Section 13 in Tamil Nadu Electricity Regulatory Commission Intra State Open Access Regulations, 2005
13. Procedure for Short-Term Open Access Customer.
(a)An application for short-term open access shall be submitted by a Open access customer, along with the agreement, commitment letter from the supplier, details of terminal beneficiary etc., to the State Load Dispatch Center (SLDC). The application shall contain details such as capacity needed, point of injection, point of drawal, duration of availing open access, peak load, sustained load and such other additional information that may be specified by the SLDC. A customer intending to avail open access shall also submit a copy of his application to the distribution Licensee of the area in which the direct / embedded customer is located.(b)The application shall be accompanied by a non-refundable application registration fee of Rs.1000/ (one thousand), payable in the manner to be decided by the SLDC;(c)SLDC shall inform the feasibility for the short term open access to the applicant within fifteen days from the date of receipt of the application.(d)After the feasibility is established and prior to execution of agreement, a sum of Rs. 10000 (ten thousand) shall be payable to the SLDC towards the open access agreement fee in the name and in the manner to be decided by the SLDC;(e)The reserved capacity by a short term open access customer is not transferable to others.(f)In case a short-term customer is unable to utilize the full or substantial part of the capacity reserved, he shall inform the State Load Dispatch Centre along with reasons for his inability to utilize the reserved capacity and may surrender the reserved capacity.(g)The State Load Dispatch Centre may reduce or cancel the reserved capacity of a short-term customer when such a short-term customer frequently under-utilizes the reserved capacity;(h)The short-term customer, who has surrendered the reserved capacity or whose reserved capacity has been reduced or cancelled, shall bear full transmission or distribution charges as the case may be and the scheduling and system operation charges based on original reserved capacity till such time it is not utilized by the utility or allotted to any other open access customer, and limited to the period for which the capacity was reserved;(i)The capacity available as a result of surrender or reduction or cancellation of the reserved capacity by the State Load Dispatch Centre, may be reserved for any other short-term open access customer in accordance with these regulations.(j)For the purpose of registration / agreement fee, renewal of short term open access agreements shall be treated in the same way as a new applicant.
