7. Functional Responsibilities of Entities and their Linkages.
- 7.1 State Load Despatch Centre (SLDC).7.1.1Operation and management of STS is an important and complex activity which regularly requires addressing a number of complex, and often conflicting, issues and the SLDC plays the most important role in this. The functions of SLDC are stated under Section 32 of the Act.7.1.2The SLDC shall discharge the functions assigned to it under the provisions of the Act and the Regulations in an independent and unbiased manner:Provided that in the event of the SLDC being operated by the STU, as per first proviso of sub-section (2) of Section 31 of the Act, adequate autonomy shall be provided to the SLDC for it to be able to discharge its functions in the above mentioned manner.7.2State Transmission Utility (STU).7.2.1The STU shall play the main role for evacuation of generated power by Generating Companies, transmission of power to Distribution Companies, and exchange of power through inter-connection with the Central Transmission Utility (CTU) and IPPs and other entities. In abiding by the provisions of the Act, the STU,shall discharge functions of planning and co-ordination relating to the STS with (i) CTU, (ii) State Government, (iii) Generating and Distribution Companies/Licensees, (iv) CEA, (v) NRPC, and (vi) any other person notified by the State Govt.Provide non-discriminatory open access to its Transmission System for use by any Licensee or Generating Company/IPP and any consumer as per the Open Access Regulation notified by the State Regulatory Commission on payment of necessary charges.7.3Transmission Licensee(s)7.3.1The functions of Transmission Licensee(s) are as follows:• Build, maintain and operate an efficient, coordinated and economical Transmission System.• Comply with the directions of SLDC.• Provide non-discriminatory Open Access as in 7.2.1 above.7.4Distribution Companies/Licensees7.4.1The functions of Distribution Licensee are as follows:• Develop and maintain an efficient, coordinated and economical Distribution System in his Area of Supply;• Provide non-discriminatory Open Access to its Distribution System for use by(i)Any licensee or generating company on payment of the wheeling charges; or(ii)Any consumer as per the Open Access Regulation notified by the Commission under sub-section (2) of Section-42 of the Act, on payment of the transmission charges and a surcharge thereon, as may be specified by the Commission.7.4.2Further, in order to facilitate load control, scheduling & despatch, and open access operation etc. under the ABT mechanism within the state, each Distribution Licensee shall establish a Distribution Control Center (DCC) within its Area of Supply, having adequate communication facilities with round the clock manning. It shall take appropriate action in response to any Event in the grid in coordination with the SLDC.7.4.3The Distribution Licensee shall inform the SLDC about the details of 15 minutes/hourly/daily/weekly/monthly demand and energy requirement and also contracts entered into for importing power from different sources and coordinate with SLDC in real time operation. It shall assist/follow the directions of SLDC in scheduling its exchange of power and help in controlling the operation of the system by adjustment of drawal from the system. They shall take special care for drawl/injection of reactive power from/to the State Power System.7.5Generating Companies7.5.1The generating companies connected to and/or using the STS for evacuating their generation, shall inform the STU and SLDC about the contracts entered into with different parties for exporting power along with its schedule from individual generating station under the company. They shall follow the relevant provisions of the DGC and assist the SLDC in the real time operation and control of the system and scheduling of generation.
