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State of Tamilnadu - Section

Section 7 in Tamil Nadu Electricity Regulatory Commission Tamil Nadu Electricity Distribution Code

7. Connectivity Conditions.

- The Connectivity Conditions specify the minimum technical and design criteria, which shall be complied by any agency connected to, or seeking connection to the Distribution System. The Licensee shall ensure compliance of the above criteria by any agency as a pre-requisite for the establishment of an agreed connection. The terms and conditions of supply under Chapter 6 of this code shall be read in conjunction with this chapter. The connectivity conditions shall fulfill the requirement stipulated in section 50 and 53 of the Act. The Connectivity Conditions are provided to ensure that:
(a)The basic rules for connections are complied by all agencies. This will help to treat all agencies in a non-discriminatory manner.
(b)Any new or modified connection, when established, shall not suffer unacceptable effects due to its connection to the Distribution System nor produce unacceptable effects on the system or any other connected agency.
(c)The ownership and responsibility for all the equipments, shall be clearly specified in a schedule (site responsibility schedule) for every site, where a connection is made.