Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- 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 Madhya Pradesh - Section

Section 5 in Madhya Pradesh Electricity Grid Code (Revision-II), 2019

5. Section 5

Connection Conditions
5.1Introduction
5.1.1STU and Users connected to, or seeking connection to State Transmission System (STS) shall comply with Central Electricity Authority (Technical Standards for connectivity to the Grid) Regulations, 2007 which specifies the minimum technical and design criteria and Central Electricity Regulatory Commission (Grant of Connectivity, Long - term Access and Medium - term Open Access in inter - State Transmission and related matters) Regulations, 2009 and subsequent amendment thereof.
5.1.2Connection Conditions specify the technical, design and operational criteria which must be complied with by any User connected to the State Transmission System.
5.1.3The applicable technical standards for construction of electrical plants and electric lines connected to the intra-State transmission system shall be as per the standards notified by the Central Electricity Authority under clause (b) of Section 73 of the Act, to the extent not inconsistent with the provisions of this code.
5.1.4The applicable safety requirements for construction, operation and maintenance of electrical plants and electric lines shall be as per the standards notified by the Authority under clause (c) of Section 73 of the Act, to the extent not inconsistent with the provisions of this code.
5.2Objective. - The objective of this section is to ensure the following:
(i)All Users or prospective Users are treated equitably.
(ii)Any new Connection shall not impose any adverse effects on existing Users, nor shall a new Connection suffer adversely due to existing Users.
(iii)By specifying minimum design and operational criteria, to assist Users in their requirement to comply with License obligations and hence ensure that a system of acceptable quality is maintained.
(iv)The ownership and responsibility for all items of equipment is clearly specified in a schedule (Site Responsibility Schedule) for every site where a Connection is made.
5.3Procedure for Application. - (i) The User shall submit the application containing all the information as may be reasonably required by STU.The information must contain the details of arrangements to made by user for drawl of grid energy.
(ii)STU shall make a formal offer within 60 days of the receipt of the application.
(iii)The offer shall specify and take into account any works required for the extension or reinforcement of the State Transmission System necessitated by the applicant's proposal and for obtaining any consent necessary for the purpose.
(iv)If the prescribed time limit for making the offer against any application is not adequate, STU shall make a preliminary offer within the prescribed time indicating the extent of further time required for detailed analysis.
(v)Any offer made by STU shall remain valid for a period of 60 days and unless accepted before the expiry of such period shall lapse thereafter.
(vi)In the event of offer becoming invalid or not accepted by the applicant, STU shall not be required to consider any further application from the same applicant within 12 months unless the new application is substantially different from the original application.
(vii)The applicant shall furnish the detailed planning data as per APPENDIX B
(viii)STU shall be entitled to reject any application for connection to/or use of State Transmission System on the following conditions apart from others as considered reasonable:
(a)If such proposed connection is likely to cause breach of any provision of its license or any provision of the Grid Code or any provision of IEGC or any provision criteria or any covenants, deeds or regulations by which STU is bound.
(b)If the applicant does not undertake to be bound, in so far as applicable, by the terms of Grid Code.
(c)If the applicant fails to give confirmation and undertakings according to this section.
(d)If the details of arrangement of drawl of grid energy is not disclosed by the user in his application.
5.4Connection Agreement. - A Connection Agreement (or the offer for a Connection Agreement) shall include, as appropriate, within its terms and conditions the following:
(a)A condition requiring both parties to comply with the Grid Code.
(b)Details of connection and/or use of system charges.
(c)Details of any capital related payments arising from necessary reinforcement or extension of the system.
(d)Diagram of electrical system to be connected.
(e)General philosophy, guidelines etc on protection.
(f)A Site Responsibility Schedule (Appendix G).
(g)Details of arrangement of drawl of grid energy by the user.
5.5Responsibilities for operational safety:
5.5.1STU and the Users shall be responsible for safety as indicated in Site Responsibility Schedules for each connection point
5.5.2For every Connection to the State Transmission System for which Connection Agreement is required, STU shall prepare a schedule of equipment with information supplied by the respective Users. This schedule, called a Site Responsibility Schedule, shall indicate the following for each item of equipment installed at the Connection site.
(i)The ownership of Plant/Equipment.
(ii)The responsibility for control of Plant/Equipment.
(iii)The responsibility for maintenance of Plant/Equipment.
(iv)The responsibility for operation of Plant/Equipment.
(v)The manager of the site.
(vi)The responsibility for all matters relating to safety of persons at site.
5.5.3The format, principles and basic procedure to be used in the preparation of Site Responsibility Schedules shall be formulated by STU and shall be provided to each User for compliance.
5.5.4Single Line Diagrams. - (i) Single Line Diagram shall be furnished for each Connection Point by the connected user to SLDC. These diagrams shall include all HV connected equipment, location of ABT meters and the connections to all external circuits and incorporate numbering, nomenclature and labeling, etc. The diagram is intended to provide an accurate record of the layout and circuit connections, rating, numbering and nomenclature of HV apparatus and related plant.
(ii)Whenever any equipment has been proposed to be changed, then concerned user shall intimate the necessary changes to STU and to all concerned.
(iii)When the changes are implemented, changed Single Line Diagram shall be circulated by the user to SLDC/STU.
5.5.5Site Common Drawings. - (i) Site Common Drawing will be prepared for each Connection Point and will include site layout, electrical layout, details of protection and common services drawings. Necessary details shall be provided by the users to STU.
(ii)The detailed drawings for the portion of the user and STU at each Connection Point shall be prepared individually and exchanged between user and STU.
(iii)If any change in the drawing is found necessary, either by user or STU, the details will be exchanged between user and STU as soon as possible.
5.6System Performance
5.6.1All equipment connected to the State Transmission System shall be of such design and construction to enable STU to meet the requirement of Standard of Performance. Discoms shall ensure that their loads do not cause violation of these standards.
5.6.2Any user seeking to establish new or modified arrangement(s) for Grid connection and/or use of transmission system of STU shall submit the application in the form as may be specified by STU.
5.6.3For every new/modified Connection sought, STU shall specify the Connection Point, technical requirements and the voltage to be used, along with the metering and protection requirements as specified in the Metering and Protection sections of the Code.
5.6.4SSGS & IPP (except CPPs) shall make available to SLDC the up to date capability curves for all Generating Units, indicating any restrictions, to allow accurate system studies and effective operation of the State Transmission System. CPPs shall similarly furnish the net reactive capability that will be available for Export to/Import from State Transmission System.
The State Transmission System rated frequency shall be 50.00 Hz and shall always remain within the 49.90- 50.05 Hz band as specified in IEGC.
5.6.5The User shall however be subject to the Grid discipline prescribed by SLDC/WRLDC as per guidelines mutually agreed with WRPC/WRLDC.
The variation of voltage at the inter connection point may not be more than the voltage range specified below:
Nominal(KV) Maxim um(KV) Minim um(KV)
765 800 728
400 420 380
220 245 198
132 145 122
33 36 30
5.6.6Discoms and Open access users shall ensure that their loads do not affect STU system in terms of causing any: