Section 16 in Haryana Distribution and Retail Supply Licence
16. Distribution Code.
- 16.1 The Licensee shall within six months of issue of this licence prepare and submit to the Commission a Distribution Code. The Distribution Code shall be accompanied by a plan for its implementation. Once the Commission adopts both the Distribution Code and the implementation plan, the Licensee shall (subject to Condition 16.8) implement and comply with such Distribution Code. Where there is an electrical interface between the Licensee and a Supplier engaged in Distribution and Retail Supply, the Licensee shall ensure that the operation of its Distribution System will not disrupt the efficient operation of the interface.16.2(1) The Distribution Code shall cover all material aspects relating to connections to and the operation of the electrical lines and electrical plant and apparatus connected to the Distribution System in so far as relevant to the operation and use of the Distribution System and shall include, but not be limited to :(a)a Distribution planning and connection code containing :(i)connection conditions specifying the technical, design and operational criteria to be complied with by any person connected or seeking connection with the Licensee's Distribution System; and(ii)planning codes specifying the plan required for laying the distribution lines and the services lines in the Area of Supply, the technical and design criteria and procedures to be applied by the Licensee in the planning and development of the Licensee's Distribution System; and(b)a Distribution operating code specifying the conditions under which the Licensee shall operate the Licensee's Distribution System and under which persons shall operate their plant and/or Distribution System in relation to the Licensee's Distribution System, in so far as necessary to protect the security and quality of supply and safe operation of the Licensee's Distribution System under both normal and abnormal operating conditions.(2)The Distribution Code shall be designed so as to permit the development, maintenance and operation of an efficient, coordinated and economical Distribution System.16.3Where no Distribution Code of the form provided in this Condition 16 is in force at the effective date of this licence, the Licensee shall not be considered to be in breach of its obligation under this Condition 16, provided that :(a)within two months or such further time as the Commission may allow the Licensee shall submit for approval of the Commission the existing conditions of supply (the Interim Distribution Code);(b)the Licensee shall implement and comply with the Interim Distribution Code, subject to such modification as the Commission may order; and(c)within six months from the effective date of this licence, the Licensee shall submit to the Commission for its approval the Distribution Code specified in Condition 16.2 after consultation with the other Suppliers, the Transmission and Bulk Supply Licensee, the Generating Companies and such other persons as the Commission may specify.16.4The Interim Distribution Code shall continue to remain in effect until the final Distribution Code is approved by the Commission.16.5The Licensee shall periodically review (including upon the request of the Commission) the Distribution Code and its implementation in consultation with the Transmission and Bulk Supply Licensee, Generating Companies, other Suppliers and such other persons as the Commission may order. Following any such review, the Licensee shall send to the Commission :(a)a report on the outcome of such review;(b)any proposed revisions to the Distribution Code from time to time as the Licensee (having regard to the outcome of such review) reasonably thinks fit for the achievement of the objectives of the Distribution Code as mentioned in Condition 16.2; and(c)all written representations or objections from Suppliers (including any proposals by such Suppliers for revisions to the Distribution Code not accepted by the Licensee in the course of the review) arising during the consultation process.16.6All revisions to the Distribution Code shall require approval from the Commission.16.7The Licensee shall make available a copy of the Distribution Code in force at the relevant time to any person requesting it, at a price not exceeding the reasonable cost of duplicating it.16.8The Commission may issue directions relieving the Licensee of its obligations under the Distribution Code in respect of such parts of the Licensee's Distribution System and to such extent on reasonable grounds as the Commission may indicate.
