Section 23 in Tamil Nadu Electricity Regulatory Commission Intra State Open Access Regulations, 2005
23. Force Majeure.
(1)Events such as war, mutiny, civil commotion, riot, flood, cyclone, lightning, earthquake or strike, lockout, fire affecting the premises, installations and activities of any of the parties having open access agreement shall be classified as force majeure events for the purpose of these regulations.(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.
