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[Cites 0, Cited by 0] [Section 5(4)] [Section 5] [Entire Act]

State of Tamilnadu - Subsection

Section 5(4)(ii) in The Tamil Nadu Electricity Supply Code, 2004

(ii)[ (a) Where any HT consumer neglects to pay any bill by the due date, he shall be liable to pay belated payment surcharge from the day following the due date for payment. Where any LT consumer (except services relating to Public lighting and water supply and other services belonging to Local Bodies) neglects to pay any bill by the last day of the notice period, he shall be liable to pay belated payment surcharge from the day following the last day of the notice period. [[Substituted by Commission's Notification No TNERC/SC/7-7 dated14.12.2007 (w.e.f.9.1.2008) before substitution it reads as under: