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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Tamilnadu - Subsection

Section 6(4) in Tamil Nadu Electricity Grid Code, 2005

(4)General Connectivity Conditions: A prospective user and transmission licensee proposing a new connection shall comply with the following conditions:
(i)The user shall meet the requirements in accordance with the provisions of Standards on Grid Connectivity and Grid Standards specified by the Authority and IEGC specified by CERC.
(ii)Requisite protections shall be provided in the user's system to protect the Grid from the faults originating in the user's systems.
(iii)Notwithstanding the protection systems provided in the Grid, the user/transmission licensee shall provide requisite protections for safeguarding his system from the faults originating in the transmission svstem / Grid.
(iv)No user of the Grid shall exceed the Harmonic Distortion Level specified in the CEA (Grid Connectivity) Regulations.
(v)The user shall furnish requisite data to the STU / transmission licensee for enabling it to conduct interconnection studies.
(vi)The user is obliged to cooperate with the STU, transmission licensee and load dispatch centre in respect of the operational matters listed below, but not limited to: -
(a)Carryout the modifications in his equipment considered necessary, whenever the power system is upgraded or modified.
(b)Protection coordination (relay settings).
(c)Provide on line data to the appropriate load dispatch centre.
(d)Participate in contingency operations such as load shedding, is landing, black start, providing start-up power and restoration.
(e)Furnish data to the STU / transmission licensee, SLDC and any committee constituted by appropriate Government or Authority for disturbance analysis and other studies.
(f)Coordinated outage plan of the State/Region.
(g)Prompt implementation of instructions of load dispatch centre.
(vii)The user's equipment at the site owned by the transmission licensee shall be maintained promptly and properly by the user and vice versa so that the equipment and personnel of the site owner are not jeopardized by the neglect of the other entity.