Section 3(3) in Tamil Nadu Electricity Regulatory Commission Tamil Nadu Electricity Distribution Code
(3)State Transmission Utility (STU): Its functions are to -(a)undertake transmission of energy through intra-State transmission system (ISTS);(b)discharge all functions of planning and coordination of ISTS taking into account the national power plans and guide lines issued by Central Electricity Authority (CEA), in coordination with all the concerned organizations;(c)ensure development of an efficient coordinated economical system of intra state transmission lines for smooth flow of electricity from Generating sources to Load Centers;(d)provide non-discriminatory open access to its Transmission systems for use by (i) any Licensee or generating company on payment of the transmission charges; or (ii) any consumer as and when such open access is introduced by the Commission under sub-section 2 of section 42 of the Act on payment of the transmission charges and a surcharge thereon as may be specified by the Commission.(e)implement the Code with respect to the Distribution Licensees and oversee for prudent practices and grid discipline;(f)facilitate review and recommend amendments to the Code to Commission without prejudice to the provisions in clause 51 of this code;(g)recommend for issue of distribution licenses;(h)supervise, direct and control the works of construction, operation and maintenance of any ISTS and;(i)take measures for resolution of issues arising due to non-compliance of operational / commercial provisions of the Code by the respective entities.
