Section 4 in Tamil Nadu Electricity Regulatory Commission - Fees and Fines Regulations, 2004
4. Categories of petitions, applications, etc.
- For purposes of convenience and the knowledge of public, the petitions presented before the Commission shall be categorised as follows:-(i)Petitions for Licensing to be registered as TNERC-LP No............ of......(ii)Tariff petitions to be registered as TNERC - TP No.............of Dispute Resolution Petition to be registered as TNERC - DRP No.............of.........Review petition to be registered as TNERC - RP No.................of..........(iii)Miscellaneous petition to be registered as TNERC.............MP No.............of...........Consumer grievances about utility or general nature and not falling under Miscellaneous petition to be treated as normal office disposal.
