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State of Andhra Pradesh - Act

Andhra Pradesh Electricity Regulatory Commission (Transmission Standards of Performance) Regulation, 2007

ANDHRA PRADESH
India

Andhra Pradesh Electricity Regulatory Commission (Transmission Standards of Performance) Regulation, 2007

Regulation 1 of 2006

Published on 1 January 2006
Commenced on 1 January 2006
[This is the version of this document from 1 January 2006.]
[Note: The original publication document is not available and this content could not be verified.]

Andhra Pradesh Electricity Regulatory Commission (Transmission Standards of Performance) Regulation, 2007(Regulation No. 1 of 2006)Last Updated 25th September, 2019In exercise of the powers conferred by Sections 181 read with Section 57(1), 57(2) and 86 (1 )(i) of the Electricity Act, 2003 (36 of 2003), the Andhra Pradesh Electricity Regulatory Commission makes the following Regulation, namely:

1. Short title and Commencement.

- 1.1 This Regulation may be called the "Andhra Pradesh Electricity Regulatory Commission (Transmission Standards of Performance) Regulation, 2007".

1.2This Regulation shall be applicable to the State Transmission Utility/ Transmission Licensee in the State of Andhra Pradesh.

1.3This Regulation extends to the whole of the State of Andhra Pradesh.

1.4This Regulation shall come into force on the date of its publication in the Official Gazette of Andhra Pradesh.

2. Definitions.

- 2.1 In this Regulation, unless the contest otherwise requires:(a)"Act" means the Electricity Act, 2003 (Central Act No. 36 of 2003);(b)"APTRANSCO" means Transmission Corporation of Andhra Pradesh Limited registered under the Companies Act, 1956;(c)"CEA" means the Central Electricity Authority;(d)"Commission" means Andhra Pradesh Electricity Regulatory Commission;(e)"Consumer" in the context of this Regulation means any person who is provided with the transmission services by the transmission licensee and includes any person whose premises are for the time being connected for the purpose of providing transmission services from the licensee, and persons who have applied for availing transmission services from a transmission licensee.(f)"EHV/EHT" means Extra High Voltage/Extra High Tension (voltage level above 33,000 volts);(g)"Grid Code" means the set of principles and guidelines prepared in accordance with the terms of Section 86(1 )(h) of the Electricity Act, 2003;(h)"IEGC" means the Indian Electricity Grid Code approved by Central Electricity Regulatory Commission (CERC) and shall include any Grid Code specified by Central Commission under clause (h) of sub-section (1) of Section 79 of the Act;(i)"PGCIL" means Power Grid Corporation of India Limited, a Central Transmission Utility notified under sub-section (1) of Section 38 of the Act;(j)"Rules" means the India Electricity Rules, 1956 and/or any otherrules made under Act;(k)"State" means the State of Andhra Pradesh(l)"State Transmission System" means the system of EHV electric lines and electrical equipment operated and/or maintained by State Transmission Utility and/or any Transmission Licensee for the purpose of the transmission of electricity among generating stations, ' external interconnections, distribution systems and any other user connected to it with in the state of Andhra Pradesh;(m)"User" means a person including Generating Stations within the State, Transmission Licensees or Distribution Licensees within the State and open access customer who use the State Transmission System and who must comply with the provisions of the Grid Code.

2.2Words and expressions used but not defined herein shall have the meaning assigned to them in Electricity Act, 2003, Indian Electricity Grid Code. Andhra Pradesh Electricity Grid Code and Indian Electricity Rules, 1956.

3. Objective.

- This Regulation lays down the performance standards to maintain certain critical grid parameters within the permissible limits. These standards shall serve as guidelines for State Transmission Utility (STU)/Transmission Licensee to operate the Intra-State Transmission System for providing an efficient, reliable, co-ordinated and economical system of electricity supply and transmission. The main objectives of these performance standards are:

(a)To ensure that the grid performance meets minimum standards essential for the Users' system demand and proper functioning of equipment;

(b)To enable the Users to design their systems and equipment to suit the electrical environment that they operate in; and

(c)To enhance the quality standards of the State Transmission System in order to move towards standards stipulated in or established under the authority of National and State Acts and Rules in the short term and gradually towards the international standards in the long term.

4. Standards of Performance.

- 4.1 The Transmission performance standards are classified under the following two categories:(a)Mandatory Standards - Those performance standards, the failure to maintain which attracts the provisions of sub-section (2) of the Section 57.(b)Desirable Standards - Those performance standards, which are desirable for providing quality, continuity and reliability of services by the Licensees, and though also specified by the Commission do not, unless provided otherwise by the Commission from time to time, attract the provisions of subsection (2) of the Section 57.

4.2The following standards are the mandatory standards:

(a)Voltage Variation

(b)Safety Standards

These are statutory standards to be complied with by the Licensee as per Electricity Rules, 1956 wherever not inconsistent with the Act. The new Rules under Section 53 of Act are yet to be issued by the CEA in consultation with the State Government. The standards specified in this Regulation shall therefore be revised after new Rules under the Act come into effect.

4.3Desirable standards too have been specified herein under Section 86(1 )(i) of the Act, with the main objective of providing quality, continuity and reliability of services to the consumers. The Commission shall fix the time-bound schedule for implementation/compliance of/with each parameter of these standards. The following standards are specified herein as desirable of achievement:

(a)Feeder Availability

(b)Sub-station Availability

(c)Voltage Unbalance

(d)Neutral Voltage Displacement (NVD)

(e)Voltage Variation Index (WI)

(f)System Adequacy

(g)System Security

5. Phasing of Implementation.

- 5.1 The performance standards excepting the Mandatory Standards, specified herein shall be implemented in a phased manner in three stages as follows:(a)Preliminary Stage (Level-1): The time period of two (2) years immediately after these standards come into force shall be considered as Preliminary State. During this preliminary stage, Standards marked as Level 1 shall be achieved, unless specified otherwise.(b)Transition State (Level-2): Time period spreading up to three (3) years after the Preliminary State shall be considered as Transition Stage. During this period, the licensee is expected to upgrade its systems. Standards marked as Level 2 shall be achieved during Transition State-, unless specified otherwise.(c)Final Stage (Level-3): Two years after expiry of the Transition State when substantial improvements should have been carried out and the system considered to be in satisfactory condition with necessary capability improvement. Standards marked as Level 3 shall be achieved during this Final State.

5.2In all cases, where standards are specified by appropriate authorities, for example Electricity Rules- 1956, such standards shall be required to be complied with as specified by that authority, maybe from the preliminary stage itself.Standards to be complied with:

5.3The Commission specifies the following standards for STU/ Transmission Licensees:

(a)Voltage Variation:

(i)Voltage Variation is defined as the deviation of the root-mean-square (RMS) value of the voltage from its nominal RMS value, expressed in terms of percentage. Voltage Variation may be either of short duration not exceeding one minute or of long duration for a time greater than one minute.

(ii)For the purpose of these standards, the sustained variation in steady state voltage exceeding one minute duration shall be considered. The specified permissible limits of sustained voltage variation shall not apply in the cases where the circumstances are reasonably beyond the control of State Transmission Utility/Transmission Licensee e.g. major break-down, grid failures, accidents, system distress conditions, etc.

(iii)State Transmission Utility/ Transmission Licensee shall make all possible efforts to ensure that the grid voltages remain within the following voltage levels at all points of its Transmission System:

Nominal Voltage (kV)	Maximum Value (kV)	Minimum Value (kV)
4002201323311*	4202451453511.67	3602001203010

* 11 kV voltages to be maintained by the transmission licensee only in those cases where 11 kV supply is extended from the EHT substation.

(b)Safety Standards:

(i)State Transmission Utility/ Transmission Licensee shall observe the general safety requirements as laid down in IE Rules, 1956, for construction, installation, protection, operation and maintenance of electric supply lines and apparatus.

(ii)Relevant rules under IE Rules, 1956 pertaining to safety standards and practices shall be followed.

(iii)State Transmission Utility/ Transmission Licensee shall develop its own Operation and Maintenance Manual (including Safety Regulations) taking into consideration the safety requirements for the construction, operation and maintenance of electrical plants and electric lines as many be specified by the Central Electricity Authority under Clause © of Section 73 read with Section 53 of the Act.

(c)Feeder Availability:

(i)The feeder availability gives the percentage fo time during which the feeder remained available for transmission. Feeder Availability shall be calculated based on following formula:

% Availability of feeders =| (No of feeders X 8760 - Feeder Annual outages in feeder-hours) X 100Total availability in feeder-hours

Here, total availability in hours is equal to the number of hours in a year i.e. 8670 (Non-leap year)

(ii)The Transmission Licensee shall achieve 99% feeder availability from the preliminary stage itself.

(d)Sub-station Availability:

(i)The sub-station availability expressed in percentage is the measure of the extent the power transmission capacity remained available from a sub-section. Sub-station availability shall be calculated based on following formula:

% Availability of SS =| (Installed in MVA X 8760-Outages in MVA X Hours) X 100Installed capacity in MVA X 8760

(ii)The Transmission Licensee shall achieve 97% Substation availability from the preliminary stage itself.

(e)Voltage Unbalance:

(i)The phase voltages of a 3-phase supply should be equal in magnitude and phase angle. The loads on each phase should be balanced. Deviations will result in decreased efficiency, negative torque, vibrations and overheating Severe unbalance could lead to malfunctioning of some equipment. The unbalance is computed as follows:

% Voltage Unbalance =| Max Deviation from Mean of {VRY, VYB, VBR}X 100{VRY, VYB, VBR}

Where, VRY is voltage between R & Y phases, VYB is Voltage between Y & B phases and VBR is voltage between B & R phases.

(ii)Subject to Distribution Licensee(s) observing the Grid Code Connection Conditions in this regard, the voltage unbalance shall not exceed the values given below:

Implementation Stage	Voltage Level	Limit of voltage Unbalance
PreliminaryState-Level 1Transition State-Level2Transition State-Level 2	220kV and Above132kV33 kV and 11 kV buses in EHV Substation	2%3%3%

Provided that the above limit for Voltage unbalance at the interconnection point with Distribution System arc subject to Distribution Licensee maintaining current nubalance between phases within limit of 3% applied for all feeders of one voltage class emanating from a sub-station including railway traction etc. measured at 3 sub-station in a row. The Voltage unbalance shall be measured at sub-stations provided with measuring instruments having accuracy class within 1% limit.

(f)Neutral Voltage Displacement (NVD):

(i)Unbalance in loads on three phases cause shifting of neutral from earth potential. Neutral displacement is applicable for transformers with 'Star Point' solidly ground. Under "solidly" grounded conditions, the potential of neutral should be equal to earth i.e. zero. But in actual conditions, the earthing of the star point is imperfect and so the star to ground offers small resistance. This results in flow of negative sequence currents because Ir + Iy + lb is not equal to zero, where, Ir is the current in the R-Phase, ly is the current in the Y-Phase and lb is the current in the B-Phase) through neutral to ground. The neutral therefore shifts from earth potential. This performance standard shall be achieved for star point of all EHT transformers having 33kV or 1 lkV on the low voltage side.

(ii)Unbalance voltages and displacement of neutral result in decreased efficiency, negative torque, leakage currents, vibrations and overheating. Severe unbalance and neutral displacement could lead to malfunctioning of some equipment.

(iii)The State Transmission Utility/ Transmission Licensee shall ensure that the neutral point voltage of the transformers with respect to earth will not have potential greater than 2% of the no load phase to phase voltage of the transformer.

(iv)This standard shall be implemented in the Preliminary State (Level 1) itself.

(g)Voltage Variation Index (WI): Voltage Variation Index representing the degree of voltage variation from nominal value (in %) over a specified period of time shall be computed separately by the State Transmission Utility/Transmission Licensee for higher than nominal system voltage and lower than nominal system voltage as per the following formula:

VVI = Square Root of {| ∑ (Vt-VN)/N²) X (1000/Vs)%}

I=1Where,Vi=RMS value of measured voltage (in kV) at hour in the period for which WI is computedVs=RMS value of the nominal system voltage i.e. 400kV, 220kV and 132kV etc. as may be applicable at the interconnection pointN=Number of hourly measurements over the specified period of time.The data from defective metering or any abnormal data shall be discarded from calculations. The VVI shall be computed on monthly basis:

Preliminary State-Level 1	= 10	To be achieved for more than 90% of buses
Transition stage Level 2	= 6	To be achieved for more than 90% of buses
Final Stage-Level 3	= 4	To be achieved for more than 90% of buses

(h)System Adequacy:

System adequacy is the ability of the electric system to receive the generated power or supply the aggregate electrical demand and energy requirements of its consumers at all times, taking into account scheduled and reasonably expected unscheduled outage of system elements. Adequacy of the power system is usually measured in terms of Loss from calculations. The WI shall be computed on monthly basis:Of Load Probability (LOLP) LOLP is the probability of transmission system capacity not being able to meet system load. LOLP can also be expressed as Loss Of Load Expectation (LOLE) in hours per year. This measure does not consider the amount or duration of the generation capacity shortfall. State Transmission Utility/Transmission Licensee is expected to achieve LOLE hours in percentage as under:

Implementation Stage	Nos. of hours in year when system demand		Loss of Load Expectation
can be fully met subject to generation availability (A)	can not fully met even with generation availability (B=8760-A)	(LOLE) in % of hours (C=B XI00/8760)
PreliminaryState-Level 1TransitionStage-Level 2Final Stage-Level 3	744678848672.4	131487687.60	15%10%1%

(i)System Security:

Security is the ability of the electric system to withstand sudden disturbance such as electric short circuit or unanticipated loss of system element, detailed in clause 6 of "Manual on Transmission Planning Criteria" issued by CEA. The State Transmission System shall be designed for a security level of "n-1" i.e. to withstand a single contingency with little negative effect. This means the most severe fault or tripping of a critical generator, transformer or line should not result in instability of the system, overloading lines and / or transformers for more than 15 minutes, voltage drop of more than 10% when the system import is increased by 20%. State Transmission Utility/Transmission Licensee shall maintain the system security level of "n-1" (single contingency) plus spinning reserve margin for Steady State Operation.

Implementation Stage	System Security Level of "n-1" (SingleContingency) plus spinning reserve margin of:
Preliminary Stage-Level 1Transition Stage-Level 2Final Stage-Level 3	No mandatoryrequirement0.5% of system peakload1% of system peak load

6. Reporting Requirement and Compliance.

- 6.2 State Transmission Utility/ Transmission Licensee shall furnish to the Commission an half yearly report in the format prescribed at ANNECURE-A, by October 31st and April 30"' of each year on actual performance vis-a-vis the performance standards laid down in these standards as modified from time to time. The report shall contain all parameters irrespective of whether such parameters are applicable during the current reporting period. The State Transmission Utility/Transmission Licensee shall maintain the base data like Long Sheet, Complaint Registers and Interruption Register and relevant load flow studies in respect of system security etc. at sub-station level for compilation of monthly report at circle level. The consolidated report shall be based on circle-wise compilation for whose State Transmission Utility/ Transmission Licensee. The circle-wise compilation and base data at sub-station level shall be subject to its scrutiny as considered necessary by the Commission.

6.2The Stale Transmission Utility/ Transmission Licensee shall display on their website the actual performance against the required standards on a monthly basis.

6.3For the purpose of this Regulation, the half-year periods would be as follows:

(a)lst Half year: Is1 April to 30,h September

(b)2nd Half year: 1st October to March 31M.

6.4The Commission may, from time to time, modify the contents of the regulation/formats or add new regulation/formats for additional information.

6.5In addition to the hard copies, the information shall necessarily be submitted in such electronic form or through compact disks or e-mail as the Commission may direct.

6.6Effect of default in compliance with the Standards.

(a)Consequent to failure of State Transmission Utility/ Transmission Licensee to meet performance standards specified herein, the affected utility/ Consumers shall be entitled to seek relief/compensation from State Transmission Utility/ Transmission Licensee, as may be determined by the Commission:

Provided that the STU/Transmission Licensee shall be given an opportunity of being heard before such compensation is determined by the Commission.Provided further that the compensation so determined shall be payable within 90 days of its determination by the Commission:Provided also that the payment of compensation by the State Transmission Utility/Transmission Licensee shall be without prejudice to any penalty, which may be imposed or prosecution initiated by the Commission as provided in the Act.

(b)The Commission at its own discretion may require the State Transmission Utility/ Transmission Licensee to furnish a report on actual performance levels maintained against the standards specified by the Commission with its Petitions for Annual Revenue Requirement (ARR) and Tariff Determination, which shall be subject to public hearing for tariff setting by the Commission.

7. Miscellaneous.

- Annual Review of Performance Standards

7.1The Commission in consultation with State Transmission Utility/ Transmission Licensee shall review the performance standards for Transmission System as specified above once in every 5 years or more frequently as may be required.Use of the Information

7.2The Commission shall have the right to use the information submitted by State Transmission Utility/Transmission Licensee as it deems fit including publishing it or placing it on the Commission's website and/or directing the State Transmission Utility/ transmission Licensee to display the information in the licensee's website.Power to Amend

7.3The Commission may, at any time add, vary alter, modify or amend any provisions of this Regulations.Savings

7.4Nothing in this Regulation shall be deemed to limit or otherwise affect the inherent power of the Commission to make such orders as may lye necessary to meet the ends of justice or to prevent abuses of the process of the Commission.

7.5Nothing in this Regulation shall bar the Commission from adopting in conformity with the provisions of the Act, a procedure, which is at variance with any of the provisions of this Regulation, if the Commission, in view of the special circumstances of a matter or class of matters and for reasons to be recorded in writing, deems it necessary or expedient for dealing with such a matter or class of matters.

7.6Nothing stated in this Regulation shall, expressly or implicitly, bar the Commission from dealing with any matter or exercising any power under the Act for which no Regulation has been framed, and the Commission may deal with such matters, powers and functions in a manner it thinks fit.Exemption

7.7The Commission may relax adherence to specific performance standard during force Majecure conditions such as war, mutiny, civil commotion, riot, flood, cyclone, storm, lightening, earthquake, grid failure, and strike/ curfew, lockout, fire affecting the State Transmission Utility's/Transmission Licensee's installations and operation activities.

7.8The Commission under specific circumstances may also relax any provisions of Regulation in general or in specific cases for the period(s) specified in its order(s).Half Yearly Report on Transmission Performance StandardsName of State Transmission Utility/transmission Licensee

Report for HalfYear Ending:.......

Date Of Submission......

SI. No.	Category of Standard	Implementing Stage/level	Performance Standard(s)	Measurable Parameter	Value of Measurable Parameter Specified byCommission	Actual Achievement for half year
Name of the Parameter	Value specified

Note. - 1. The State Transmission Utility shall maintain the base data like Log Sheet, Complaint Registers and Interruption Register etc. at sub-station level.

2. For compilation of monthly report at circle level base data of sub-stations shall be used.

3. The consolidated report for whole State Transmission Utility/Transmission Licensee shall be based on circle-wise compilation.

4. The circle-wise compilation and base data at sub-station level may be subject to Commission scrutiny as may be necessary.

Name of Reporting Officer:Designation

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