Section 4(1) in Tamil Nadu Electricity Grid Code, 2005
(1)State Transmission Utility:(a)Responsible to undertake transmission of electricity through Intra State Transmission System.(b)STU shall discharge all functions of planning and coordination relating to intra state transmission system with(i)Central transmission utility(ii)State Government(iii)Generating Stations(iv)Regional Power Committee(v)Central Electricity Authority(vi)All Licensees(vii)Any other person notified by the State Government in this behalf(c)Ensure development of an efficient, coordinated and economical system of intra state transmission lines for smooth flow of electricity from a generating station to the load centers. All the planning works, viz., long term as well as short term shall be the responsibility of STU only.(d)Provide non-discriminatory open access to its transmission system for use by -(i)any licensee or generating company on payment of the transmission charges or;(ii)any consumer as and when open access is provided by the commission under subsection(2) of section 42 of the act, on payment of the transmission charges and a surcharge thereon as may be specified by the commission.(iii)be a nodal agency for all long term open access customers.(e)STU shall not engage in the business of trading of electricity.
