Section 10(1) in Tamil Nadu Electricity Grid Code, 2005
(1)As stipulated under Section 33 (2), (4) and (5) of the Act, every licensee, generating company, generating station, substation and any other person connected with the operation of the power system shall comply with the directions issued by SLDC. If any dispute arises with reference to the quality of electricity or safe, secure and integrated operation of the State Grid or in relation to any direction given by SLDC, it shall be referred to the Commission for decision. Pending decision of the Commission the licensee or the generating company shall comply with the directions of the SLDC. TNERC, in turn, after due process, may order the defaulting entity for compliance, failing which it may take penal action and other regulatory measures, which includes termination of connectivity agreement/ de-linking from the Grid etc., through STU/SLDC.
