Section 5(2) in The Tamil Nadu Electricity Supply Code, 2004
(2)Excess demand charge: Whenever the consumer exceeds the sanctioned demand, excess demand charge shall be:(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;(ii)in case of LT supply:(a)for domestic and agricultural category of service, the excess demand charges shall not be applicable;(b)[ For other categories of LT services with contracted demand equal to or less than 18.6 KW (25 HP), the excess demand charges shall not be applicable where the connected load is equal to or less than the contracted demand. [[Substituted by Commission's Notification No TNERC/SC/7-4 dated25.5.2007, (w.e.f 13.6.2007) which before substitution stood as under:'(b) For other categories of LT services where the contracted demand and connected load is equal to or less than 18.6 KW (25 HP), the excess demand charges shall not be applicable.Note: Even if a consumer's contracted demand is equal to or less than 18.6 KW (25 HP), or the connected load is more than the contracted demand but less than 18.6 K W (25 HP), as the case may be, the licensee shall install meters with demand recording facility and bring the consumer under the scope of excess demand chargeable category. After installation of the meter, if the recorded demand is in excess of contracted demand, the existing demand, shall, after intimation to the consumer, be revised to the level of recorded demand and all relevant charges applicable for extension of additional demand shall be included in the next bill. No excess demand charge is leviable till such time the licensee installs meter with demand recording facility and bring the consumer under the scope of excess demand chargeable category.]]Note: For services with contracted demand less than or equal to 18.6 KW (25 HP), whenever the consumer's connected load exceeds the contracted demand, the licensee shall install meters with demand recording facility and bring the consumer under the scope of excess demand chargeable category. After installation of the meter, if the recorded demand is in excess of contracted demand, the existing demand, shall, after intimation to the consumer, be revised to the level of recorded demand and all relevant charges applicable for extension of additional demand shall be included in the next bill. No excess demand charge is leviable till such time the licensee installs meter with demand recording facility and bring the consumer under the scope of excess demand chargeable category.](c)for the remaining LT services other than those service connections covered in (a) and (b) above, when the contracted demand is in excess of 18.6KW (25HP) and for such of those consumers whose contracted demand is less than 18.6 KW (25HP) but opted for having meters with demand recording facility, the excess demand charges shall be, -(I)where the recorded demand does not exceed 112 KW, for every KW or part thereof in excess of the sanctioned demand, at the rate of 1% of the total energy charges;(II)where the recorded demand exceeds 112KW, for every KW or part thereof in excess of sanctioned demand -- for the first two occurrences, at the rate of 1 % of the charges for electricity supplied upto 112 KW;- and 1.5% for every KW or part thereof over and above 112KW,- and thereafter, that is, the third and subsequent occurrences at the rate of three per cent for every KW or part thereof over and above 112KW.(III)where the recorded demand exceeds the sanctioned demand for the second and subsequent times -(A)in case the recorded demand has not exceeded 112 KW, the existing load sanction shall, after intimation to the consumer, be revised within one month of the second occurrence to the level of recorded demand and all the relevant charges applicable to the additional load shall be included in the next bill;(B)in case the recorded demand has exceeded 112 KW, the existing load sanction shall, after intimation to the consumer, be revised within one month of the second occurrence, to the level of 112 KW and all relevant charges applicable to the additional load shall be included in the next bill; if, however, the recorded demand has exceeded 112KW for the third or more number of times, it is open to the consumer to opt for HT service.(iii)in the case of temporary supply, the excess demand charges shall be the difference between the minimum charge for temporary supply computed at the rate notified, for a back period of six months or date of supply whichever is lesser, and the corresponding current consumption charges already recovered from the consumer.(iv)[ No addition or reduction of load in case of LT service and no addition or reduction of demand in case of HT service, may be sanctioned unless the outstanding dues in the same service connection had been paid.] [Inserted by Commission's Notification No. TNERC/SC/7-1 dated 22.11.2005 (w.e.f.7.12.2005).]
