Section 7 in Tamil Nadu Electricity Regulatory Commission (Power Procurement from new and Renewable Sources of Energy) Regulations, 2008
7. Energy Purchase Agreement (EPA) and Energy Wheeling Agreement (EWA).
- [The format of the Energy Purchase Agreement (EPA) and Energy Wheeling Agreement (EWA) shall be evolved by the Commission after discussion with the generators and the distribution licensee] [[Substituted as per Commission's Notification No. TNERC/NCES Regn./16/4 dated 27.04.2009 (w.e.f. 27.04.2009) before substitution it reads as under:'The distribution licensee shall file a model Energy Purchase Agreement for approval of the Commission within a period to be specified by the Commission'.]]. Before 10th of succeeding month, the licensee / generator shall furnish the list of [Energy Purchase Agreements] [Substituted for the expression 'PPAs' by Commission's Notification No. TNERC/NCES Regn./16/4 dated 27.04.2009 (w.e.f 20.05.2009).] executed during the preceding month and pay applicable fees as stipulated in the Tamil Nadu Electricity Regulatory Commission's Fees and Fines Regulations, 2004. The distribution licensees/STU shall sign an Energy Wheeling Agreement taking cognizance of the energy wheeling principles elaborated in the general or special tariff order.
