Section 21 in Tamil Nadu Electricity Regulatory Commission (Licensing) Regulations, 2005
21. Settlement of Disputes.
(1)The Commission shall adjudicate upon the disputes between the licensees and generating companies or refer any dispute for arbitration on the application of any of the licensees or the generating companies concerned.(2)The Commission shall issue notice to the concerned licensees and generating companies to show cause as to why the disputes between them or the matters as specified in the notice should not be adjudicated and settled through arbitration.(3)The Commission may after hearing the concerned licensees and the generating companies to whom notices have been issued and if satisfied that no reason or cause has been shown against the proposed arbitration, pass an order directing that the matter be referred for adjudication or settlement through arbitration.
