Section 3(1) in Punjab State Electricity Regulatory Commission (Punjab State Grid Code) Regulations, 2013
1.1Introduction. - In compliance with section 86 (1) (h) of the Electricity Act, 2003 the Punjab State Electricity Regulatory Commission hereby specifies the State Grid Code which is consistent with the Indian Electricity Grid Code specified by the Central Electricity Regulatory Commission under section 79 (1) (h) of the Act.The State Grid Code lays down the rules, guidelines and standards to be followed by all Users of the State Grid and STU/SLDC to operate and maintain an efficient and coordinated power system in the State in integration with the Northern Regional Grid as per the provisions of Indian Electricity Grid Code (IEGC). The State Grid Code further lays down what is technically optimal with respect to operation and defines standards and common terms to reduce ambiguity and avoid discrimination.The State Load Despatch Centre (SLDC) shall be responsible for carrying out real time operations for grid control and despatch of electricity within the State through secure and economic operation of the State Grid in accordance with CEA Grid Standards and the State Grid Code/ Indian Electricity Grid Code.
