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State of Punjab - Section

Section 3 in Punjab State Electricity Regulatory Commission (Punjab State Grid Code) Regulations, 2013

3. Abbrevations.

-
Abbreviation Stand for
BBMB Bhakra Beas Management Board
PSEB Punjab State Electricity Board
CBIP Central Board of Irrigation & Power
CERC Central Electricity Regulatory Commission
IED Intelligent Electronic Device
LGBR Load Generation Balance Report
NHPC National Hydroelectric Power Corporation Limited.
NPC Nuclear Power Corporation of India Limited.
NRLDC Northern Regional Load Despatch Centre.
NRPC Northern Regional Power Committee
NTPC National Thermal Power Corporation Limited.
PGCIL Power Grid Corporation of India Limited.
PSERC Punjab State Electricity Regulatory Commission
PSPCL Punjab State Power Corporation Limited
PSTCL Punjab State Transmission Corporation Limited
SJVNL Satluj Jal Vidyut Nigam Limited
THDCL Tehri Hydro Development Corporation Limited
VAr Volt Ampere reactive
Section 1 - General
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.
1.2Objectives. - The State Grid Code governs the boundary between State Transmission Utility (STU) and Users as well as establishes guidelines for operation of facilities for those who are connected and will use the State Transmission System. It lays down both the information requirements and procedures governing the relationship between STU and Users. The principal objectives of the State Grid Code are:• To provide clarity and certainty to the STU, State Generating Stations (SGS) other than inter-state generating stations, including Independent power plants (IPPs) /Captive Power Plants (CPPs) within Punjab, Distribution Licensees, Transmission licensees and Open Access Consumers by stating their respective roles, responsibilities and obligations with respect to the operation of the State Transmission System.• To improve the grid stability and set minimum standards of system performance.• To define requirement for new entrants i.e. future new generating companies, licensees, CPPs and consumers.• To document the common knowledge or normal practice in writing for ease of reference and help in compliance.• To lay down in consultation with generators, performance characteristics of generating plants.• To improve co-operation by providing a mechanism for clear and consistent disclosure of all information.• To provide a level playing field.• To indicate how generation and load is to be scheduled and despatched.• To actually enforce what is verbally agreed.
1.3Scope. - 1.3.1 State Grid Code defines the boundary between STU and Users and establishes the procedures for operation of facilities connected to the State Grid.
1.3.2All Users that connect with and/or utilize the State Transmission System are required to abide by the principles and procedures as laid down in the State Grid Code in so far as they apply to that User.
1.3.3The State Grid Code shall be complied with by SLDC as the apex body to ensure integrated operation of power system in the state, STU in its capacity as holder of the Transmission Licence, transmission licensee, State Generating Station (SGS), Distribution Licensees including EHV consumers and Open Access Consumers connected directly with STS in the course of generation, transmission, supply and utilisation of electricity.
1.3.4The State Grid Code shall come into effect from the date of publication in the official gazette of Government of Punjab.
1.4Structure of State Grid Code. - The State Grid Code comprises of following parts: