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 23] [Entire Act]

Union of India - Subsection

Section 23(2) in Central Electricity Regulatory Commission (Cross Border Trade of Electricity) Regulations, 2019

(2)No part of the Cross Border Transmission Link shall be isolated from the rest of the system, except,
(a)Under an emergency, and conditions in which such isolation would prevent a total grid collapse and/or would enable early restoration of electricity supply; or
(b)For safety of human life; or
(c)When serious damage to a costly equipment is imminent and such isolation would prevent it; or
(d)When such isolation is specifically instructed by the System Operator(s) of either of the two Countries through specific messages exchanged to this effect.