Section 6 in Madhya Pradesh Electricity Grid Code (Revision-II), 2019
6. Section 6
System Security Aspects6.1System Security Aspects6.1.1All Users shall endeavour to operate their respective power system and generating stations in synchronism with each other at all times, such that the whole State Transmission System operates as synchronised system as integrated part of Western Regional Grid. STU shall endeavour to operate the inter state links so that inter state transfer of power can be achieved smoothly when required. Security of the power system and safety of power equipment shall enjoy priority over economically optimal operations.6.1.2All switching operations, whether affected manually or automatic, will be based on regulatory provisions of IEGC, MPEGC and CEA regulations.6.1.3No part of the State Transmission System shall be deliberately isolated from the integrated Grid, except(a)Under an emergency, and conditions in which such isolation would prevent a total Grid collapse and/or enable early restoration of power supply,(b)When serious damage to a costly equipment is imminent and such isolation would prevent it.(c)For safety of Human Life.(d)When such isolation is specifically advised by SLDC and(e)On operation of under frequency/is-landing scheme as approved by WRPC/MPERC.All such insolations shall be either as per standing guidelines approved by WRPC/MPERC or shall be put up in the Grid Code Review Committee for ratification. Complete synchronisation of integrated Grid shall be restored, as soon as the conditions again permit it. The restoration process shall be supervised by SLDC and no transmission elements shall be synchronized without prior consent of SLDC/Sub- LDC.All operational instructions given by RLDC and SLDC shall have unique codes which shall be recorded and maintained as specified in Central Electricity Authority (Grid Standards) Regulations, 2010 and subsequent amendment thereof.6.1.4The 66kV and above transmission lines and 1CTs (except radial lines which do not affect the operation of the Grid) shall not be deliberately opened or removed from service at any time except when advised by SLDC or with specific and prior clearance of SLDC. Where prior clearance from SLDC is not possible it should be intimated to SLDC at the earliest possible time after the incident.6.1.5Any tripping, whether manual or automatic, of any of the elements mentioned above, shall be precisely reported to SLDC at the earliest say within ten minutes of event. The reason (to the extent determined) and the likely time of restoration shall also be intimated. All reasonable attempts shall be made for the elementary restoration at the earliest. The information/data including disturbance recorder, sequential event recorder outputs etc. containing the sequence of tripping and restoration shall be sent to SLDC for the purpose of analysis.6.1.6All Coal/lignite based thermal generating units of 200 MW and above, Open Cycle Gas Turbine/Combined Cycle generating stations having gas turbines of capacity more than 50 MW each and all hydro units of 25 MW and above (unless scheduled for De-commissioning/retirement within 3 years), which are synchronized with the grid, irrespective of their ownership, shall have their governors in operation at all times in accordance with the following provisions:Governor Action. - (i) Following Coal/lignite based thermal and hydro (except those with upto three hours poundage) generating units shall be operated under restricted governor mode of operation with effect from the date given below:(a)Coal/lignite based thermal generating units of 200 MW and above,
