Section 9(1)(b) in Tamil Nadu Electricity Regulatory Commission Intra State Open Access Regulations, 2005
(b)Where a dedicated transmission system or a distribution system used for open access has been constructed for exclusive use of an open access customer, the transmission charges or wheeling charges for such dedicated system shall be worked out by the Licensee and got approved by the Commission and shall be borne entirely by such open access customer till such time the surplus capacity is allotted and used for by other persons or purposes.