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[Cites 0, Cited by 0] [Section 11] [Entire Act]

State of Andhra Pradesh - Subsection

Section 11(1) in Andhra Pradesh Provisional Transmission and Bulk Supply Licence, 1999

(1)Subject to paragraph 11 (3) the licensee shall in consultation with generators, other licensees and persons materially affected thereby prepare as soon as possible and ensure that there is in force at all times a Grid Code and shall implement and comply. The Grid Code shall;
(a)cover all material technical aspects relating to connections to the operation and use of the Licensee's transmission system including the operation of electric lines connected to the Licensee's Transmission System; and
(b)be designed so as to permit the development, maintenance and operation of an efficient, co-ordinated and economical system for the transmission of electricity in the Licensee's area of transmission and bulk supply