Section 18 in Tamil Nadu Electricity Regulatory Commission Intra State Open Access Regulations, 2005
18. Payment Security.
(a)As a payment security towards transmission charges, a deposit equal to three months of the average billing on the basis of agreed contract demand or scheduled drawal shall be maintained with the State Transmission Utility.(b)As a payment security towards SLDC charges, a deposit equal to three months of the SLDC charges shall be maintained with the State Load Dispatch Centre.(c)As a payment security towards wheeling charges, surcharge and additional surcharge, a deposit equal to three months of average billing for these charges shall be maintained with the distribution Licensee of the area of supply.(d)Such security may be in the form of cash deposit, irrevocable letter of credit from a local branch of a nationalized bank.(e)[ The Open Access customer shall furnish the above payment security within thirty days from the date of commencement of availing open access.] [Inserted by Commission's Notification No. TNERC/ISOA/11/1-1 dated 7.7.2008 (w.e.f. 3.8.2005).]
