Section 17 in The Haryana Transmission and Bulk Supply Licence
17. Grid Code.
- 17.1 Except as provided in Condition 17.4, the Licensee shall ensure that there is in force at all times a Grid Code which meets the requirements of this Condition 17. Subject to Paragraph 17.11, the Licensee shall implement and comply with the Grid Code.17.2The Grid Code shall :(a)cover all material technical aspects relating to connections to and the operation and use of the Transmission System including the operation of electric lines and electrical plaint and apparatus connected to the Transmission System in so far as relevant to the operation and use of the Transmission System and shall include, but not be limited to connection conditions specifying the technical, design and operational criteria to be complied with by the Licensee and by any person connected or seeking connection with the Transmission System or by any Generating Company who is connected with or seeks connection with the Transmission System or the Distribution System of any Supplier;(b)an operating code specifying the conditions under which the Licensee shall operate the Transmission System and under which Generating Companies shall operate their plant and the Suppliers shall operate their Distribution Systems in relation to the Transmission System, in so far as necessary to protect the security and quality of supply and safe operation of the Transmission System under both normal and abnormal operating conditions;(c)a planning code specifying the technical and design criteria and procedures to be applied by the Licensee in the planning and development of the Transmission System;(d)a scheduling and despatch code specifying the system for the scheduling and despatch of Generating Sets;(e)procedures relating to the co-ordination of outages for scheduled maintenance of Generating Sets and transmission and distribution circuits;(f)a metering code setting out requirements and procedures for metering; and(g)a protection code setting out the requirements and co-ordination of protection systems;17.3The Grid Code shall :(a)be designed so as to permit the development, maintenance and operation of an efficient, coordinated and economic system for Transmission and Bulk Supply in the State of Haryana; and(b)allow the Licensee to comply with its obligations in relation to the inter-State transmission of power.17.4Where no Grid Code in the form provided for in this Condition 17 is in force at the effective date of this licence, the Licensee shall not be considered in breach of this Condition 17 provided that :(a)within two months or such other time as the Commission may allow from the commencement of this licence the Licensee shall submit an Interim Grid Code to the Commission;(b)the Licensee shall implement and comply with the Interim Grid Code from the date of its submission to the Commission, subject to such modifications as the Commission may direct;(c)within six months of the commencement of the licence, the Licensee shall submit the comprehensive Grid Code described in Conditions 17.2 and 17.3, for the approval of the Commission, which must be formulated by the Licensee after consultation with Suppliers, Generating Companies, Central Transmission Utility, Regional Electricity Board and such other persons as the Commission may direct.17.5The Interim Grid Code shall continue to remain in effect until such time as the Commission has approved the final Grid Code.17.6The Licensee shall, in consultation with Distribution and Retail Supply Licensees, Generating Companies the Central Transmission Utility, the Regional Electricity Board and such other persons as the Commission may direct, every three years, or earlier if required by the Commission, review the Grid Code and its implementation. Following any such review, the Licensee shall send to the Commission:(a)a report on the outcome of such review; and(b)any proposed revisions to the Grid Code from time to time as the Licensee reasonably thinks fit for the achievement of the objectives referred to in Condition 17.2; and(c)all written representations or objections from Suppliers arising during the consultation process.17.7All revisions to the Grid Code shall require the prior written approval of the Commission.17.8The Commission may issue directions requiring the Licensee to revise, supplement or replace the Grid Code in such manner as may be specified in the directions, and the Licensee shall forthwith comply with any such directions.17.9The Licensee shall make available a copy of the Grid Code in force to any person requesting it at a price not exceeding the reasonable cost of duplicating it.17.10In preparing, implementing and complying with the Grid Code (including in respect of the scheduling of maintenance of the Transmission System), the Licensee shall not unduly discriminate against or unduly prefer :(a)any one or any group of persons; or(b)the Licensee in the conduct of any business other than the Transmission Business.17.11The Commission may issue directions relieving the Licensee or (following consultation with the Licensee) third parties of their obligations to implement or comply with the Grid Code to the extent as may be specified in the directions.
