Section 6(4) in The Central Electricity Authority (Technical Standards for Connectivity to the Grid) Regulations, 2007
(4)The requester and user shall cooperate with the Regional Power Committee, and Appropriate Load Despatch Centres in respect of the matters listed below, but not limited to:-(a)protection coordination and settings of its protective relays accordingly;(b)agree to maintain meters and communication system in its jurisdiction in good condition;(c)participate in contingency operations such as load shedding, increasing or reducing generation, is landing, black start, providing start-up power and restoration as per the procedure decided by the Appropriate Load Despatch Centre;(d)furnish data as required by Appropriate Transmission Utility or Transmission Licensee, Appropriate Load Despatch Centre, Appropriate Regional Power Committee, and any committee constituted by the Authority or appropriate Government for system studies or for facilitating analysis of tripping or disturbance in power system;(e)carryout modifications in his equipment with respect to short circuit level, protection coordination and other technical reasons considered necessary due to operational requirements;(f)abide by the coordinated outage plan of the state and region in respect of generating units and transmission lines as approved by the Regional Power Committee; and(g)cooperate with the Regional Power Committee for tuning of Power System Stabilizer provided in the excitation system of the generating unit.
