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] [Section 26] [Entire Act]

State of Tamilnadu - Subsection

Section 26(4) in Tamil Nadu Electricity Regulatory Commission (Licensing) Regulations, 2005

(4)The distribution licensee shall at all times maintain, updated information on operational details specified herein in the manner as may be required under the Tamil Nadu Electricity Distribution Code and the Tamil Nadu Electricity Supply Code, of its licensed business.
(a)Sub-station details (incomer source, outgoing feeder, distribution transformer capacity, Current Transformer, Potential Transformers etc), single line diagrams (showing lines find, line length, conductor size], transformers, feeders, etc.), metering systems & status.
(b)Details of interface points, metering points & status of meters.
(c)Peak Demand (un-restricted & restricted), Peak Availability, availability of system capacity to allow open access, etc.
(d)Performance details as against the standards specified by the Commission, with reference to Quality of Supply (voltage, frequency, interruptions [duration & numbers]), System Outage (planned & unplanned), energy received, transmitted and system losses, etc.
(e)Records of application requiring supply (status & connection details)
(f)Billing (records of meter reading, copies of bills generated, evidence of issuance of bills, records with billing details, etc.), Collection (details of collection, copies of bill receipts, etc.,), details of disconnection (evidences of issuance of notice, effecting of disconnection, etc).