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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Madhya Pradesh - Subsection

Section 5(5) in Madhya Pradesh Electricity Grid Code (Revision-II), 2019

5.1Introduction
5.1.1STU and Users connected to, or seeking connection to State Transmission System (STS) shall comply with Central Electricity Authority (Technical Standards for connectivity to the Grid) Regulations, 2007 which specifies the minimum technical and design criteria and Central Electricity Regulatory Commission (Grant of Connectivity, Long - term Access and Medium - term Open Access in inter - State Transmission and related matters) Regulations, 2009 and subsequent amendment thereof.
5.1.2Connection Conditions specify the technical, design and operational criteria which must be complied with by any User connected to the State Transmission System.
5.1.3The applicable technical standards for construction of electrical plants and electric lines connected to the intra-State transmission system shall be as per the standards notified by the Central Electricity Authority under clause (b) of Section 73 of the Act, to the extent not inconsistent with the provisions of this code.
5.1.4The applicable safety requirements for construction, operation and maintenance of electrical plants and electric lines shall be as per the standards notified by the Authority under clause (c) of Section 73 of the Act, to the extent not inconsistent with the provisions of this code.