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Union of India - Section

Section 5 in Central Electricity Regulatory Commission (Planning, Coordination and Development of Economic and Efficient Inter-State Transmission System by Central Transmission Utility and other related matters) Regulations, 2018

5. Roles and Responsibilities of various Organizations.

- The roles and responsibilities of various organizations for the purpose of planning as under:
(1)The Central Transmission Utility (CTU) shall plan the inter-state transmission systems and while doing so, shall be responsible for preparation of base case and to undertake system studies for development of the transmission system. It shall also ensure proper coordination with various agencies such as CEA, transmission licensees, distribution licensees, Generating Companies, STUs, RLDCs and SLDCs involved in the planning process.
(2)The National Load Dispatch Centre and Regional Load Dispatch Centre(s) shall provide periodic operational statistics and feedback to Central Transmission Utility along with supporting analysis and details which have a bearing on the planning process of inter-state transmission system.
(3)The generating companies who are connected or intend to connect to inter-state transmission network shall provide the technical data as per format specified by the Central Transmission Utility in the detailed procedure.
(4)Generating Stations connected to or intending to connect to ISTS shall furnish status of their projects to CTU from time to time as specified in detailed procedure.
(5)Regional power Committee(s) shall assist the Central Transmission Utility in preparation of base case in consultation with STUs/ Distribution licensees of the region. It shall also discuss and suggest modifications when base case along with system studies is shared by the Central Transmission Utility. RPCs shall monitor implementation of matching intra-state system on quarterly basis.