Section 8 in Tamil Nadu Electricity Regulatory Commission (Power Procurement from new and Renewable Sources of Energy) Regulations, 2008
8. Issues related to captive use and third party sale.
- While issuing the general or specific tariff order, the Commission may consider appropriate criteria/ procedure/parameters/charges for each type of new and renewable source, on the following issues, for sale of power to distribution licensee, captive use and third party sale of power by the new and renewable source generators.(1)Applicable demand charges(2)Applicable energy charges(3)Grid availability charges(4)Scheduling and system operation charges(5)Transmission & wheeling charges and line losses[(5-A) Banking charges] [Inserted by Commission's Notification No. TNERC/NCES Regn./16/4 dated 2.7.04 2009 (w.e.f. 27.04.2009).](6)Reactive power charges(7)Adjustment of peak and off peak power(8)Power factor incentive / disincentive(9)Payment of security deposit by the captive/third party user(10)Billing and payment to the generators by distribution licensee(11)Applicable open access registration fee and open access agreement fee(12)Any other related issues.
