Section 9 in Central Electricity Regulatory Commission (Standards of Performance of Inter-State Transmission Licensees) Regulations, 2012
9. Power to Relax.
- The Commission may, if it considers necessary or expedient to do so and for the reasons to be recorded in writing, relax adherence to any specific Standard of Performance during Force Majeure conditions such as war, mutiny, civil commotion, riot, flood, cyclone, storm, lightning, earthquake, grid failure, and strike/curfew, lockout, fire affecting the inter-State Transmission Licensee's installations and operation activities, or under such other specific circumstances:Provided that the inter-State Transmission Licensee shall not be discharged from its liability on account of its failure to maintain the Standards of Performance under these regulations if such failure can be attributed to the negligence or deficiency or lack of preventive maintenance of the interstate transmission system or failure to take reasonable precaution which has resulted in loss to the affected person.
