Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Andhra Pradesh - Section

Section 7 in Andhra Pradesh Electricity Regulatory Commission (Transmission Standards of Performance) Regulation, 2007

7. Miscellaneous.

- Annual Review of Performance Standards
7.1The Commission in consultation with State Transmission Utility/ Transmission Licensee shall review the performance standards for Transmission System as specified above once in every 5 years or more frequently as may be required.Use of the Information
7.2The Commission shall have the right to use the information submitted by State Transmission Utility/Transmission Licensee as it deems fit including publishing it or placing it on the Commission's website and/or directing the State Transmission Utility/ transmission Licensee to display the information in the licensee's website.Power to Amend
7.3The Commission may, at any time add, vary alter, modify or amend any provisions of this Regulations.Savings
7.4Nothing in this Regulation shall be deemed to limit or otherwise affect the inherent power of the Commission to make such orders as may lye necessary to meet the ends of justice or to prevent abuses of the process of the Commission.
7.5Nothing in this Regulation shall bar the Commission from adopting in conformity with the provisions of the Act, a procedure, which is at variance with any of the provisions of this Regulation, if the Commission, in view of the special circumstances of a matter or class of matters and for reasons to be recorded in writing, deems it necessary or expedient for dealing with such a matter or class of matters.
7.6Nothing stated in this Regulation shall, expressly or implicitly, bar the Commission from dealing with any matter or exercising any power under the Act for which no Regulation has been framed, and the Commission may deal with such matters, powers and functions in a manner it thinks fit.Exemption
7.7The Commission may relax adherence to specific performance standard during force Majecure conditions such as war, mutiny, civil commotion, riot, flood, cyclone, storm, lightening, earthquake, grid failure, and strike/ curfew, lockout, fire affecting the State Transmission Utility's/Transmission Licensee's installations and operation activities.
7.8The Commission under specific circumstances may also relax any provisions of Regulation in general or in specific cases for the period(s) specified in its order(s).Half Yearly Report on Transmission Performance StandardsName of State Transmission Utility/transmission Licensee
Report for HalfYear Ending:....... Date Of Submission......
SI. No. Category of Standard Implementing Stage/level Performance Standard(s) Measurable Parameter Value of Measurable Parameter Specified byCommission Actual Achievement for half year
Name of the Parameter Value specified
               
               
Note. - 1. The State Transmission Utility shall maintain the base data like Log Sheet, Complaint Registers and Interruption Register etc. at sub-station level.