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 12 in Tamil Nadu Electricity Regulatory Commission - Tamil Nadu Electricity Distribution Standards of Performance Regulations, 2004

12. Interruptions and restoration of supply.

(1)The licensee may, for reasons of testing or forced outage or maintenance, temporarily discontinue the supply for such period as may be necessary, provided that in case of planned shut down for improvement / periodical maintenance of distribution network, the licensee will, wherever possible, give advance notice in this behalf and notify through local newspapers in advance.
(II)In case of interruptions to individual or a group of consumers dye to breakdown, the licensee shall restore supply as per the time schedule furnished below:
Failure / Interruption in Corporation limits and certain special areas declared by the Commission, from time to time, shall be attended to round the clock within the time limit specified for urban areas. Complaints of failure / interruption at consumer premises in rural areas and urban areas other than Corporation limits shall be attended to between 8.00 AM and 6,00 PM. Individual complaints of consumers received during night hours ie., from 6.00 PM to 8.00 AM shall be considered to have been received at the start of working hours on the next day and attended to within the time limit as specified above. The restoration time specified in respect of individual service connection faults in rural areas shall exclude the time period of 6.00 PM to 8.00 AM. However, the complaints from essential services like water supply, hospitals, and other important Government services shall be attended to immediately, round the clock.[Table] [Substituted by Commission's Notification No. TNERC/SPR/9/1-4, dated 2bth July 2006, (w.e.f 16.8.2006).]
Interruption Due to Power Restoration Time
Corporation Urban Municipalities Rural Hill Area
HT Supply failure 1 hour 3 hours 6 hours 12 hours
Fault in Transformer 2 hours 4 hours 6 hours 12 hours
Structure or LT Line or Pillar Box        
Fault of Distribution Transformer 24 hours 48 hours 48 hours 48 hours
Individual Service Connection fault 3 hours 9 hours 12 hours 24 hours
(III)In case of interruptions, it is the responsibility of the affected consumer to inform the same to the licensee's local office or nearest fuse off call center by telephone / written communication in person, etc.:
Provided that in case of failure / break down due to natural calamities like cyclone, [land slides in hill areas] [Inserted by Commission's Notification No. TNERC/SPR/9/1-4, dated 25th July 2006, (w.e.f. 16.8.2006).] etc., the licensee shall take every action to restore supply within the least possible time.Note: The licensee shall arrange to keep the consumers informed of the progress of rectification of faults.
(IV)The licensee shall maintain uninterrupted supply of power to railways and in case of any interruption restore the supply on top priority.
(V)In case of interruption due to line fault / failure of transformer / equipment, the licensee shall inform the complainant (subject to availability of communication at both ends) within one hour from receipt of complaint the reasons for interruption and the likely time by which the power supply will be restored.