Section 27 in Tamil Nadu Electricity Regulatory Commission - Tamil Nadu Electricity Distribution Standards of Performance Regulations, 2004
27. Exemption.
- [(1) The standards of performance specified in this regulation shall remain suspended during Force-majeure conditions or cause beyond the control of the Licensee.] [[Substituted by Commission's Notification No. TNERC/SPR/9/1-4, dated 25th July 2006, (w.e.f. 1 6.8.2006) before substitution it reads as under:'I. The Commission may relax adherence by the licensee to any specific standard of performance during force majeure condition such as war, mutiny, civil commotion, riot, flood, cyclone, storm, lightning, earth quake, grid failure and strike / curfew, lock out, fire affecting the licensee's installations and activities and also underwind or rainy conditions where safety of electrical,equipment and personnel is not possible.]](II)[ "Non-compliance of the Standards contained in this regulation by the licensee shall not be treated as violation and the Distribution Licensee shall not be required to pay any compensation to affected consumers if such violation is caused due to grid failure, or a fault on the Transmission Licensee's network, or on account of the instructions given by the SLDC/SSLDC, over which the Distribution Licensee has no reasonable control.] [Inserted by Commission's Notification No. TN ERC/SPR/9/1-4, dated 25th July 2006, (w.e.f 16.8.2006).][III] [Re-numbered by Commission's Notification No. TNERC/SPR/9/1-4, dated 25th July 2006, (w.e.f. 16.8.2006).] Commission under specific circumstances may relax provisions of regulations in general or in specific cases for the period specified in these regulations.
