Section 28 in Tamil Nadu Electricity Regulatory Commission (Licensing) Regulations, 2005
28. Regulation of Licensee's purchase of power.
(1)The licensee shall file with the Commission, complete copies of all power purchase agreements already entered into by it.(2)The licensee shall establish to the satisfaction of the Commission that the purchase of power by the licensee is under a transparent procurement process and is economical and the power purchased is necessary for the licensee to meet its service obligation, and the licensee shall produce all necessary documentary and other evidence to satisfy the Commission of the same.(3)As far as possible power procurement shall be through a transparent competitive bidding mechanism in accordance with guidelines issued by the Central Government.(4)The licensee shall purchase power from renewable energy sources as directed to by the policy on purchase of power from renewable energy sources and cogeneration in Tamil Nadu.
