Section 9(7) in Tamil Nadu Electricity Regulatory Commission Intra State Open Access Regulations, 2005
(7)[ Grid availability Charges: (a) In cases of outages of generator supplying to a consumer on open access or when the scheduled generation is not maintained or when the drawal by the said consumer is in excess of the schedule, standby arrangements should be provided by the distribution licensee. Towards this end, the distribution licensee is entitled to collect tariff for temporary connection to that category of consumer as grid availability charges for back up supply from the grid. As and when the ABT regime is implemented in the State and the UI charges are fixed by the Commission, the grid support charge eligible to the distribution licensee shall be (a) the tariff applicable for the temporary connection to that category of consumer or (b) the applicable UI charges whichever is higher.] [[Substituted by Commission's Notification No. TNERC/lSOA/11/1-2 dated 11.10.2.008 (w.e.f. 3.8.2005) before substitution stood as under:'The application shall be accompanied by a non-refundable application registration fee of rupees five thousand payable in the manner to be decided by the STU']](b)If a generator happens to be an open access customer, partly or fully in third party sale of power and he desires to avail start up power from the Grid, the generator shall be permitted to do so at a charge to be determined by the Commission for the start up power. However if the generator who has availed open access, happens to be a Captive Power Producer / NCES Generator / Independent Power Producer (IPP) and desires to avail start up power from the Grid, the transaction shall be governed by the respective CPP / NCES policy of the Commission or as per the power purchase agreement in the case of IPP approved by the Commission.
