Section 24 in The Haryana Transmission and Bulk Supply Licence
24. Requirement to Offer Terms for Use of System and Connection to System.
- 24.1 The Licensee shall make such arrangements for the use of the Transmission System by third parties as are specified in this Condition 24. On application made by any such third party, the Licensee shall offer to enter into an agreement with that person for the use of the Transmission System :(a)to accept into the Transmission System electricity provided by that person;(b)to deliver such electricity, adjusted for losses of electricity, to a designated exit point;(c)that specifies tariff and Use of System charges to be paid by the user, which shall be in accordance with Condition 20.24.2The third parties referred to in Condition 24.1 are :(a)persons authorised under a legislation enacted by the Union of India to wheel power across the Transmission System in an inter-state conveyance of energy;(b)such persons as the Commission may authorise to use the Transmission System.24.3On application made by a Supplier or a Consumer wishing to be connected directly to the Transmission System, the Licensee shall offer to enter into an agreement with such Supplier of Consumer, as the case may be, for connection to the Transmission System or for modification of such an existing connection and such offer shall make provision for :(a)the carrying out of works necessary to make the required connection, including the installation of meters;(b)the carrying out of any necessary works to reinforce the Licensee's Transmission System;(c)the connection charges to be paid in accordance with Condition 20; and(d)the completion date and such other terms as are relevant to the circumstances.24.4The Licensee shall offer terms for agreements in accordance with Conditions 24.1 to 24.2 as soon as practicable and (save where the Commission consents to a longer period) in any event no more than two months after an application under Conditions 24.1 or 24.3. is made.24.5The Licensee shall not be obliged pursuant to this Condition 24 to offer to enter or to enter into any agreement if :(a)to do so is likely to involve the Licensee :(i)in breach of its duties under Section 18 of the Act; or(ii)in breach of any rules or Regulations relating to safety or standards applicable to the Transmission Business including, the Indian Electricity Rules, 1956; or(iii)in breach of the Grid Code; or(iv)in breach of any of the Conditions of this licence; or(b)the person making the application does not undertake to comply with the Grid Code from time to time in force to the extent that it is applicable to that person; or(c)in the case of persons making application for Use of System under Condition 24.1, such person ceases to be authorised as specified in Condition 24.2.24.6If, after a period which appears to the Commission to be reasonable for the purpose, the Licensee has failed to enter into an agreement with any applicant referred to in Conditions 24.1 and 24.3 pursuant to a request under this Condition 24, the Commission may at the request of any party settle such terms in dispute between the Licensee and that person and, the Licensee shall forthwith enter into and implement such agreement in accordance with its terms as settled by the Commission.24.7The Licensee shall prepare and submit to the Commission on an annual basis, a statement showing in respect of each of the (five) succeeding financial years forecasts of circuit capacity, power flows and loading on the Transmission System under standard planning criteria, together with :(a)such further information as shall be reasonably necessary to enable any person seeking Use of System to identity and evaluate the opportunities available when connecting to and making use of such system; and(b)a commentary prepared by the Licensee indicating the Licensee's views as to those parts of the Licensee's Transmission System most suited to new connections and transport of further quantities of electricity.At the request of a person or a Supplier who wishes to use the Transmission System under Conditions 24.1 or 24.3, the Licensee shall prepare an update to the above statement, incorporating most recent data but specifically including any facility for which any other person or a Supplier has requested use of and connection to the Transmission System.24.8The Licensee may make a charge for any statement given or sent to persons seeking Use of System of an amount reflecting the Licensee's reasonable costs of providing such a statement.
