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Union of India - Section

Section 64 in The Indian Electricity Rules, 1956

64. [ Use of energy at high and extra-high voltage

.-(1) The Inspector shall not authorise the supplier to commence supply or where the supply has been discontinued for a period of one year and above, to re-commence the supply at high or extra-high voltage to any consumer unless,-(a)all conductors and apparatus situated on the premises of the consumer are so placed as to be inaccessible except to an authorised person and all operations in connection with the said conductors and apparatus are carried out by an authorised person;(b)the consumer has provided and agrees to maintain a separate building or a locked weather-proof and fire-proof enclosure of agreed design and location, to which the supplier at all times have access for the purpose of housing his apparatus and metering equipment, or where the provision for a separate building or enclosure is impracticable, the consumer has segregated the aforesaid apparatus of the supplier from any other part of his own apparatus:Provided that such segregation shall be by the provision of fire-proof walls, if the Inspector considers it to be necessary:Provided further that in the case of an out-door installation the consumer shall suitably segregate the aforesaid apparatus belonging to the supplier from his own to the satisfaction of the Inspector;(c)all pole type sub-stations are constructed and maintained in accordance with rule 69.
(2)The following provisions shall be observed where energy at high or extra-high voltage is supplied, converted, transformed or used:-
(a)[(i) Clearances as per Indian Standard Code shall be provided for electrical apparatus so that sufficient space is available for easy operation and maintenance without any hazard to the operating and maintenance personnel working near the equipment and for ensuring adequate ventilation:
[Provided that the owner of the transformer installation shall not allow any encroachment below such installations. The Electrical Inspector shall direct appropriate law enforcing authorities to remove such encroachments, if in his/her opinion, such encroachments pose a danger to the life of the operating personnel/public person or property.]
(ii)[ The following minimum safety working clearances shall be maintained for the bare conductors or live parts of any apparatus in outdoor sub-stations, excluding overhead lines of HV and EHV installations. [Substituted by G.S.R. 112, dated 22.3.2000 (w.e.f. 15.4.2000). ]
Highest system voltage (KV) Safety working clearance (Metres)
12 2.6
36 2.8
72.5 3.1
145 3.7
245 4.3
420 6.4
800 10.3
Notes .-
(1)The above values are valid for altitude not exceeding 1000 metres (m). A correction factor of 1.25 per cent 100 m. is to be applied for increasing the clearance for altitudes more than 1000 m. and upto 3000 m.
(2)The above safety working clearances are based on an insulation height of 2.44 m. which is the height of lowest point on the insulator (where it meets the earthed metal) from the ground.
(3)"Safety Working Clearance" is the minimum clearance to be maintained in air between the live part of the equipment on one hand and earth or another piece of equipment or conductor on which it is necessary to carry out the work, on the other.
(4)The "Highest System Voltage" is defined as the highest rms phase to phase voltage which occurs under normal operating conditions at any time and at any point of the system. It excludes voltage transients (such as those due to system switching) and temporary voltage variations due to abnormal system conditions (such as those due to fault conditions or the sudden disconnection of large loads).]
(b)[ The windings of motors or other apparatus within reach from any position in which a person may require to be, shall be suitably protected so as to prevent danger. [Substituted by G.S.R. 843, dated 23.7.1985 (w.e.f. 7.9.1985). ]
(c)Where transformer or transformers are used, suitable provision shall be made, either by connecting with earth a point of the circuit at the lower voltage or otherwise, to guard against danger by reason of the said circuit becoming accidentally charged above its normal voltage by leakage from or contact with the circuit at the higher voltage.
(d)A sub-station or a switch-station with apparatus having more than 2000 litres of oil shall not [* * *][be located in the basement where proper oil draining arrangement cannot be provided. [Substituted by G.S.R. 843, dated 23.7.1985 (w.e.f. 7.9.1985). ]
(e)Where a sub-station or a switch-station with apparatus having more than 2000 litres of oil is installed, whether indoor or out-doors, the following measures shall be taken, namely:-
(i)The baffle walls [of 4 hour fire rating][shall be provided between the apparatus in the following cases:- [Substituted by G.S.R. 843, dated 23.7.1985 (w.e.f. 7.9.1985). ]
(A)single phase banks in the switch-yards of generating stations and sub-stations;
(B)on the consumer premises;
(C)where adequate clearance between the units is not available.
(ii)Provisions shall be made for suitable oil soakpit and where use of more than 9000 litres of oil in any one oil tank, receptacle or chamber is involved, provision shall be made for the draining away or removal of any oil which may leak or escape from the tanks, receptacles or chambers containing the same, special precautions shall be taken to prevent the spread of any fire resulting from the ignition of the oil from any cause and adequate provision shall be made for extinguishing any fire which may occur. Spare oil shall not be stored in any such sub-station or switch-station.
(iii)[ All the transformers and switchgears shall be maintained in accordance with the maintenance schedule given in the relevant Code of Practices of BIS and the authorised person shall keep a record thereof as required under rule 3(6).
(iv)Notwithstanding anything contained in rule 64(2)(d) and rule 64(2)(f)(ii), only dry type of transformers shall be used for installations inside the residential/commercial buildings.]
(f)[(i) Without prejudice to the above measures, adequate fire protection arrangement shall be provided for quenching the fire in the apparatus; [Substituted by G.S.R. 358, dated 30.4.1987 (w.e.f. 9.5.1987). ]
(ii)Where it is necessary to locate the sub-station/switch-station in the basement following measures shall be taken:-
(a)The room shall necessarily be in the first basement at the periphery of the basement;
(b)The entrances to the room shall be provided with fire resisting doors of 2-hour fire rating. A curb (sill) of a suitable height shall be provided at the entrance in order to prevent the flow of oil from a ruptured transformer into other parts of the basement. Direct access to the transformer room shall be provided from outside.
(c)[ The transformers shall be protected by an automatic high velocity water spray system or by carbon dioxide or BCF (bromochloro-difluromethane) or BTM (bromotrifluromethane) fixed installation system or nitrogen injection and drain method.]
(iii)[ Oil-filled transformers installed indoors shall not be on any floor above the ground or below the first basement.] [Substituted by G.S.R. 358, dated 30.4.1987 (w.e.f. 9.5.1987). ]
(g)Cable trenches inside the sub-stations and switch-stations containing cables shall be filled with sand, pebbles or similar non-inflammable materials or completely covered with non-inflammable slabs.
(h)Unless the conditions are such that all the conductors and apparatus may be made dead at the same time for the purpose of cleaning or for other work, the said conductors and apparatus shall be so arranged that these may be made dead in sections, and that work on any such section may be carried out by an authorised person without danger.
(i)Only persons authorised under sub-rule (1) of rule 3, shall carry out the work on live lines and apparatus.]
(3)[ All EHV apparatus shall be protected against lightning as well as against switching over voltage. The equipment used for protection and switching shall be adequately co-ordinated with the protected apparatus to ensure safe operation as well as to maintain the stability of the inter-connected units of the power system.] [ Inserted by G.S.R. 336, dated 20.3.1988 (w.e.f. 23.4.1988). ][64-A. Additional provisions for use of energy at high and extra-high voltage.-The following additional provisions shall be observed where energy at high or extra-high voltage is supplied, converted, transferred or used, namely:-
(1)Inter-locks .-Suitable inter-locks shall be provided in the following cases:-
(a)Isolators and the controlling circuit breakers shall be inter-locked so that the isolators cannot be operated unless the corresponding breaker is in open position;
(b)Isolators and the corresponding earthing switches shall be inter-locked so that no earthing switch can be closed unless and until the corresponding isolator is in open position;
(c)Where two or more supplies are not intended to be operated in parallel, the respective circuit breakers or linked switches controlling the supplies shall be inter-locked to prevent possibility of any inadvertent paralleling or feedback;
(d)When two or more transformers are operated in parallel, the system shall be so arranged as to trip the secondary breaker of a transformer in case the primary breaker of that transformer trips;
(e)All gates or doors which give access to live parts of an installation shall be inter-locked in such a way that these cannot be opened unless the live parts are made dead. Proper discharging and earthing of these parts should be ensured before any person comes in close proximity of such parts;
(f)Where two or more generators operate in parallel and neutral switching is adopted, inter-lock shall be provided to ensure that generator breaker cannot be closed unless one of the neutrals is connected to the earthing system.
(2)Protection .-All systems and circuits shall be so protected as to automatically disconnect the supply under abnormal conditions.The following protection shall be provided, namely:-
(a)Over current protection to disconnect the supply automatically if the rated current of the equipment, cable or supply line is exceeded for a time which the equipment, cable or supply line is not designed to withstand;
(b)Earth-fault/earth leakage protection to disconnect the supply automatically if the earth fault current exceeds the limit of current for keeping the contact potential within reasonable values;
(c)[ Gas pressure type and winding and oil temperature protection to give alarm and tripping shall be provided on all transformers of ratings 1000 KVA and above;]
(d)[ Transformers of capacity 10 MVA and above shall be protected against incipient faults by differential protection; and [ Inserted by G.S.R. 358, dated 30.4.1987 (w.e.f. 9.5.1987).]
(e)All generators with rating of 100 KVA and above shall be protected against earth fault/leakage. All generators of rating 1000 KVA and above shall be protected against faults within the generator winding using restricted earth fault protection or differential protection or by both;]
(f)[ High speed bus bar differential protection alongwith local breaker back up protection shall be commissioned and shall always be available at all 220 KV and above voltage sub-stations and switchyards and generating stations connected with the grid: [ Inserted by G.S.R. 468, dated 16.11.2000 (w.e.f. 25.11.2000). ]
Provided that in respect of existing 220 KV sub-stations and switchyard having more than one incoming feeders, the high speed bus bar differential protection alongwith local breaker back up protection, shall be commissioned and shall always be available:Provided further that the provisions contained in this sub-rule shall have effect in respect of the existing installations from the date to be specified by the appropriate Government but such a date shall not be later than a period of three (3) years from the date this rule comes into force.]