Section 14 in Madhya Pradesh Electricity Grid Code (Revision-II), 2019
14. Section 14
Reports14.1Periodic reports:14.1.1Monthly Report. - A monthly report shall be issued by SLDC to Users of STS and shall cover the performance of the State grid for the previous month. The monthly report shall contain the following:-(a)Frequency profile:Maximum and minimum frequency recorded 'daily and daily frequency variation index (FVI).(b)Voltage profileThe Voltage profile of selected substations.(c)Major Generation and Transmission Outages.(d)Transmission Constraints.(e)Instances of persistent/significant non-compliance of Grid Code.14.1.2Other Reports/Forms. - The SLDC shall also issue a quarterly report to users of STS which shall bring out the system constraints, reasons for not meeting the requirements, if any, of security standards and quality of service, along with details of various actions taken by different users, and the users responsible for causing the constraints.14.1.3These reports shall also be submitted to the Commission within a week from the due date of issue of the reports.14.2Operational Event/accident Reporting14.2.1introduction. - This section describes the reporting procedure, in writing of reportable events in the State Transmission System14.2.2Objective. - The objective of this section is to define the incidents to be reported, the reporting route to be followed and the information to be supplied to ensure a consistent approach to the reporting of incidents and accidents on the State Transmission System.14.2.3Reportable incidents. - Any of the following events that could affect the State Transmission System requires reporting:(a)Exceptionally high/low system voltage or frequency.(b)Serious equipment problem i.e. major circuit breaker, transformer or bus-bar.(c)Loss of Generating Unit.(d)System split, State Transmission System break away or Black Start.(e)Tripping of Transmission Line, ICT (Interconnecting transformer) and capacitor banks(f)Major fire incidents.(g)Major failure of protection.(h)Equipment and transmission line overload.(i)Accidents-Fatal and Non-Fatal.(j)Load Crash/Loss of Load(k)Violation of Security Standards(l)Grid Indiscipline(m)Non-Compliance of SLDC instructions(n)Excessive Drawal deviations(o)Minor Equipment alarms.The last two reportable incidents are typical examples of those which are of lesser consequence, but which still affect the State Transmission System and can be reasonably classed as minor. They will require corrective action but may not warrant management reporting until these are repeated for sufficient time.14.2.4Reporting Procedure/Forms14.2.4.1Reporting Time for events and accidents. - a. All reportable incidents occurring in lines and equipment of 132kV and above affecting the State Transmission System shall promptly be communicated by the User whose equipment has experienced the incident (The Reporting User) to any other significantly affected Users and to SLDC.b. Within 1(one) hour of being informed by the Reporting User, SLDC may ask for a written report on any incident as per Appendix -H.c. If the reporting incident can not be classed as minor then the Reporting User shall submit an initial written report within two hours of asking for a written report by SLDC. This has to be further followed up by the submission of a comprehensive report within 24 hours of the submission of the initial written report.d. In other cases the Reporting User shall submit a report within 5(five) working days to SLDC.14.2.4.2SLDC may call for a report from any User on any reportable incident affecting other Users and STU, in case the same is not reported by such User whose equipment might have been source of the reportable incident. This shall not relieve any User from the obligation to report events in-accordance with IE Rules.The format of such a report will be as agreed by the Grid Code Review Committee, but will typically contain the following information:(a)Location of incident.(b)Date and time of incident.(c)Plant or equipment involved.(d)Details of relay indications with nature of fault implications.(e)Supplies interrupted and duration if applicable.(f)Amount of generation lost if applicable.(g)Brief description of incident.(h)Estimate of time to return to service.(i)Name of originator.(j)Possibility of alternate arrangement of supply(k)Single line diagram(l)All Relevant system data including copies of records of all recording instruments including Disturbance Recorder, Event Logger, DAS etc14.2.5Major Failure. - Following a major failure, SLDC and other Users shall co-operate to inquire and establish the cause of such failure and produce appropriate recommendations. The SLDC shall report the major failure to Commission immediately for information and shall submit the enquiry report to the Commission within 2(two) months of the incident14.2.6Accident Reporting. - Reporting of accidents shall be in accordance with the relevant Rules/Regulations. In both fatal and non-fatal accidents, the report shall be sent to the Electrical Inspector in the prescribed form.
