Section 7(4) in Tamil Nadu Electricity Regulatory Commission (Licensing) Regulations, 2005
(4)[ A person applying for grant of a licence, for distribution of electricity through his own distribution system within the same area of supply of an existing distribution licensee shall, comply with such additional requirements including capital adequacy, credit worthiness or code of conduct as prescribed by the Central Government in Distribution of Electricity Licence (additional requirement of Capital Adequacy, Creditworthiness and Code of Conduct) Rules, 2005 and as amended from time to time.] [Inserted by Commission's Notification No.TNERC/LR/12/2,dated 4.7.2007 (w.e.f. 25.7.2007).]
