Section 6 in The Central Electricity Authority (Technical Standards for Connectivity to the Grid) Regulations, 2007
6. General Connectivity Conditions.
(1)The requester shall be responsible for the planning, design, construction, Reliability, protection and safe operation of its own equipment subject to the regulations for construction operation and maintenance and connectivity and other statutory provisions.(2)The requester and user shall furnish data as required by the Appropriate Transmission Utility or by the licensee or generating station with whose system the inter-connection is proposed, for permitting interconnection with the grid.(3)The requester and user shall provide necessary facilities for voice and data communication and transfer of on-line operational data, such as voltage, frequency, line flows, and status of breaker and isolator position and other parameters as prescribed by the Appropriate Load Despatch Centre.(4)The requester and user shall cooperate with the Regional Power Committee, and Appropriate Load Despatch Centres in respect of the matters listed below, but not limited to:-(a)protection coordination and settings of its protective relays accordingly;(b)agree to maintain meters and communication system in its jurisdiction in good condition;(c)participate in contingency operations such as load shedding, increasing or reducing generation, is landing, black start, providing start-up power and restoration as per the procedure decided by the Appropriate Load Despatch Centre;(d)furnish data as required by Appropriate Transmission Utility or Transmission Licensee, Appropriate Load Despatch Centre, Appropriate Regional Power Committee, and any committee constituted by the Authority or appropriate Government for system studies or for facilitating analysis of tripping or disturbance in power system;(e)carryout modifications in his equipment with respect to short circuit level, protection coordination and other technical reasons considered necessary due to operational requirements;(f)abide by the coordinated outage plan of the state and region in respect of generating units and transmission lines as approved by the Regional Power Committee; and(g)cooperate with the Regional Power Committee for tuning of Power System Stabilizer provided in the excitation system of the generating unit.(5)The requester and user shall make arrangements for integration of the controls and tele-metering features of his system into the Automatic Generation Control, Automatic Load Shedding, Special Protection System, Energy Management Systems and Supervisory Control and Data Acquisition System of the respective state or region.(6)For inter-connection studies the requester shall make a request for connection in the planning stage to the Appropriate Transmission Utility. In case a requester is seeking inter-connection to a distribution system, such a request will be made to the distribution licensee. The Appropriate Transmission Utility or distribution licensee shall carry out the inter-connection study to determine the point of inter-connection, required interconnection facilities and modifications required on the existing grids, if any, to accommodate the interconnection. The study may also address the transmission system capability, transient stability, voltage stability, losses, voltage regulation, harmonics, voltage flicker, electromagnetic transients, machine dynamics, ferro resonance, metering requirements, protective relaying, sub-station grounding and fault duties, as the case may be.(7)(1) Every connection of a requester's system to the grid shall be covered by a connection agreement between the requester and-(a)Appropriate Transmission Utility in case of connection to Inter-state transmission system or intra state transmission system as the case may be;(b)Distribution licensee in case of inter-connection to distribution licensee's system; and(c)Transmission licensee and Appropriate Transmission Utility, in case of inter-connection to a transmission licensee (tri-partite agreement).(2)The connection agreement shall contain general and specific technical conditions, applicable to that connection.
