Section 11 in Tamil Nadu Electricity Regulatory Commission (Demand Side Management) Regulations, 2013
11. Formulation of DSM Plan.
(1)Distribution Licensee shall formulate and submit to the Commission a perspective DSM Plan covering the control period for approval, within one year of coming into force of these regulations. The Plan shall include.-(a)an overall goal for DSM Plan;(b)description of DSM programmes to form a part of DSM Plan;(c)implementation process and schedule of each programme in the plan as a whole;(d)plan for Monitoring and Reporting;(e)indicative cost effectiveness assessment of programmes(2)The first DSM Plan shall be in force for a period till the end of ongoing MYT Control Period and subsequent DSM Plans shall be in force as provided in regulation 12.(3)The Distribution Licensee shall include all relevant DSM programmes (including multi-state programmes) developed by Bureau in its perspective plan as and when such programmes are announced by Bureau.(4)The Distribution Licensee shall submit on rolling basis, an annual plan, not inconsistent with the perspective plan, for upcoming year, along with the Annual Performance Review.(5)Selection and prioritisation of various DSM programmes in the DSM Plan shall be guided by the following factors:(a)Cost effectiveness;(b)DSM Objectives identified in Regulation 3;(c)Whether the proposed programmes supplement National level efforts adopted by the Bureau; and(d)Programmes with high visibility and therefore potential for creation of awareness within consumers
