Section 5(1) in Punjab State Electricity Regulatory Commission (Punjab State Grid Code) Regulations, 2013
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.
