Section 1(3) in Tamil Nadu Electricity Regulatory Commission (Power Procurement from new and Renewable Sources of Energy) Regulations, 2008
(3)These regulations shall apply to all new and renewable source based generating plants including co-generation plants located within the State of Tamil Nadu for which power purchase agreements/contracts were signed on or after the 15th May 2006. The contracts and agreements between new and renewable sources based generators and the distribution licensees signed prior to the 15th May 2006 would continue to remain in force. However, the generators and the distribution licensees shall have the option to mutually re-negotiate the agreements/contracts signed prior to the 15th May 2006 in line with these regulations even before the expiry of the agreements/contracts. When the generator/distribution licensee opts to come under the new agreement/contract for availing the benefit, the generator/distribution licensee shall accept the option and shall execute revised agreement within thirty days from the date of such option. Any renewal of the said con tracts/agreements, new contracts/agreements shall be in line with these regulations.
