Section 20 in Tamil Nadu Electricity Regulatory Commission Tamil Nadu Electricity Distribution Code
20. Condition based monitoring/Preventive Maintenance programmes.
- shall be designed as follows:(i)[The Licensee shall prepare pre-monsoon inspection and other preventive maintenance schedules for lines and equipment and ensure its compliance at all levels. Necessary advance intimation shall be given to the consumers likely to be affected] [[Substituted as per Commission's Notification No. TNERC/DC/8-8 dated 8.2.2008 (w.e.f27.2.2008). Before substitution it was as under:'The Licensee shall prepare pre monsoon inspection and other preventive maintenance schedules for lines and equipment and ensure its compliance at all levels. Necessary intimation shall be given to the affected consumers.21nserted as per Commission's Notification No. TNERC/DC/8-9 dated 22.5.2008 (w.e.f. 11.6.2008).]].(ii)The level of maintenance shall be appropriate to meet the manufacturers maintenance recommendations and the performance standards of the Licensee, iii. All the bottom line, all the HV lines in the control area of the Licensee shall be inspected twice annually.(iii)Periodical testing and maintenance of transformers, switchgear and protective equipments and earthing in the distribution system shall be carried out by the Licensee in line with the manufacturers recommendations / standard practices for ensuring their smooth operation, serviceability, safety, reliability and efficiency.(iv)The Consumers also shall maintain their apparatus, switchgear, electric lines, metering equipment and cables including their generator sets in good operating condition and conforming to the measures specified under section 53 of the Act and keep them suitable for connecting to the distribution system in a safe and reliable manner. [Consumers shall ensure proper interlock facility provided for their generator sets to prevent parallel operation with.the Distribution System of the Licensee provided such generators are not interfaced with the Licensee's network for supply of power] [Inserted as per Commission's Notification No. TNERC/DC/8-8 dated 8.2.2008 (w.e.f. 27.2.2008).].(v)Licensee shall set up a Consumer Trouble Call Management Center and lay down suitable procedures.(vi)The Licensee shall have provisions for sealing the meter, checking the quality of new meters, periodical calibration of customer meters, repair of defective meters and other related works.
