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State of Tamilnadu - Section

Section 12 in The Central Electricity Regulatory Commission (Indian Electricity Grid Code) Regulations, 2010

12. However, notwithstanding the above, the RLDC may direct the SLDCs/ISGS/other regional entities to increase/decrease their drawal/generation in case of contingencies e.g. overloading of lines/transformers, abnormal voltages, threat to system security. Such directions shall immediately be acted upon. In case the situation does not call for very urgent action, and RLDC has some time for analysis, it shall be checked whether the situation has arisen due to deviations from schedules, pursuant to short-term open access. These shall be got terminated first, before an action, which would affect the scheduled supplies to the long term and medium term customers is initiated in accordance with Central Electricity Regulatory Commission (Grant of Connectivity, Long-term Access and Medium-term Open Access in inter-state Transmission and related matters) Regulations, 2009.