Section 3 in Tamil Nadu Electricity Regulatory Commission (Power Procurement from new and Renewable Sources of Energy) Regulations, 2008
3. Promotion of new and renewable sources of energy.
(1)The minimum percentage of electrical energy which each distribution licensee shall purchase from new and renewable sources generators shall be as stipulated in the Commission's order issued from time to time, subject to the availability of such power. The distribution licensee shall furnish the quantum of purchase of energy from new and renewable sources and cogeneration for the ensuing year in the Annual Revenue Requirement (ARR) filing.(2)A maximum of 25% of conventional fuel only is permitted to be used out of the total fuel used in a year, for start-up, stabilization and extended operational days in a year by the bagasse/biomass based generating plants.(3)Evacuation facilities shall be provided by the State Transmission Utility (STU)/Distribution licensee as per the Commission's Intra State Open Access Regulations, 2005, Central Electricity Authority (Technical Standards for connectivity to the Grid) Regulations, 2007 and Tamil Nadu Electricity Grid Code. The cost of interfacing lines, switch gear, metering, protection arrangement and related other equipments up to the interconnection point shall have to be borne by the generators, but the work shall be executed by STU/distribution licensee.[Provided that, in the case of sale of entire power to the distribution licensee by any new and renewable source based generator, the cost of interfacing lines up to the interconnection point shall have to be borne only by the STU/ distribution licensee.Provided further that in case where the new and renewable source based generator referred to in the first proviso who has entered into an ERA with the distribution licensee referred to therein for the sale of entire power to the said distribution licensee decides to use such power agreed to be sold to the said distribution licensee, for his captive use or for sale of such power to a third person or to a distribution licensee other than the distribution licensee referred to above before the expiry of the period referred to in such EPA, then he shall be bound to reimburse the [depreciated (Written down value) cost of interfacing lines] [Inserted by Commission's Notification No. TNERC/NCES Regn./16/2 dated 01.12.2008 (w.e.f. 17.12.2008).] to the distribution licensee with whom he has executed such EPA, before the wheeling of power to his captive use or sale to third person or distribution licensee other than the distribution licensee with whom the said EPA has been executed by him.](4)The Commission may consider appropriate banking mechanism for generation of power from a particular kind of renewable source depending upon the inherent characteristics of such source.(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']]
