Section 3 in Tamil Nadu Electricity Regulatory Commission Tamil Nadu Electricity Distribution Code
3. Entities involved in distribution and their respective roles.
- The following are the entities involved in the distribution of electricity and their respective roles,(1)State Load Dispatch Center (SLDC): It is the apex body to ensure integrated operation of the power system in the State. Its functions as assigned to it under the Act area.(a)be responsible for optimum scheduling and despatch of electricity within the State, in accordance with the contracts entered into with the Licensees or the Generating Companies operating in the state;(b)monitor grid operations;(c)keep accounts of the quantity of electricity transmitted through the State Grid.(d)exercise supervision and control over the intra-State transmission system and(e)be responsible for carrying out real time operations for grid control and despatch of electricity within the State through secure and economic operation of the State Grid in accordance with the grid standards and Tamil Nadu Electricity Grid Code (TNEGC)It is vested with the power to levy and collect such fees and charges from the Generating Companies and Licensees engaged in intra-state transmission of electricity, which may be specified by the Commission.In addition to the above, it shall also keep accounts of the consumers / licensees / persons engaged in generation and traders involved in open access transactions.(2)State Sub Load Dispatch Center (SSLDC): It is a body sub ordinate to SLDC to perform, under the supervision, control and direction of the State Load Despatch Center, its functions in any specified area in the State. It shall also collect necessary data relevant to the SLDC, make operational analysis and report to SLDC.(3)State Transmission Utility (STU): Its functions are to -(a)undertake transmission of energy through intra-State transmission system (ISTS);(b)discharge all functions of planning and coordination of ISTS taking into account the national power plans and guide lines issued by Central Electricity Authority (CEA), in coordination with all the concerned organizations;(c)ensure development of an efficient coordinated economical system of intra state transmission lines for smooth flow of electricity from Generating sources to Load Centers;(d)provide non-discriminatory open access to its Transmission systems for use by (i) any Licensee or generating company on payment of the transmission charges; or (ii) any consumer as and when such open access is introduced by the Commission under sub-section 2 of section 42 of the Act on payment of the transmission charges and a surcharge thereon as may be specified by the Commission.(e)implement the Code with respect to the Distribution Licensees and oversee for prudent practices and grid discipline;(f)facilitate review and recommend amendments to the Code to Commission without prejudice to the provisions in clause 51 of this code;(g)recommend for issue of distribution licenses;(h)supervise, direct and control the works of construction, operation and maintenance of any ISTS and;(i)take measures for resolution of issues arising due to non-compliance of operational / commercial provisions of the Code by the respective entities.(4)Distribution Licensees: The duties of the Distribution Licensee are:(i)to develop and maintain an efficient coordinated and economical distribution system in his/her area of supply and to supply electricity in accordance with the provisions contained in the Act.(ii)to implement the code with respect to the requirements from the consumers and oversee for prudent practices and code discipline.(iii)to facilitate review and recommend to the Commission amendments to the code without prejudice to the provisions in clause 51 of this code.(iv)to ensure that the consumer installations comply with the requirements of the code at the time of effecting service connection.(v)to take measures for resolution of issues arising due to non-compliance of operational / commercial / technical regulations of the code by the various sections of consumers in their jurisdiction.(vi)to allow the Distribution lines to be used as common carrier as and when the Commission introduce non-discriminatory open access to any of the consumer in his/her area to get supply from other Licensees / Generating Companies outside his/her area.(5)Tamil Nadu Electricity Regulatory Commission (TNERC): The functions of Commission as set out in the Act and rules made there under and in particular, to, -(i)determine the tariff for generation, supply, transmission and wheeling of electricity, wholesale, bulk, and retail as the case may be within the State;(ii)introduce non-discriminatory open access as per the provisions contained in the Act and in phases. Where open access has been provided to a category of consumer, the Commission shall determine the wheeling charges and surcharge thereon;(iii)[regulate electricity purchase and procurement process of distribution licensees including the price at which the electricity shall be procured from the generating companies or licensees or from other sources through agreements for purchase of power for distribution and supply within the State;] [[Substituted as per Commission's Notification No. TNERC/DC/8-8 dated 8.2.2008 (w.e.f. 27.2.2008. Before substitution it read under:(iii)regulate electricity purchase and procurement process of distribution licensees including the price at which the electricity shall be procured from the generating companies or licensees or from other sources through agreements for pozver purchase;]](iv)facilitate intra state transmission and wheeling of electricity;(v)specify and enforce standards with respect to quality, continuity and reliability of service by Licensees.
