Section 4(4) in Tamil Nadu Electricity Regulatory Commission Intra State Open Access Regulations, 2005
(4)In the case of a person, to whom open access has already been allowed, is declared insolvent or bankrupt or is having outstanding dues for more than two months billing of transmission or distribution Licensee, he shall not be eligible for open access from the day he is adjudged as insolvent or bankrupt or failed to clear the amount outstanding for more than two months billing.
