Section 14 in Tamil Nadu Electricity Regulatory Commission Tamil Nadu Electricity Distribution Code
14. [ Demand Side Management. [Substituted for the expression '13' i.e. renumbered as per Commisioin's Notification No. TNERC/DC/8 dated 8.2.2008(w.e.f.27.2.2008).]
- The Licensee shall make suitable provisions in the Service Connection Agreements to make it mandatory on the part of selected categories of consumers with a contracted Demand over and above a specified KVA limit (to be specified [by the Commission]) to carry out an Energy Audit at their establishment for in-plant load management and for carrying out end use energy efficiency / conservation measures. On their part, the Licensee shall provide such consumers with relevant information relating to energy audits and its methodologies and the financial incentives offered by recognized financial institutions, banks and other government organizations.]
