Section 18 in Central Electricity Regulatory Commission (Cross Border Trade of Electricity) Regulations, 2019
18. Data and Communication Facilities.
- a. Reliable and efficient voice and data communication systems shall be provided to facilitate necessary communication and data exchange, and supervision or control of the grid by the NLDC or RLDC, under normal and extraordinary conditions. Such communication system must be established from generating station or concerned grid substation(s) to control room of System Operator of a neighbouring country and from there to control room of System Operator of India.Provided that the Cross Border Transmission Link shall necessarily have reliable and efficient voice and data communication systems with the System Operators on both the sides.b. All Participating Entities shall ensure that the voice and data communication facilities to telemeter power system parameters such as flow, voltage and status of switches or transformer taps etc. is installed in line with interface requirements as per the applicable Regulations of CERC. The associated voice and data communication system to facilitate voice and data flow up to appropriate data collection point on CTUs system shall be established by the concerned Participating Entities as specified by CTU in the Connection Agreement.
