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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Tamilnadu - Subsection

Section 5(1) in Central Electricity Regulatory Commission (Standards of Performance of Inter-State Transmission Licensees) Regulations, 2012

(1)All inter-State transmission licensees shall comply with the Standards of Performance specified in these regulations:-
(a)Transmission System Availability
(i)The transmission system availability shall be calculated element-wise on monthly basis, in the same manner as provided for in the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2009, as amended from time to time and any subsequent enactment thereof.
(ii)The deemed availability of the transmission elements under outage shall be as specified in the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2009, as amended from time to time and any subsequent enactment thereof.
(iii)The element-wise monthly availability of the transmission system shall not be below the availability as given below:-
SI. No. Transmission Elements Availability (% of time)
(i) AC Transmission line 90
(ii) ICTs 90
(iii) Reactors 90
(iv) Static VAR Compensator 90
(v) Series Compensator 90
(vi) HVDC (Back-to-back Stations and bi-pole links) 85
Notes : (1) Tower collapse shall not be counted for the purpose of calculation of monthly availability of AC transmission line and HVDC bipole line.