Section 3(5) in Tamil Nadu Electricity Regulatory Commission Tamil Nadu Electricity Distribution Code
(5)Tamil Nadu Electricity Regulatory Commission (TNERC): The functions of Commission as set out in the Act and rules made there under and in particular, to, -(i)determine the tariff for generation, supply, transmission and wheeling of electricity, wholesale, bulk, and retail as the case may be within the State;(ii)introduce non-discriminatory open access as per the provisions contained in the Act and in phases. Where open access has been provided to a category of consumer, the Commission shall determine the wheeling charges and surcharge thereon;(iii)[regulate electricity purchase and procurement process of distribution licensees including the price at which the electricity shall be procured from the generating companies or licensees or from other sources through agreements for purchase of power for distribution and supply within the State;] [[Substituted as per Commission's Notification No. TNERC/DC/8-8 dated 8.2.2008 (w.e.f. 27.2.2008. Before substitution it read under:(iii)regulate electricity purchase and procurement process of distribution licensees including the price at which the electricity shall be procured from the generating companies or licensees or from other sources through agreements for pozver purchase;]](iv)facilitate intra state transmission and wheeling of electricity;(v)specify and enforce standards with respect to quality, continuity and reliability of service by Licensees.
