Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 6(3)] [Section 6] [Entire Act]

State of Tamilnadu - Subsection

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

(xi)In respect of existing connections, the Commission may allow relaxation up to 2 years in respect of connection agreements. The process of renegotiation of the connection conditions of the STS should be completed within the above period. Due to any reason if this process gets delayed further, Commission may consider relaxation for a further period for which a petition will have to be filed by the concerned constituent along with STU's recommendations / comments. The present agreements may continue till such renegotiation and revised agreements are over.