Section 10(2) in Tamil Nadu Electricity Grid Code, 2005
(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.
