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[Cites 0, Cited by 0] [Section 6(3)] [Section 6] [Entire Act]

State of Tamilnadu - Subsection

Section 6(3)(viii) in Tamil Nadu Electricity Grid Code, 2005

(viii)The STU/ transmission licensee and the user/ transmission licensee shall enter into a Connection Agreement within two months of acceptance of the proposal. The Connection Agreement shall contain time schedule for completion of the facilities of User and STU/ transmission licensee, both indemnifying the delays on the part of the other. Both the parties shall inform the progress of major milestones to each other. The lime limit for entering into the connection agreement may be extended, if both parties agree.