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State of Uttar Pradesh - Section

Section 12 in The U.P. Electricity Regulatory Commission (Captive and Non-Conventional Energy Generating Plants) Regulations, 2009

12. Obligations of the Captive Generating Plant.

(1)The Captive Generating Plant shall establish, operate and maintain Generating Station, sub-station, tie lines and dedicated transmission lines connected thereto in accordance with:
(a)The technical standards for construction of electrical plants, electric lines and connectivity with the grid as specified by the Authority;
(b)Safety requirements for construction, operation and maintenance of electrical plants and electric lines as specified by the Authority;
(c)UPEGC or Indian Electricity Grid Code (IEGC);
(d)The conditions for installation of meters for supply of electricity as specified by the Authority and/or the State Transmission Utility (STU).
(2)In extra-ordinary' circumstances, the Captive Generating Plants shall operate and maintain the plant in accordance with the directions issued by the State Government and the Commission may offset the consequential adverse financial impact of such direction, as it considers appropriate.