Section 19 in Tamil Nadu Electricity Regulatory Commission Intra State Open Access Regulations, 2005
19. Collection and Disbursement of charges.
- Unless notified otherwise by the Commission, the collection and disbursement of various charges as specified in Regulation 9 shall be governed as follows:(a)The application registration and agreement fee shall be paid to the respective nodal agency.(b)The transmission charges for the intra state transmission and wheeling charges in respect of open access customer shall be payable by the open access customer directly to respective Licensees;(c)The scheduling and system operation charges in respect of open access customer shall be paid to the State Load Dispatch Centre.(d)The surcharge and additional surcharge shall be paid by the open access customer directly to the distribution Licensee in his area of supply.(e)The grid support charges shall be paid by the open access customer, directly to the concerned Distribution Licensee.
