Section 3(4) in Tamil Nadu Electricity Regulatory Commission Tamil Nadu Electricity Distribution Code
(4)Distribution Licensees: The duties of the Distribution Licensee are:(i)to develop and maintain an efficient coordinated and economical distribution system in his/her area of supply and to supply electricity in accordance with the provisions contained in the Act.(ii)to implement the code with respect to the requirements from the consumers and oversee for prudent practices and code discipline.(iii)to facilitate review and recommend to the Commission amendments to the code without prejudice to the provisions in clause 51 of this code.(iv)to ensure that the consumer installations comply with the requirements of the code at the time of effecting service connection.(v)to take measures for resolution of issues arising due to non-compliance of operational / commercial / technical regulations of the code by the various sections of consumers in their jurisdiction.(vi)to allow the Distribution lines to be used as common carrier as and when the Commission introduce non-discriminatory open access to any of the consumer in his/her area to get supply from other Licensees / Generating Companies outside his/her area.
