Section 5 in Punjab State Electricity Regulatory Commission (Punjab State Grid Code) Regulations, 2013
5. State Grid. - 1.5.1 Punjab State Power System operates in synchronism with Northern Regional Grid. Northern Regional Grid System consists of power systems of constituent States namely Haryana, Punjab, Rajasthan, Uttar Pradesh, Uttarakhand, Himachal Pradesh, Delhi, Jammu & Kashmir and Union Territory Chandigarh, Inter-State Generating Stations of National Thermal Power Corporation (NTPC), National Hydro Power Corporation (NHPC), Nuclear Power Corporation (NPC), Bhakra Beas Management Board (BBMB), Satluj Jal Vidyut Nigam (SJVNL), Tehri Hydro Development Corporation Limited (THDCL) and Inter-State Transmission System of Power Grid Corporation of India Limited (PGCIL) & transmission system of BBMB.
1.5.2Electrical Grid of Punjab State (State Grid) have generating stations of Punjab State Power Corporation Limited (PSPCL), IPPs, Captive Power Stations and State Transmission System, the distribution network of Distribution Licensees connected to State Transmission System at various inter-connection points on 66 kV, 33 kV and 11 kV, partnership projects and transmission system of BBMB/Power Grid located within Punjab state and connected at various points to State Transmission System.1.5.3The latest position of installed capacity of Generating Stations, details of 400kV, 220 kV, 132 kV, 66kV & 33kV transmission lines and list of EHV Sub-stations (substations of voltage exceeding 33 kV) in the State of Punjab are shown on the web-sites of respective utilities/entities and can be downloaded by interested Users.1.5.4The single line diagram of 400 kV/ 220 kV/ 132 kV electrical network of Punjab shall be made available by STU on PSTCL website i.e. 'www.pstcl.org' which can be referred to by the users. A web link shall also be provided on SLDC website 'www.punjabsldc.org' to have access to single line diagram of STU network.1.6Implementation and Operation of the State Grid Code. - 1.6.1 The date of commencement of this code shall be the date of publication in the official gazette of Punjab Government. The STU/SLDC and concerned Users shall commence its implementation accordingly.1.6.2The connectivity criteria and other provisions of the State Grid Code shall be applicable to the new Connections and equipments procured/provided for new works/ replacements from the date the State Grid Code is made effective.1.6.3The existing connections and equipment shall continue to operate till such time the State Grid Code Review Committee (SGCRC) considers alterations necessary. However, operational aspects of the State Grid Code shall have no such relaxation and shall apply with immediate effect.1.6.4The State Grid Code shall apply to Users, SLDC, STU and any future transmission licensee. The STU/SLDC has the responsibility of implementing the State Grid Code.1.6.5SLDC shall be the apex body to ensure integrated operation of the power system in the state. It is the duty of SLDC, STU and all Users to comply with SGC. Users must provide STU reasonable rights of access; service and facilities necessary to discharge its responsibilities in the Users premises and to comply with instructions as issued by STU/SLDC reasonably required to implement and enforce the State Grid Code.1.6.6SLDC shall not unduly discriminate against or unduly prefer any one or any group of persons; or STU in the conduct of any business.1.6.7If any User fails to comply with any provision of State Grid Code. The concerned User shall report non-compliance of the State Grid Code to State Grid Code Review Committee without delay. Any other User can also report non compliance of State Grid Code. In any case, the concerned User shall intimate the reasons for its non compliance to the SLDC/ affected Users/ SGCRC and shall promptly take remedial action for compliance.1.6.8Consistent failure to comply with the State Grid Code provisions may lead to disconnection of the User's plant and /or facilities.1.6.9The operation of the State Grid Code will be reviewed regularly by the State Grid Code Review Committee in accordance with the provisions of the relevant section of the State Grid Code.1.7General Requirements. - 1.7.1 The State Grid Code contains procedures to permit equitable management of day-to-day technical situations in the power system, taking into account a wide range of operational conditions likely to be encountered under both normal and abnormal circumstances. It is nevertheless necessary to recognise that the State Grid Code cannot predict and address all possible operational conditions.1.7.2Users must therefore understand and accept that SLDC/STU in such unforeseen circumstances may be required to act decisively to discharge its obligations under the Act, Regulations and/or its Licence. User(s) shall provide such reasonable co-operation and assistance as SLDC/STU may decide in such circumstances.1.8Grid Code Responsibilities. - 1.8.1 In discharging its duties under the State Grid Code, STU and/or SLDC has to rely on information which Users shall supply regarding their requirements and intentions.1.8.2SLDC/STU shall not be held responsible for any consequences that arise from its reasonable and prudent actions on the basis of such information.1.9Confidentiality. - 1.9.1 Under the terms of the State Grid Code, STU and/or SLDC will receive information from Users relating to their intentions in respect of their Generation or Supply business.1.9.2Except as provided herein after, SLDC/STU shall not, other than as required by the State Grid Code, disclose such information to any person without the prior written consent of the provider of the information.Provided that this provision will not apply in respect of information in public domain.Provided further that this provision shall not apply in respect of such information sought by statutory authorities specified in Electricity Act or any other Act, Competent Court, State Govt or Central Government, Committee constituted by any of them and ordered to be supplied under RTI Act.1.10Dispute Settlement Procedures. - 1.10.1 If any dispute arises with reference to the quality of electricity or safe, secure and integrated operation of the State Grid or in relation to any direction given under Regulation 1.12.1, it shall be referred to the Commission for decision.Provided that pending the decision of the Commission, the directions of SLDC shall be complied with by the Users.1.10.2In the event of any dispute regarding interpretation of any provision of the State Grid Code between any User and SLDC/STU, the matter may be referred to the Commission for its decision. The Commission's decision shall be final and binding and may have retrospective application. During the intervening period, interpretation of SLDC/STU shall apply unless otherwise directed by the Commission.1.10.3In the event of any conflict between any provision of the State Grid Code and any contract or agreement between STU and Users or between Users, the provision(s) of the State Grid Code will prevail.1.11Communication between STU and Users. - 1.11.1 All communications between SLDC/STU and Users shall be in accordance with the provision of the relevant section of the State Grid Code and shall be made to the designated nodal officer appointed by SLDC/STU.1.11.2Unless otherwise specifically required by the State Grid Code all communications shall be in writing, save that where operation time scales require oral communication, such communications shall be confirmed in writing as soon as practicable.1.11.3In case of oral communication the voice shall be recorded at SLDC and such record shall be preserved for a reasonable time to be decided by the State Grid Code Review Committee.1.12Directive. - 1.12.1 SLDC may give directions and exercise such supervision and control as may be required for ensuring the integrated grid operation and for achieving the maximum economy and efficiency in the operation of the power system in the state under Section 33(1) of Electricity Act, 2003.1.12.2Every licensee, generating company, generating station, substation and any other person connected with the operation of the power system shall comply with the directions issued by SLDC as per clause 1.12.1 above.1.12.3Regional Load Despatch Centre may issue directions under section 29 of The Electricity Act and the State Government may issue directives in certain matters under section 37 of the Electricity Act, 2003 and SLDC shall promptly inform the Commission and all Users of the requirement of such directives.1.13Compatibility with Indian Electricity Grid Code. - This State Grid Code is consistent/ compatible with the Central Electricity Regulatory Commission (Indian Electricity Grid Code) Regulations, 2010 (IEGC), as amended from time to time. However, in matters relating to inter-State transmission, if any provisions of the State Grid Code are inconsistent with the provisions of the IEGC, then the provisions of IEGC shall prevail.Section 2 - Management of the State Grid Code2.1Introduction. - 2.1.1 It is the duty of the STU, SLDC and all Users of STS to comply with Grid Code. STU is required to periodically review the State Grid Code and its implementation. For the above purpose a State Grid Code Review Committee, as per section 2.4, shall be established.2.1.2This document defines the procedure to be followed by STU, SLDC and other agencies in managing the State Grid Code and also in pursuing any change.2.2Objective. - The objective of this procedure is to define the method of managing the State Grid Code, submitting and pursuing of any proposed change to the State Grid Code and the responsibilities of all Users to effect that change.2.3Roles & Responsibility of Various Organisations and their linkages. - Consistent with the provisions of the Act, this sub-section defines the role and functions of various organisations so far as it relates to SGC,2.3.1Roles & Responsibilities of SLDC. - Operation and management of STS is an important and complex activity and SLDC shall be the apex body to ensure integrated operation of the power system in the state. SLDC shall discharge its functions as stated in section 32 & 33 of the Act.With reference to SGC, some of the functions of SLDC shall be as under:-(a)The SLDC shall be the apex body to ensure integrated operation of the power system in the State.(b)SLDC shall-(i)be responsible for optimum scheduling and despatch of electricity within the State in accordance with the contracts entered into with the licensees or the generating companies operating in the state;(ii)monitor grid operations;(iii)keep accounts of the quantity of electricity transmitted through the State grid;(iv)exercise supervision and control over the state transmission system;(v)be responsible for carrying out real time operations for grid control and despatch of electricity within the State through secure and economic operation of the State grid in accordance with the CEA Grid Standards and the SGC/IEGC.(c)SLDC may levy and collect such fee and charges from the generating companies and licensees using the State transmission system as may be specified by the Commission;Provided that in event of a 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 to enable it to discharge its functions in the above manner.The functions of SLDC under section 32 of EA 2003 include the following:-(i)system operation and control including intra-state transfer of power, covering contingency analysis and operational planning on real time basis;(ii)scheduling / re-scheduling of generation;(iii)system restoration following grid disturbances;(iv)metering and data collection;(v)compiling and furnishing data pertaining to system operation;(vi)operation of State Unscheduled Interchange (UI) pool account and State reactive energy account.2.3.2Roles & Responsibilities of STU. - (a) The STU shall play the main role of evacuation of generated power by State Generating Stations, supply of power to distribution licensee(s) and exchanging power through inter-connection with CTU, IPPs and other entities.STU shall be responsible for co-ordinating and managing the SGC. It shall discharge its functions as stated in section 39 of the Act.With reference to SGC, some of the functions of STU shall be as under:-(i)to undertake transmission of electricity through the state transmission system;(ii)to discharge all functions of planning and co-ordination relating to the state transmission system with• Central Transmission Utility;• State Governments;• Generating companies;• Regional Power Committees;• Authority;• Licensees;• Any other person notified by the State Government in this behalf.(iii)to ensure development of an efficient, co-ordinated and economical system of the state transmission lines for smooth flow of electricity from a generating station to the load centres;(iv)to provide non-discriminatory open access to its transmission system for use by -(a)any licensee or generating company on payment of the transmission charges; or(b)any consumer as and when such open access is provided under sub-section (2) of section- 42 of the Act, on payment of transmission charges, surcharge, additional surcharge and any other charges thereon, as may be specified by the Commission.(b)In case of open access in intra-state transmission, SLDC shall be the nodal agency for the short-term open access and STU shall be the Nodal Agency for medium & long term access. The procedure and modalities in regard to open access shall be as per the Punjab State Electricity Regulatory Commission (Terms and Conditions of Intra-state Open Access) Regulations, 2011, as amended from time to time.(c)Until a Government company or any authority or corporation is notified by the State Government, the STU shall operate the SLDC.2.3.3Role of Transmission Licensee(s). - The main function of the transmission licensee as stated in Section 40 of the Act is to build, maintain and operate an efficient, coordinated and economical Transmission System and comply with the directives of SLDC and provide non-discriminatory Open Access.2.3.4Role of Distribution Licensee. - The functions of Distribution Licensee shall be as stated in section 42 of the Act. With reference to SGC, some of the functions of distribution licensee shall be as under:(a)to develop and maintain an efficient, co-ordinated and economical distribution system in its area of supply;(b)to provide non-discriminatory open access to its distribution system for use by -(i)any licensee or generating company on payment of the distribution charges; or(ii)any consumer as and when such open access is provided by the Commission under sub-section (2) of section-42 of the Act, on payment of charges for wheeling and a surcharge thereon, as may be specified by the Commission;(c)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;(d)The 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 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 drawal/injection of reactive power from/to the State Power System.2.3.5Role of Generating Companies. - The 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. It shall follow the relevant provisions of the SGC and assist the SLDC in the real time operation and control of the system and scheduling of generation.2.4State Grid Code Review Committee (SGCRC). - 2.4.1 A State Grid Code Review Committee (SGCRC) shall be constituted by STU within 30 days from date of notification of State Grid Code and STU shall inform all Users of the names and addresses of the Committee Chairman and Member Secretary within 15 days of the approval of the committee. STU shall inform Users in writing of any subsequent changes. The existing SGCRC shall continue until the new Committee is formed.2.4.2The State Grid Code Review Committee shall be chaired by the Director Technical, STU and consist of the following members:• Director Technical of STU - Chairman• Chief Engineer level officer of STU - Member Secretary• Director/Generation of Distribution Licensee (PSPCL) excluding IPP/CPP - Member• Director/Distribution of Distribution Licensee (PSPCL) - Member• Chief Engineer (In-charge SLDC) - Member• One member representing transmission and distribution licensee (other than STU/ PSPCL) - Member• One representative of IPP/CPP - Member• Further, one representative each from BBMB, NRPC and NRLDC may participate in the Committee as a special invitee.NRPC, NRLDC, BBMB shall inform the Committee Member Secretary of the name and designation of their representative within 30 days of the approval of State Grid Code by PSERC and shall inform the Committee Member Secretary, in writing, of any subsequent change.A member, in case of exigency, may nominate his alternative for the meeting.2.5State Grid Code Review Committee Proceedings. - 2.5.1 The Rules to be followed by SGCRC in conducting their business shall be formulated by the Committee itself and approved by the Commission. The SGCRC shall meet at least once in three months.The functions of the State Grid Code Review Committee shall be as follows:• To keep the State Grid Code and its implementation under scrutiny and review.• To propose any revision, if necessary, in the State Grid Code consequent to analysis report on major grid disturbance soon after its occurrence. The recommendations of the Committee shall be submitted to the Commission for approval and issue of directives to the Users for taking necessary remedial measures, as may be deemed fit, to prevent recurrence;• To consider all requests for amendment to the State Grid Code as may be made by the Users;• To issue guidance on the interpretation and implementation of the State Grid Code;• To examine problems raised by the Users.2.5.2Meetings may be held by STU with a User to discuss individual requirements and with groups of Users to prepare proposals for the Committee meeting. The Committee may set up sub committees for detailed studies of related problems.2.6State Grid Code Review and Revisions. - 2.6.1 STU on the recommendations of SGCRC and in consultation with such other persons as the Commission may direct, every three years, or earlier if required by the Commission, shall review the State Grid Code and its implementation.2.6.2The Commission shall reserve the right to review the State Grid Code as and when required.2.6.3The Member Secretary of SGCRC shall present all proposals for revisions of the State Grid Code to the Committee for its consideration.2.6.4STU shall send to the Commission following reports at the conclusion of each review meeting of the Committee.(i)A report on the outcome of such review;(ii)Any proposed revisions to the State Grid Code from time to time as SGCRC thinks reasonably necessary for the achievement of the objectives of the State Grid Code along with justification there for.2.6.5All revisions to the State Grid Code shall require the prior written approval of the Commission.2.6.6Subject to the conditions in the next paragraph of this section, all proposals for revisions in the State Grid Code shall be decided by consensus in the meeting of State Grid Code Review Committee. However, where consensus cannot be arrived in two sessions of the State Grid Code Review Committee, it will be with majority of members voting. In the event of no decision arrived by majority in two sessions, the matter shall be referred to the Commission for decision. All revisions in the State Grid Code shall be effected as per provisions of the Electricity Act,2003/IEGC and after approval by the Commission & notification in the official gazette of Punjab.2.6.7In any unusual situation where normal day-to-day operation is not possible without revision of some section(s) of the State Grid Code, a provisional revision may be implemented before approval of the Commission is received, but only after discussions at a special meeting of State Grid Code Review Committee convened on emergency basis. The Commission shall be intimated and approval shall be sought at the earliest but not later than 15 days after the provisional revision by recorded means of communication.2.6.8The changes/revisions proposed by the State Grid Code Review Committee shall be consistent/ compatible with IEGC.2.6.9The Commission may issue directives requiring STU to revise, supplement or replace the State Grid Code in such manner as may be specified in those directives and STU shall forthwith comply with any such directives.2.6.10STU shall convey to all concerned, revisions to the State Grid Code after approval by the Commission and the same shall be incorporated in the subsequent version of the State Grid Code.2.6.11The revision number and date of issue shall appear on every page of the State Grid Code. Every change from the previous version shall be clearly marked in the margin. In addition, a revision sheet shall be placed at the front along with the General Section that lists the number of every changed section, together with a brief statement of change.2.6.12STU shall make available a copy (other than service copy) of the respective parts of the State Grid Code in force for sale to any person requesting for it.2.6.13STU shall keep an up-to-date list of the recipients and locations of all authenticated copies of the State Grid Code.2.6.14STU & SLDC shall put the latest State Grid Code with list of amendments on their web-sites.2.7Functional Committees. - 2.7.1 STU is responsible for co-ordinating and managing the State Grid Code whereas the State Grid Code Review Committee shall be responsible to keep the implementation of State Grid Code under scrutiny and review for any changes, modifications therein. The State Grid Code Review Committee shall constitute following functional committees for implementation of the State Grid Code:(i)Planning Code: Transmission Planning Committee (TPC)(ii)System Operation Code: Operation and Co-ordination Committee (OCC)(iii)Protection Code: Protection Co-ordination Committee (PCC)(iv)Energy Accounting & Metering: Commercial & Metering Committee (CMC)2.7.2The State Grid Code Review Committee shall nominate the members of the functional committees. However, adequate representation to distribution licensee(s) and Generation Company shall be ensured. Chairman and Member Secretary of the functional committees shall be from STU/ SLDC, as applicable.However, the State Grid Code Review Committee can formulate any other operational committee as it deems fit for the implementation of the State Grid Code.2.7.3Transmission Planning Committee (TPC)Transmission Planning Committee shall coordinate the implementation of Planning Code (Part II) to ensure system planning coordination for the state as a whole.TPC shall comprise of Chief Engineer level members to be nominated by the State Grid Code Review Committee, which shall meet once every three months and deliberate on all technical and operational aspects of Planning Code and shall give their recommendations to the State Grid Code Review Committee.The rules to be followed by the committee in conducting their business shall be formulated by the committee itself and shall be approved by the State Grid Code Review Committee.The committee shall perform the following functions:(i)Co-ordination of system planning, execution of works, maintenance schedule and contingency plan to ensure adequate transmission and distribution system;(ii)Review of existing interconnection equipment for alteration, if necessary, so as to comply with the Connection Conditions provided for in the State Grid Code;(iii)Review the load forecast and the methodology and assumptions made by Users;(iv)Review and finalise the proposals identified on the basis of planning studies.2.7.4Operation and Co-ordination Committee (OCC)Operation and Co-ordination Committee shall coordinate the implementation of Operating Code (Part III) and Scheduling & Despatch Code (Part IV) to ensure that respective Generators and Distribution Companies using State Transmission System discharge their obligations under the State Grid Code.OCC shall comprise of Chief Engineer level members to be nominated by the State Grid Code Review Committee, which shall meet every month and deliberate on all technical and operational aspects of Load Despatch and System Operation and shall give their recommendations to the State Grid Code Review Committee.The rules to be followed by the committee in conducting its business shall be formulated by the committee itself and shall be approved by the State Grid Code Review Committee.The committee shall perform the following functions;(i)Review the reactive compensation in the State Transmission System.(ii)Review the load shedding mechanisms;(iii)Review and analyse the grid disturbances and system restoration procedure;(iv)Review and finalise amendments of Outage Plan of State Transmission System;(v)Deliberate and prepare the Under Frequency Load Shedding Schemes and the mechanism to be adopted for the same for various sub-stations to ensure that the frequent tripping of same feeder is avoided;(vi)Review the installation of Disturbance Recorders, Event Loggers in the State Transmission System;(vii)Review & Study the implementation of free governing/ restricted governing system for all the generating stations.2.7.5Protection Co-ordination Committee (PCC)Protection Co-ordination Committee shall coordinate the implementation of Protection Code (Part V) to ensure that respective Users using State Transmission System discharge their obligations under the Protection Code.Protection Co-ordination Committee shall comprise of Chief Engineer level members to be nominated by the State Grid Code Review Committee, which shall meet once every three months and shall give their recommendations to the State Grid Code Review Committee.The rules to be followed by the Protection Co-ordination Committee in conducting its business shall be formulated by the committee itself and shall be approved by State Grid Code Review Committee.The committee shall perform the following functions.(i)Keep Protection Code and its implementation under scrutiny & review and to ensure compliance thereof;(ii)Consider all requests for amendment to the Protection Code which any User makes;(iii)Create awareness about various issues related to the Protection Code;(iv)Deliberate and decide various protection settings, testing procedure and periodicity;(v)Review and specify the minimum protection requirements for the User's system connected to the State Transmission System;(vi)Deliberate and decide regarding upgradation of protection schemes and necessary switchgear equipments;(vii)Review and analyse the failure of protection system in case of major grid disturbance and recommend modifications and improvements.2.7.6Commercial & Metering Committee (CMC)Commercial & Metering Committee shall coordinate the implementation of the Metering Code (Part VI) to ensure that the respective constituents discharge their obligations under the Metering Code. The committee shall also be responsible for coordinating the preparation of state energy account in accordance with the provisions of the State Grid Code.The committee shall comprise of Chief Engineer level members to be nominated by the State Grid Code Review Committee, which shall meet every month.The rules to be followed by the Commercial & Metering Committee in conducting its business shall be formulated by the committee itself and shall be approved by the State Grid Code Review Committee.The committee shall perform the following functions.(i)Keep Metering Code and its implementation under scrutiny and review and to ensure compliance thereof;(ii)Consider all requests for amendment to the Metering Code which any User makes;(iii)Create awareness about various issues related to the Metering Code;(iv)Review deviations in the existing CTs and PTs/CVTs from the minimum specifications prescribed in the State Grid Code and upgradation/ replacement of the same within one year of coming into effect of the State Grid Code;(v)Deliberate and decide the issues relating to the monthly energy account and settlement prepared by SLDC;(vi)Resolve any energy accounting and settlement disputes arising out of metering failure;(vii)Review and propose amendments, if necessary, in the methodology and principles for maintaining State Energy Accounts;(viii)Resolve billing disputes and complaints regarding Open Access consumers as per the redressal mechanism under PSERC (Terms and Conditions for Intra-state Open Access) Regulations 2011, as amended from time to time.2.8Non-Compliance & Derogation. - 2.8.1 Provisions of clause 1.6.7 will apply where any User fails to comply with any provision of State Grid Code.2.8.2Wrong declaration of capacity, non-compliance of SLDC's load despatch instructions, non-compliance of SLDC's instructions for backing down without adequate reasons, non-furnishing data etc. constitute non-compliance of State Grid Code and thus the contravention of Regulations of the Commission. It may attract provision of section 33(5) or section 142 of the Electricity Act, 2003.2.8.3Consistent failure to comply with the State Grid Code may lead to disconnection of the User's plant and/or facilities.2.8.4Derogation, if any, for any particular section or chapter or provision of the State Grid Code shall be with the express permission of the Commission for a specified time. Derogation of any requirement of the State Grid Code shall be exception and not the norm, and will be allowed only when it is impossible and not just difficult or inconvenient for the User to comply with in the required time-scale. Failure to comply with fixed-time derogation by any User shall carry a financial penalty not exceeding rupees five lacs & as may be decided by the Commission.
