Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Tamilnadu - Section

Section 20 in Tamil Nadu Electricity Regulatory Commission Intra State Open Access Regulations, 2005

20. Information system.

- The State Load Dispatch Centre shall post following information on its website in a separate web page titled "Open access information" and also issue a monthly and annual report containing such information.
(1)A status report on long-term customers indicating,
(a)Name of customer;
(b)Period of open access granted (date of commencement and date of termination); •
(c)Point of injection;
(d)Point of drawal;
(e)Transmission's system / distribution system used and
(f)Open access capacity used.
(2)A status report on the current short-term customers indicating,
(a)Name of customer;
(b)Period of open access granted (date of commencement and date of termination);
(c)Point of injection;
(d)Point of drawal;
(e)Transmission's system / distribution system used, and
(f)Open access capacity used.
(3)Peak load flows and capacity available including the reserve capacity on all EHV lines and HV lines emanating from EHV sub stations.
(4)The information regarding average loss in transmission and distribution system as determined by respective Licensee.