Section 11 in Andhra Pradesh Provisional Transmission and Bulk Supply Licence, 1999
11. Grid Code.
(1)Subject to paragraph 11 (3) the licensee shall in consultation with generators, other licensees and persons materially affected thereby prepare as soon as possible and ensure that there is in force at all times a Grid Code and shall implement and comply. The Grid Code shall;(a)cover all material technical aspects relating to connections to the operation and use of the Licensee's transmission system including the operation of electric lines connected to the Licensee's Transmission System; and(b)be designed so as to permit the development, maintenance and operation of an efficient, co-ordinated and economical system for the transmission of electricity in the Licensee's area of transmission and bulk supply(2)Following consultation with generators, licensees and persons materially affected thereby as the State Government or Commission may consider appropriate the State Government prior to the constitution of the Commission, and thereafter the Commission may issue directions requiring the licensee to revise the Grid Code in such manner as may be specified in the directions, and the licensee shall forthwith comply with any such directions.(3)The State Government, prior to the constitution of the Commission, and thereafter the Commission may following consultations as it may consider appropriate with the licensee issue directions relieving the licensee of its obligations to implement or comply with the Grid Code in respect of such parts of the Licensee's transmission system or to such extent as may be specified in the directions.
