Section 12 in Tamil Nadu Electricity Regulatory Commission (Demand Side Management) Regulations, 2013
12. Commission's review and approval of DSM plan.
(1)Distribution Licensee shall submit the DSM Plan to the Commission for approval at least six months before the start date of the next MYT period. The term of the plan shall coincide with the corresponding MYT term. The DSM plan submitted by the Distribution Licensee shall be in both hard and soft copies;(2)The Commission may adopt procedures as specified in the Conduct of Business Regulations for according approval to the DSM Plan and a miscellaneous petition shall be filed in line with Fees & Fines Regulations and Conduct of Business Regulations, 2004;
