Section 19A(1)(c) in Tamil Nadu Electricity Regulatory Commission Intra State Open Access Regulations, 2005

[Cites 0, Cited by 0] [Section 19A(1)] [Section 19A] [Entire Act]

State of Tamilnadu - Subsection

Section 19A(1)(c) in Tamil Nadu Electricity Regulatory Commission Intra State Open Access Regulations, 2005

(c)Scheduling and system operating charges

(i)The SLDC shall raise bills before the 5th day of the succeeding calendar month.

(ii)The open access customer shall pay the charges within seven days from the date of the bill.