Section 13 in Tamil Nadu Electricity Regulatory Commission Tamil Nadu Electricity Distribution Code
13.
The Licensee shall monitor the voltage, frequency and power factor in the distribution system at different points, during the peak and off peak hours and take all reasonable measures for the improvement of the same, if it falls below the prescribed level continuously.(1)Voltage: The variation in the voltage levels in the distribution system may depend upon the available VAR generation, system loads and configuration of the transmission system and distribution system. Under normal operating conditions the Licensee shall exercise proper voltage monitoring and control in the distribution system beyond the point of interconnection so as to maintain voltage at all levels in accordance with the Standards of Performance specified by the Commission. The means adopted shall include.(a)Use of transformers equipped with tap changers (on load /Off Load).(b)Balancing of loads between phases of the LT network.(c)Limiting KVA- km loading of the circuits(d)Reduction of overloaded transformers by planning and installing additional distribution transformers.(e)By installing the required regulating transformers (Boosters) and synchronous Condensers at appropriate locations.(f)Installation of shunt capacitors/Capacitor banks at optimum locations depending upon the requirement of VAR compensation in the network(g)[Provision of switched/fixed capacitor, as the case may be, on the (secondary) LV side of Distribution Transformers.] [[Substituted ns per Commission's Notification No. TNERC/DC/8-8 dated 8.2.2008 (w.e.f. 27.2.2008) xohich before substitution stood as under:'Provision of switched capacitor on the (secondary) LV side of Distribution Transformers']](2)Frequency: The Licensee shall abide by the instructions issued by the SLDC on load frequency control for maintaining the supply frequency within the statutory limits either by resorting to load shedding or by rolling blackouts.(3)Power Factor: The Licensee shall maintain the system power factor at the level of minimum of 0.9 (Lag) at the interface/s and carry out system improvement measures at strategic points in the distribution system by undertaking useful system studies and installing the required VAR compensation equipment to meet the situation. The Licensee shall also counsel and [advise the consumers] [Substituted for the expression 'advise consumers' as per Commission's Notification No. TNERC/DC/8-8dated 8.2.2008 (w.e.f. 27.2.2008)] on the ways and means to improve the power factor in their respective systems to the required level. It shall be obligatory on the part of the consumers to improve the power factor of their connected loads to the required level in accordance [with the provisions] [Substituted for the expression 'with provisions' as per Commission's Notification No. TNERC/DC/8-8 dated 8.2.2008 (w.e.f. 27.2.2008)] made in this code. Every consumer with a power factor less than the stipulated level may be suitably advised to rectify the situation by installing appropriate power factor correction equipment, without prejudice to the levy of compensation charges as per the orders of the Commission from time to time.(4)Special Conditions: Special conditions shall be incorporated in the connection agreement for loads with high harmonic content, low power factor and unacceptable supply voltage and frequency fluctuations, so that the consumer shall be forced to install appropriate correction equipments to meet the requirements of this Code.
