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State of Tamilnadu - Section

Section 29 in Tamil Nadu Electricity Regulatory Commission Tamil Nadu Electricity Distribution Code

29. Service Lines.

(1)More than one service connection in a door number/ sub-door number will be given if the second service connection is for a welding set in the same door number/sub -door number.
(2)In agricultural connections where the consumer requires a separate service connection for utilizing energy for radios and other appliances including domestic lighting in the farm house, more than one service connection in the same Survey Field Number /sub-divided survey field number will be permitted.
(3)Tire existing High Tension Consumers who want to avail a separate service for their expanded industrial activities within a door No., or sub-door No. (in the same premises) a new service connection shall be given, provided the extension is physically and electrically [segregated] [Substituted for the expression 'demarcated' as per Commission's Notification No. TNERC/DC/8-8 dated 8.2.2008 (w.e.f. 27.2.2008)].
(4)Upon receipt of an application for supply of electricity, a notice will be sent to the intending consumer that he or his/her authorized representative to meet the Engineer to agree on the position of the point of supply, cutout or circuit-breaker and meter . The Licensee will in no case fix its meter, cut-out etc., nor allow the same to remain in any position which will entail entry by its employees into certain restrictive areas which are socially well defined. In case of service connection from OH line, the service mains shall be visible and accessible up to metering point for inspection.
(5)The consumer shall provide free of cost to the Licensee adequate land/space in his/her premises, as may be considered necessary by the Engineer and afford all reasonable facilities for bringing in not only cables or overhead lines from the Licensee's system for servicing the consumer but also cables or overhead lines connecting other consumers. The land/space should be at a location near the entrance to the premises and should be easily accessible to Licensee's officials for inspection.
(6)The Consumer shall permit the Licensee to install all requisite equipments such as Transformers, switch gears, meters etc., and to lay necessary cables or overhead lines and to provide connections thereto on the consumer's premises and shall also permit the Licensee to extend supply to other consumers through the cables, lines and equipments installed in the consumer's premises, provided that supply to the consumer in the opinion oi the Engineer is not thereby unduly affected.
(7)The Service Line once laid shall not be transferred, interfered with or shifted from one place to another except with the permission of the Engineer.
(8)For housing the switch gears and meter cubicles of the Licensee, the High Tension Consumer shall provide and maintain at his/her own expense locked, weatherproof and fireproof enclosure of agreed design and location. The enclosure should preferably be in a building separate from the Consumer's substation and installation. Where this is not feasible, the equipments of the Licensee shall be completely segregated from the Consumer's equipments by fireproof walls.
(9)The consumer shall permit the Licensee, free of cost, the use of any land belonging to the consumer which may be required for erecting the posts, lines, structures, cables and other equipments necessary for the supply of electricity and shall give access at all time to the Engineer and /or his/her agents, employees, sub-ordinates and workmen with or without tools to inspect and/or work on the posts, lines, structures, cables and other equipments and the consumer shall have no claim whatsoever on account of any damage to his/her property by reason of such erection of or any other work on the posts, transmission lines, structures, cables and other equipments.
(10)In all storied buildings irrespective of the number of floors, service connections (whether through overhead wires or through under-ground cables) will be effected normally at the ground floor. Service connections will also be effected, at the request of the consumer, at the basement floor of the storied building, provided the place where the Licensee's meters, cut-outs etc., are installed has direct and independent access from outside, is well ventilated, has sufficient headroom and the doors provided for the service room have adequate fire resistance property and water proof and free from water logging.
(11)In storied building sufficient space at a suitable place shall be made available free of cost to the Licensee for installing transformers, switch gears etc., in addition to the space requirements stated below.
(12)[For any building / premises requiring LT service connection(s) having either (a) total floor area of 900 square meter and above (excluding the stilt floor / basement floor) or (b) the total demand of all the LT services in the building exceeds 150 kW] [[Substituted as per Commission's Notification No. TNERC/DC/8-1 dated 22.11.2005 (w.e.f. 7,12.2005)Before substitution stood as under:'For storied buildings having a total floor area of 900 square metre and above, and multistoried building i.e. Ground plus three or more floors including stilt floor/ basement floor for Low Tension Service Connection.]].
(i)
(a)an electrical room with RCC roof having clear floor area 6 metres W 4 metres with a vertical clearance of 2.75 metres with locking facility, exhaust fans and ad equate size of cable duct, shall be provided at the ground floor within the consumer premises of storied buildings nearer to the main entrance for installing floor mounted distribution transformer and associated switchgear or
(b)a clear space of [10 metre W 4 metre or 5 metre W 5 metre] [Substituted for the expression '10m ]N 4m or 5m W 5m' as per Commission's Notification No. TNERC/DC/8-8 dated 8.2.2008 (w.e.f. 27.2.2008).] open to the sky shall be provided within the consumer premises preferably at the main entrance for installing structure mounted distribution transformer and associated switchgears, and
(ii)[ Space as per the following norms shall be allotted for establishment of a sub-station/switching station in places of group housing/commercial complex where the total demand exceeds 5 MVA. These areas shall be specifically shown in the plan. [Substituted by Notification No. TNERC/DC/8-12, dated 24.8.2009 (w.e.f.16.9.2009).]
The requirement of land for establishment of sub-stations shall not exceed the limit given below:
Voltage level of the sub-station Land Requirement in Sq.Mts.
  Normal sub-station Compact sub-station
33 KV Sub-Station 1520 (indoor) 3160 (outdoor) 225
110 KV Sub-Station 4000 (outdoor) 1050
230 KV Sub-Station 16000 (outdoor) 7750
Note: - (a) in places situated within 60 Kilo Meters from the periphery of the Metropolitan/Corporation limit, the licensee may establish the Compact Sub-Station;
(b)in places situated within 30 Kilo Meters from periphery of the Municipality limit, the licensee may establish the Compact Sub-Station;
(c)in places situated within 10 Kilo Meters from the periphery of the Town Panchayat limit, the licensee may establish the Compact Sub-Station;
(d)in other places, the licensee may establish the Sub-Station of his choice;
(e)the land area should have the proper approach road atleast on any one side of the land for easy transporting of power transformer;
(f)the dimension of the land area shall be as per the suggestions of the Licensee to the consumer.]
(13)An approach road of not-less than 3 metres width shall be provided from the public road to the electrical room/open space earmarked for installation of distribution transformer, associated switchgear, sub station / switching station.Note 1: The specific requirement to provide space, as per the sub-regulations (12) and (13) of this regulation shall be made known to the consumers / builders / owners at the initial stages itself, when they approach with applications for extending temporary or regular supply.Note 2: The Chief Executive Officer of the Distribution Licensee (presently the Chairman / TNEB) may approve the relaxation against the requirement stipulated in sub-regulations (12) and (13) of this regulation in exceptional cases provided he is satisfied that:
(a)the supply to such premises can be satisfactorily fed from the existing Distribution Transformer / other sources
(b)the quality of the power supply will not be affected even in future due to growth of the load in the premises / near by area
(c)no compromise has been made on technical requirements by relaxing the above criteria.
(d)non availability of the space / alternate provisions is confirmed by the Licensee after a site inspection
(14)For High Tension service connections: -
(a)[For indoor metering, an electrical room with RCC roof having a clear floor area 5mx6m with a vertical clearance of 3.7 metres between the floor and the ceiling/beam bottom with locking facility, exhaust fan and adequate size of cable duct shall be provided at the ground/basement floor for installing the Licensee's equipments, etc. This room shall be of fireproof and weatherproof] [[Substituted as per Commission's Notification No. TNERC/DC/8-1 dated 22.11.2005 (w.e.f. 7.12.2005)Before Substitution stood as under:
(sic)storied buildings having a total floor area of 900 square meter and above multistoried building i.e. Ground plus three or more floors including stilt floor/ basement floor for Low Tension Service Connection.]]
(b)For outdoor metering, a clear space of [10 metre W 4 metre or 5 metre W 5 metre] [Substituted for the expression '10m W 4m or 5m W 5m' as per Commission's Notification No. TNERC/DC/8-8 dated 8.2.2008 (w.e.f. 27.2.2008).] open to sky shall be provided.
This enclosure shall be at the periphery of the building and shall be cut off from other portions of the premises by fire resistance walls. These areas shall be specifically shown in the plan. Before the plan is sent to the competent authority for approval, it shall be sent to the Engineer and got approved. The point of supply shall be within 30 meters from the main gate easily accessible and visible and satisfactory with regards to security aspects. Failure to comply with the above requirements will result in denial of supply.[Provided that the Chief Executive Officer or any other Officer, not less than in the rank of a Chief Engineer, authorized by the Chief Executive Officer may approve the point of supply at a place beyond 30 meters from the main gate, if he is satisfied that such place is -
(a)easily accessible and visible to the officials of the licensee;
(b)is safe and secure; and
(c)is not susceptible to malpractice. Also there shall be no compromise on technical grounds, while relaxing the distance criteria.]
(15)With medium voltage supply i.e. above 250 volts and up to 650 volts, the Licensee's meter and service cutouts shall be enclosed in a strong vermin proof and water proof box suitably ventilated and provided with suitable locking arrangements at the consumer's cost at the location convenient to licensee for meter reading etc. All wires shall be made inaccessible to unauthorized persons. A 'caution' board shall be fixed thereto.
(16)Having agreed on the position of point of supply, the Engineer will render to the intending consumer an estimate for the cost of laying the service line. Any work of laying the service line will be taken up only after the intending consumer pays the estimated amount in advance in full. The charges payable by the intending consumer for service line shall be as estimated by the Licensee from time to time.
(17)The entire service line will be the property of the Licensee and the Licensee will maintain it at his/her cost.
(18)The Licensee will also have the right to use the service line for supply of electricity to any other person.