Section 19A in Tamil Nadu Electricity Regulatory Commission Intra State Open Access Regulations, 2005
19A. [ Billing and Payment. [Inserted by Commission's Notification No. TNERC/ISOA/ll/1-1 dated 7.7.2008 (w.e.f. 3.8.2005).]
(1)The licensee / SLDC shall raise bills and the Open Access customers shall pay the charges as below:(a)Transmission Charges(i)The STU/Transmission licensee shall raise the bill for transmission charges on the Open Access customers 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.(b)Wheeling Charges(i)The Distribution licensee shall raise bill towards wheeling charges on the open access customer within five days from the date of meter reading.(ii)The open access customer shall pay the charges within seven days from the date of bill.(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.(d)Surcharge and Additional Surcharge(i)The Distribution Licensee shall raise bills on the open access customers within five days from the date of meter reading.(ii)The open access customer shall pay the charges within seven days from the date of bill.(e)Grid support charges(i)The distribution licensee shall raise bills on the open access customer for the drawal of power from the grid by the consumer as back up supply under the conditions specified in clause (a) of sub-regulation (7) of regulation 9, within five days from the date of meter reading.(ii)The open access customer shall pay the charges within seven days from the date of the bill.(2)Failure to pay the charges will result in discontinuation of open access as contemplated in sub-regulation (8) of regulation 9.]
