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State of Tamilnadu - Section

Section 24 in The Central Electricity Regulatory Commission (Open Access in Inter-State Transmission) Regulations, 2004

24. [ Commercial Conditions. [Substituted by Notification No. L-7/25(5)/2003-CERC dated 21.02.2005, w.e.f. 1.4.2005.]

- (i) Short-term customers
(a)the transmission charges and operating charge shall be paid to the nodal Regional Load Despatch Centre on monthly basis.
(b)advance payment for one month or period of access, whichever period is shorter, shall be made within three working days of grant of access.
(c)subsequent payments shall be made at least one day before beginning of next month.
(d)payment shall be made either through cheque/demand draft payable at the location of the nodal Regional Load Despatch Centre or through electronic transfer.
(e)if duration of access granted exceeds one month, the short- term customer shall provide an irrevocable back up letter of credit within seven days of commencement of open access.
(f)in case of non-receipt of payment within the period specified in clause (b) or (c) above, the nodal Regional Load Despatch Centre shall, in its discretion, have the right to invoke the letter of credit or cancel the reserved transmission capacity.
(ii)Long-term customers. - The commercial conditions for the long-term customer shall be same as applicable to the existing beneficiaries.]