Legal Document View

Unlock Advanced Research with PRISMAI

- 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 Goa - Section

Section 8 in Joint Electricity Regulatory Commission for the State of Goa and Union Territories (Connectivity and Open Access in Intra-State Transmission and Distribution) Regulations, 2017

8. A Generating Station, including captive power plant which has been granted Connectivity to the grid shall be allowed to undertake testing including full load testing by injecting its infirm power into the grid before being put into commercial operation, even before availing any type of Open Access. This shall be for a maximum period of six (6) Months, after obtaining permission of the State Load Despatch Centre, which shall keep grid security in view while granting such permission:

Provided that, for the purpose of these Regulations, in exceptional circumstances the STU in consultation with the SLDC may allow extension of the period for testing, including full load test, and consequent injection of infirm power by the Generating Station, beyond six (6) Months on an application made by the generating company at least one (1) Month before the initial period of six (6) Months gets over.