Section 33(5) in Tamil Nadu Electricity Regulatory Commission Tamil Nadu Electricity Distribution Code
(5)[ In the case of termination of the agreement either by the consumer under sub-regulation (3) or by the licensee under sub-regulation (4), as the case may be, the licensee shall recover the dues if any due from the consumer after making such adjustment of the dues, due to him by the consumer as may be necessary to clear the dues from the consumer against the security deposit or additional security deposit or any other deposit made by the consumer and after making such adjustment, refund the balance deposit, if any, to the consumer within three months from the date of termination of the agreement.] [Inserted by Commission's Notification No TNERC/DC/8-7dated 3.12.2007 (w.e.f. 19.12.2007).]
