Section 17 in Haryana Distribution and Retail Supply Licence
17. Distribution System Planning and Security Standards, Distribution System Operating Standards, Overall Performance Standards.
- 17.1 The Licensee shall plan and operate the Licensee's Distribution System so as to enquire that, subject to the availability of adequate generating capacity, the system is capable of providing Consumers with a safe, reliable and efficient Supply of electricity. In particular, the Licensee shall:(a)plan and develop the Licensee's Distribution System in accordance with the Distribution System Planning and Security Standards proposed by the Licensee together with the Distribution Code as approved by the Commission; and(b)operate the Licensee's Distribution System in accordance with the Distribution System Operating Standards proposed by the Licensee together with the Distribution Code as approved by the Commission.17.2The Licensee shall, within one month from the date this licence becomes effective, submit to the Commission the existing planning and security standards and operating standards being followed by the Licensee in respect of its Distribution System. The Licensee shall comply with such existing planning and security standards and the operating standards, as may be modified by the Commission, until the Distribution System Planning and Security Standards and Distribution System Operating Standards proposed by the Licensee pursuant to condition 17.3 are approved by the Commission.17.3(a)The Licensee shall, within six months after this licence becomes effective, prepare in consultation with the Suppliers, Generating Companies and such other person as the Commission may specify, and submit to the Commission for approval, the Licensee's proposal for Distribution System Planning and Security Standards and Distribution System Operating Standards in accordance with Condition 17.1 above. The proposal should include a statement setting out criteria by which the Licensee's compliance with the standards may be measured. Such criteria should include the number and type of supply interruptions and deviations from the power supply quality standards specified.(b)The document in which the Distribution System Planning and Security Standards are set forth pursuant to Clause (a) of this Condition 17.3 must include a statement by the Licensee as to how it proposes to implement the standards as so to:(i)ensure a satisfactory degree of standardisation of plant, apparatus, and equipment within the State of Haryana; and(ii)develop and observe a policy on spare parts required;(c)The Distribution System Planning and Security Standards and the Distribution System Operating Standards, with such modification as the Commission may specify, shall take effect from the date specified by the Commission.17.4The Licensee shall, in consultation with the Suppliers, including a Supplier whose Distribution System has an electrical interface with the Licensee and the Transmission and Bulk Supply Licensee, Generating Companies and such other person as the Commission may specify, review the Distribution System Planning and Security Standards and Distribution System Operating Standards together with the review of the Distribution Code pursuant to Condition 16.5. Following any such review, the Licensee shall send to the Commission :(a)a report on the outcome of such review;(b)any revision which the Licensee proposes to make to such standards from time to time (having regard to the outcome of such review); and(c)any written representation or objection (including those not accepted by the Licensee from the Suppliers, Generating Companies, or any Consumer or such other person as the Commission may order), arising during the review;Provided that the Commission may, upon application of the Licensee, relieve the Licensee from the obligation to review the Distribution System Planning and Security Standards and Distribution System Operating Standards and their implementation to such an extent as the Commission may order.17.5Having regard to any written representation received by the Commission or upon its own motion, the Commission may require the Licensee to revise the Distribution System Planning and Security Standards and the Distribution System Operating Standards, and Licensee shall comply with the directions of the Commission.17.6The Licensee shall within 3 months of the end of each financial year submit to the Commission a report indicating the performance of the Licensee's Distribution System during the previous financial year against the criteria referred to in Condition 17.3. The Licensee shall, if required by the Commission, publish a summary of the report in a manner approved by the Commission.17.7The Licensee shall conduct its Distribution and Retail Supply Business in the manner which it reasonably considers to be best calculated to achieve the Overall Performance Standards in connection with providing of electricity Supply services and the promotion of the efficient use of electricity by Consumers, as may be prescribed by the Commission pursuant to Section 34 of the Act.17.8The Standards of Performance may be set by the Commission, or may be proposed by the Licensee for the Commission's approval. The Licensee's compliance with the Standards of Performance may be measured by the Commission, in part, by the Licensee's adherence to the Code of Practice on Payment of Bills, Complaint Handling Procedure, and Consumer Rights Statements set forth in accordance with Condition 21 of this licence.17.9The Licensee shall supply, at least annually, information to the Commission as to the means by which it proposes to achieve the Overall Performance Standards and the Standards of Performance.
