Section 4(1) in Tamil Nadu Electricity Regulatory Commission (Power Procurement from new and Renewable Sources of Energy) Regulations, 2008
(1)The Commission shall follow the process mentioned below for the determination of tariff for the power from new and renewable sources based generators, namely:(a)initiating the process of fixing the tariff either suo motu or on an application filed by the distribution licensee or by the generator.(b)inviting public response on the suo motu proceedings or on the application filed by the distribution licensee or by the generator.(c)[***] [[Omitted as per Commission's Notification No. TNERC/NCES Regn./16/4 dated 27.04.2009 (w.e.f. 27.04.2009) before omission it reads as under:'conducting public hearing ondhe above']](d)issuing general / specific tariff order for purchase of power from new and renewable sources based generators.
