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[Cites 0, Cited by 0] [Section 15] [Entire Act]

State of Tamilnadu - Subsection

Section 15(2) in Tamil Nadu Electricity Regulatory Commission Intra State Open Access Regulations, 2005

(2)The Generating company or a Licensee contracting to effect supply to an open access customer shall provide Main Meters at interconnecting points based on the customers to whom it will effect supply under open access or in case of inter state transmission, it shall arrange communication of energy accounts of respective Regional Load Dispatch Centers, effected through displacement/adjustment in the format as maybe specified by State Load Dispatch Centre on real time basis as well as periodically;