Section 10 in Tamil Nadu Electricity Grid Code, 2005
10. Non Compliance and Disputes.
(1)As stipulated under Section 33 (2), (4) and (5) of the Act, every licensee, generating company, generating station, substation and any other person connected with the operation of the power system shall comply with the directions issued by SLDC. If any dispute arises with reference to the quality of electricity or safe, secure and integrated operation of the State Grid or in relation to any direction given by SLDC, it shall be referred to the Commission for decision. Pending decision of the Commission the licensee or the generating company shall comply with the directions of the SLDC. TNERC, in turn, after due process, may order the defaulting entity for compliance, failing which it may take penal action and other regulatory measures, which includes termination of connectivity agreement/ de-linking from the Grid etc., through STU/SLDC.(2)Non-payment of dues: In case of non-payment of capacity and energy charges, unscheduled interchange charges, transmission/SLDC charges, etc. by any beneficiary, the affected generating company shall report the matter to the STU. The latter shall verify and take up the defaulting entity for paying up the dues. In case of inadequate response, the STU shall report the same to TNERC. TNERC in turn, after due process, may order the defaulting entity to pay the dues within a certain period, failing which the TNERC may initiate necessary regulatory measures.
