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State of Tamilnadu - Section

Section 7 in Tamil Nadu Electricity Regulatory Commission Intra State Open Access Regulations, 2005

7. Allotment Priority.

- The priority for allotment of open access shall be decided on the following criteria:
(a)A distribution Licensee shall have the highest priority in allotment of open access capacity irrespective of whether the open access request is for long term or short term
(b)Other long-term open access customers shall have the priority next to the Distribution Licensee
(c)The short-term open access customer shall have the priority next to the long term open access customer
(d)Allotment priority for short term open access customer shall be decided subject to capacity availability
(e)An existing open access customer shall have the priority higher than new open access customer under respective category provided he applies for its renewal thirty days prior to the expiry of existing term of open access.
(f)Subject to clauses (a) to (e) above, the decision shall be based on the basis of first come first served;
(g)During capacity availability constraints, the allotment can be made available to the next senior applicant, provided that the first senior is not able to limit his requirement to the available capacity and so on.