Section 5 in Tamil Nadu Electricity Regulatory Commission - Tamil Nadu Electricity Distribution Standards of Performance Regulations, 2004
5. Exceptions on duty to supply for agricultural and hut services.
- The provision under section 43 of the Act is, however, not applicable in the case of agricultural and hut services, which shall be governed by the directives issued by the Commission, from time to time, on the basis of the guidance on this matter by the National Electricity Policy [as stipulated in section 86 (4) of the Act] [Substituted by TNERC/SPR/9/l-6 dated 8.5.2007 (W.E.F.23.5.2007).] and the policy directions on public interest by the State government (as stipulated in section 108 of the Act).
