Section 6(3) in Tamil Nadu Electricity Grid Code, 2005
(3)Procedure for connection: (i) STU shall identify opportunities for new connections and optimal locations after conducting the system studies in co-ordination with the organizations listed under the respective sections of the Act, namely Section 39(2)(b) for the STU and in conformity with the National Electricity Plan drawn by the Authority under Section 3(4) of the Act.(ii)STU shall furnish details of the prospective connection points in respect of their system on their web-site inviting initial application from the users.(iii)Connection may also be sought for locations other than those described in (i) and (ii).(iv)In all the cases covered by the points (i), (ii) and (iii) above, the users and transmission licensee shall forward their request for grid connectivity to the STU, as the case may be, in the proforma prescribed by the STU. Proforma for different categories of users shall be made available on STU's web-sites and shall inter-alia, include technical data pertaining to generating unit(s)/ transmission system / distribution system / load, single line diagram and topographical map showing the location of the proposed user's apparatus and equipment.(v)The prospective users shall be required to pay to the STU/transmission licensee the charges as (proposed by STU/transmission licensee) approved by the Commission, for the purposes of conducting initial interconnection studies, any additional studies as well as processing the application.(vi)On receipt of the request from the user & transmission licensee along with the prescribed charges, the STU / transmission licensee shall, within one month of receipt of the proposal, accept the proposal or suggest modifications thereto. In the event of user / transmission licensee requesting for any specific information / study / data from the STU / transmission licensee for the purpose of grid connectivity, the STU /transmission licensee shall make the same available to the user /transmission licensee(vii)STU shall be entitled to reject any application for connection lo/or use of State Transmission System if such proposed connect ion is likely to cause breach of any provision of its license or any provision of the Grid Code or any provision of 1EGC. In the event of any dispute with regard to modifications, not being acceptable to the user, the user may approach the Commission for dispute resolution.(viii)The STU/ transmission licensee and the user/ transmission licensee shall enter into a Connection Agreement within two months of acceptance of the proposal. The Connection Agreement shall contain time schedule for completion of the facilities of User and STU/ transmission licensee, both indemnifying the delays on the part of the other. Both the parties shall inform the progress of major milestones to each other. The lime limit for entering into the connection agreement may be extended, if both parties agree.(ix)Copies of the Connection Agreement shall be sent to the transmission licensee, load dispatch centre, Regional Powder Committee, Commission and the Authority.(x)Upon fulfillment of all the conditions, STU shall notify the agency that it can be connected to the STS.(xi)In respect of existing connections, the Commission may allow relaxation up to 2 years in respect of connection agreements. The process of renegotiation of the connection conditions of the STS should be completed within the above period. Due to any reason if this process gets delayed further, Commission may consider relaxation for a further period for which a petition will have to be filed by the concerned constituent along with STU's recommendations / comments. The present agreements may continue till such renegotiation and revised agreements are over.(xii)The cost of modification, if any, shall be borne by the concerned constituent. The STU shall normally make a formal offer to the agency within two months. The offer shall specify and take into account any works required for the extension or reinforcement of the Transmission System to satisfy the requirements of the connection application and for obtaining statutory clearances, way leaves as necessary.
