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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Tamilnadu - Subsection

Section 5(1) in Tamil Nadu Electricity Grid Code, 2005

(1)The System Planning specifies the policy and procedures to be applied in planning of Tamil Nadu State Grid. The Users of the State Transmission System shall take the "System Planning" into account for planning and development of their own System. A requirement for reinforcement or extension of the State Transmission System may arise for a number of reasons, including but not limited to the following:
(i)Development on a User's system already connected to the State Transmission System.
(ii)The introduction of a new Connection point between the User's system and the State Transmission System.
(iii)Evacuation system for Generating Stations within or outside the State.
(iv)Reactive Power Compensation.
(v)A general increase in system capacity (due to addition of generation or system load) to remove operating constraints and maintain standards of security.
(vi)Transient or steady state stability considerations.
(vii)Cumulative effect of any of the above.
Accordingly, the reinforcement or extension of the State Transmission System may involve work at an entry or exit point (Connection Point) of a User to the State Transmission System. Since development of all User's systems must be planned well in advance to permit consents and way leaves to be obtained and detailed engineering design/construction work to be completed, STU will require information from Users and vice versa. To this effect, the system planning imposes time scale for exchange of necessary information between STU and Users having regard, where appropriate, to the confidentiality of such information.