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[Cites 0, Cited by 0] [Section 9(7)] [Section 9] [Entire Act]

State of Tamilnadu - Subsection

Section 9(7)(b) in Tamil Nadu Electricity Regulatory Commission Intra State Open Access Regulations, 2005

(b)If a generator happens to be an open access customer, partly or fully in third party sale of power and he desires to avail start up power from the Grid, the generator shall be permitted to do so at a charge to be determined by the Commission for the start up power. However if the generator who has availed open access, happens to be a Captive Power Producer / NCES Generator / Independent Power Producer (IPP) and desires to avail start up power from the Grid, the transaction shall be governed by the respective CPP / NCES policy of the Commission or as per the power purchase agreement in the case of IPP approved by the Commission.