Section 9(6) in Tamil Nadu Electricity Regulatory Commission Intra State Open Access Regulations, 2005
(6)Reactive Energy Charges: (a) The payment for the reactive energy charges for the direct customers on account of open access shall be in accordance with the charges to be approved by the Commission from time to time. These charges shall be based on the requirements to be met by the direct customer with regard to reactive power generation / drawal, as stipulated in the State Grid Code / Distribution Code / Supply Code, as the case may be.(b)The reactive energy charges payable to or receivable by the Licensee (presently the State Electricity Board) or the State Transmission Utility shall be paid to or received from the pool by the Licensee or the State Transmission Utility concerned and shall not be apportioned to the embedded customers.(c)The reactive energy drawals and injections by the embedded customers shall be governed by these regulations applicable within the State concerned.
