Section 19 in The Haryana Transmission and Bulk Supply Licence
19. Licence Standards.
- 19.1 The Licensee shall plan and operate the Transmission System so as to ensure that the Transmission System is capable of providing an efficient, coordinated and economical system of Transmission. In particular, the Licensee shall plan and develop its Transmission System in accordance with Transmission Planning and Security Standards and operate the Transmission System in accordance with Transmission Operating Standards.19.2(a)The Licensee shall make arrangements to meet the Power Supply Security Planning Standards and Power Supply Operating Standards.(b)The Power Supply Security Planning Standards are such standards as :(i)will ensure that the Licensee conducts its planning of generation security so that Bulk Supply will meet levels of reliability and quality, to be proposed by the Licensee and approved by the Commission, by reason of sufficiency of power available for the purposes of Bulk Supply; or(ii)the Commission may otherwise specify.19.3The Licensee shall, within one month from the date this licence becomes effective, submit to the Commission the existing planning and security standards and the operating standards for its Transmission System and the existing security planning standards and operating standards relating to generation capacity connected to its Transmission System being followed by the Licensee. Such existing standard, with such modification as the Commission may direct, shall continue to remain in effect until the new standards approved by the Commission pursuant to Condition 19.4(c) take effect.19.4(a)The Licensee shall, within three months or such longer time as the Commission may allow after this licence has become effective, prepare, in consultation with the Suppliers, Generating Companies, Central Transmission Utility, Regional Electricity Boards and such other person as the Commission may specify, and submit to the Commission for approval the Licensee's proposal for Transmission Planning and Security Standards, Transmission Operating Standards, Power Supply Security Planning Standards, and Power Supply Operating Standards in accordance with Conditions 19.1 and 19.2 above.(b)The Licensee's proposal under clauses (a) shall include a statement setting out criteria by which the Licensee's compliance with such Standards may be measured. Such criteria should include the number and type of deviations from the Bulk Supply reliability and quality standards approved by the Commission pursuant to Condition 19.2(b). The document in which the Transmission Planning and Security Standards and Transmission Operating Standards are set forth must include a statement by the Licensee as to how it proposes to implement the Standards so as to :(i)ensure a satisfactory degree of standardisation of plant, apparatus, and equipment within the State of Haryana, and(ii)develop and observe a policy on spare parts required.(c)The Transmission Planning and Security Standards, Transmission Operating Standards, Power Supply Security Planning Standards and the Power Supply Operating Standards submitted by the Licensee pursuant to Condition 19.4(a), with such modifications as the Commission may require, shall take effect from such dates as the Commission shall specify.19.5(a)The Licensee shall not be in breach of its obligations under this licence if it has failed to meet the Transmission Planning and Security Standards or the Transmission Operating Standards due to earthquakes, cyclones, floods, storms, unnatural weather conditions or other similar occurrences beyond its control (except that lack of finances shall not be deemed to be a circumstance beyond the control of the Licensee), provided that, the Licensee has used its best efforts, to the extent reasonably possible, to comply with the Transmission Planning and Security Standards or the Transmission Operating Standards, as the case may be.(b)The Licensee shall not be in breach of its obligations under this licence if it has failed to meet the Power Supply Security Planning Standards or the Power Operating Standards due to any direction of the State Government to it under Section 22A or 22B of the Indian Electricity Act, 1910.19.6The Licensee shall, in consultation with Suppliers, the Generating Companies, the Central Transmission Utility, the Regional Electricity Board and such other persons as the Commission may order, review the Standards and their implementation on each occasion that it carries out a review of the Grid Code in accordance with Condition 17.6. Following any such review, the Licensee shall send to the Commission -(a)a report on the outcome of such review; and(b)any revision which the Licensee proposes to make to such documents from time to time (having regard to the outcome of such review); and(c)any written representations or objections (including those not accepted by the Licensee) from Suppliers, the Generating Companies, the Central Transmission Utility, the Regional Electricity Boards and such other persons as the Commission may order arising during the consultation process;provided that the Commission may, upon application of the Licensee, relieve the Licensee from the obligation to review the Standards and their implementation to such extent as shall be specified in directions issued to the Licensee by the Commission for the purposes of this Condition.19.7Having regard to any written representations or objections referred to in Condition 19.6(c), and following such further consultation (if any) as the Commission may consider appropriate, the Commission may issue directions requiring the Licensee to revise the Standards in such manner as may be specified in the directions, and the Licensee shall forthwith comply with any such directions.19.8The Commission may issue directions requiring the Licensee to revise any of the Standards in such manner as may be specified by the Commission, and the Licensee shall comply with the directions of the Commission.19.9The Licensee shall, within 3 months of the end of each financial year, submit to the Commission a report indicating the performance of the Transmission System during the previous financial year against the relevant criteria referred to in Condition 19.1 and of the Licensee during the previous financial year against the relevant Bulk Supply criteria referred to in Condition 19.4. The Licensee shall, if required by the Commission, publish a summary of the reports in a manner to be determined by the Commission.19.10The Licensee shall, on an annual basis or more frequently if requested by the Commission :-(a)forecast the demand for power within the Area of Transmission and Bulk Supply in each of the next succeeding 10 years; and(b)prepare and submit forecasts to the Commission in accordance with the Practice Guidelines issued by the Commission from time to time.19.11The Licensee shall, upon request by the Commission, provide to the Commission such information as the Commission may require under or for the purpose of monitoring compliance with this Condition 19.
