Section 3(5) in Tamil Nadu Electricity Regulatory Commission (Power Procurement from new and Renewable Sources of Energy) Regulations, 2008
(5)[ The Commission may specify appropriate procedure for payment to the generators by the distribution licensee and payment to the distribution licensee by the captive / third party user.] [[Substituted by 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 Licensee shall provide adequate payment security mechanism to the generators for purchase of power']]
