Section 23(2) in Tamil Nadu Electricity Regulatory Commission Intra State Open Access Regulations, 2005
(2)If any person being party to an open access agreement is unable to wholly or in part perform on time and as required, any obligation under such agreement or these regulations because of the occurrence of a force majeure event, then, subject to these regulations, that obligation is suspended to the extent for so long as the affected person's ability to perform such obligation is affected by that force majeure event.
