disconnected until full payment for all obligations pending and the charge for the work of disconnection and re-connection has been paid. Such discontinuance of supply of electricity shall not relieve the consumer of his liability to pay the minimum monthly charges nor shall such discontinuance affect my right, claim, demand or power which may have accrued to the licensee hereunder.
