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NCT Delhi - Section

Section 20 in Delhi Electricity Regulatory Commission (State Grid Code) Regulations, 2008

20. Access at Connection Site.

- 20.1 The Transmission Licensee or User owning the Connection Site shall provide reasonable access and other required facilities to another Transmission Licensee or User whose equipment is proposed to be installed/installed at the Connection Site for installation, operation, maintenance, etc.
20.2Written procedures and agreements shall be developed between Transmission Licensees and Users to ensure that mandatory access is available to the concerned Transmission Licensee or User at the same time safeguarding the interests of Transmission Licensee and User at the connection site.Annexure-I to Chapter-IIIConnection Agreement(Refer Regulations - 14.2)This Agreement for connection to and use of Transmission System of_______________________________ (Name of the Transmission Licensee) is made this . . .day of . . . . . . month of . . . . . . year.Between[1] ---------------------------------------------------------------------------------------(Name of the Transmission Licensee) whose registered office is at --------------------------------------------------------------------------------,And[2] ........................... (Name of the company) whose registered office is at ........................... (detailed address) therein after called "User"Whereas[A] ----------------------------------(Name and address of the Transmission Licensee) is a holder of Transmission License granted by the DERC as per the provision of the Electricity Act, 2003 (here after called as the 'Act') agreed to execute a Connection Agreement for the purpose export/import of power at 220 kV/400 kV to ---------------------------------------------------------------(name of the User)[B] ...........................(Name of the Distribution Company (the User) is the holder of the Distribution Licence, (No..........) issued by DERC vide order dated-------------------[C] ........................... (Name of the User i.e. Generator / CGP / Bulk Consumer) is the holder of the authorization issued by the State Government / Central Government / CERC / DERC vide order No................... dated.Now is Hereby Agreed as Follows
(i)Grid Code Compliance
It is agreed that the User ................ and ---------------------------------(the Transmission Licensee) will abide by the provisions of the Delhi Grid Code (DGC)/Indian Electricity Grid Code (IEGC) in force for the purpose of availing / evacuating power from / to ---------------------(the Transmission Licensee) and to maintain a connectivity with the Transmission System network of ------------------------------------------(the Transmission Licensee).
(ii)Terms of agreement
(a)This agreement shall be deemed to have commenced from....... and shall continue until it is terminated. In case of any differences or disagreements between the Transmission Licensee and the User in regard to any changes required from time to time to the terms of this agreement the same shall be resolved amicably failing which the matters shall be referred to the DERC.
(b)The term of this Agreement shall stand modified or terminated automatically as per the Regulations which DERC may issue from time to time in accordance with the functions and powers of the Commission under the Act. As soon as practicable following any Regulations of the Commission which has the effect of modifying the terms of this Agreement, the Transmission Licensee shall prepare a revised version of this agreement, incorporating the modified term and following Agreement between the Transmission Licensee and User that the revised version accurately reflects the relevant Regulation, the User shall execute the revised version.
(c)No User shall assign the Agreement or transfer or part with the benefits under the Agreement in favour of any other person/User without the express consent or approval of the Transmission Licensee.
(d)Any connection, which has been unauthorisedly transferred or parted with, shall be liable for disconnection after expiry of a seven days notice calling for explanation and considering the explanation submitted.
(e)The User agrees to bear the cost of stamp duty and all cost incidental to the execution of this agreement in full.
(iii)Details of Connection
(a)System of supply voltage:
(b)Total contract demand:
(c)Phasing of the contract demand:
(d)Connection details (Including control details as per the Regulations):
(LILO arrangement of transmission line with a switching station/from a bay of an existing grid substation of the Transmission Licensee)
(e)Details of reactive power compensation arrangement:
(f)Details of the scheme of the switching station/bay
i. Bus-bar arrangement: Three bus system/Two bus system/main and transfer bus system, Bus-bar typeii. Provision for future expansion
(g)Captive Generating Plant:
i. Rated capacity:ii. Rated voltage level of generation:iii. Quantum of surplus power to be evacuated:iv. Details of the connectivity with the Transmission Licensee's network:v. Mode of communication connectivity with SLDC: Telephone / Fax/ Carrier communication.
(h)Communication arrangement: The User shall be required to provide voice and other data communication facility as decided by SLDC.
(i)Metering Arrangement: The User shall provide meters for accounting and audit purposes as per the standard specified by CEA.
[Details of operational/commercial (tariff) metering scheme to be provided.] Detailed data are to be provided as per provisions of the DGC.
(j)Other Charges: The operation and maintenance charges of the transmission line details to be indicated, 220 kV/400 kV feeder bay (nos. of bays and location of grid substation to be indicated), 220 kV/400 kV switching station (details of bays etc. to be indicated) shall be governed by applicable provisions of the Act, Regulations, Codes, and Orders of the Commission.
i. Entry Charges and Exit Charges as fixed by the Transmission Licensee and approved by DERC to be paid where appropriate.ii. Capital related payment arising from necessary reinforcement or extension of the System is to be paid.
(k)Site Responsibility Schedule: The Site Responsibility Schedule format is at Annexure-II to Chapter-III of the DGC:
(l)Protection Scheme: Protection scheme shall be provided in the User's system to protect the grid from the faults originating in their system and so also for safeguarding their system from the fault originating from the Transmission System. The protection scheme of the User's system shall have the approval of the STU, i.e. DTL.
i. Transmission line protection scheme: (indicate the general philosophy of the scheme)ii. 220 kV / 400 kV feeder bay protection scheme: (indicate the general philosophy of the scheme)iii. General protection scheme adopted for the switching station: (indicate the general philosophy of the scheme).iv. Any other protection scheme provided:
(m)Documents forming part of this agreement:
i. Appendix-I: Data to be provided as per provisions of the DGCii. Appendix-II: Attested copies of the Transmission Licensee permission letter no __________, date _______________iii. Duly completed Site Responsibility Schedule as per Annexure-II (to Chapter-III).iv. Detail of procedure necessary for Site Access, Site Operational activities and maintenance Standards for equipments of the STU/Transmission Licensee at STU/Transmission Licensee premises and vice versa as Appendix-III.As Witness the hands of the Parties hereto or their duly authorized representative on this .......... day of month of ............. Year
SIGNED BY SIGNED BY
For & on behalf of User For & on behalf of the Transmission Licensee
WITNESSES: 1) 1)
  2) 2)
New DelhiDate: The .......... Day of ..............Month of ................ YearAnnexure-II to Chapter-IIISite Responsibility Schedule (Refer Regulations - 19.2.3)Connection ConditionsName of Power Station/Sub-station: . . .Site Owner: . . .Tel. Number: . . .Fax Number: . . .
Item of Plant/Apparatus Plant Owner Safety Responsibility Control Responsibility Operation Responsibility Maintenance Responsibility Remarks
1 2 3 4 5 6 7
... .... KV Switchyard            
All equipment including bus bars            
Feeders            
             
             
             
             
Generating Units