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State of Tamilnadu - Section

Section 19 in Tamil Nadu Electricity Regulatory Commission Tamil Nadu Electricity Distribution Code

19. Major Incident Reporting.

(1)The reporting on major incidents shall conform to the provisions under section 53 and 160 of the Act. Among the incidents that would affect the distribution system are:
(i)Aberrations/deviations in system voltage and frequency level. (Both for HV and LV networks [exceeding the set tolerance levels] [Inserted as per Commission's Notification No. TNERC/DC/8-8 dated 8.2.2008 (w.e.f.27.2.2008).].
(ii)Major breakdowns in the distribution system.
(iii)Major deviations of load drawal from any interconnection relative to the day ahead estimation of demand furnished by the Licensee to the STU / SLDC.
(iv)Any other incident which the Licensee or consumer may consider worth reporting with regard to safe and reliable operation of the distribution system.
(v)The Licensee and the consumers shall establish a hierarchy for reporting incidents and a procedure for the exchange of information. The consumers shall promptly furnish information to the Licensee regarding any major incident occurring in their system to the Licensee.
(vi)The adverse impact of Harmonics in the system.
(vii)The adverse impact of the operation of shunt capacitor banks on other equipments/devices in the network and at the consumer's premises as well.
Explanation. - The basic characteristics of the incident, which constitute a major break down, shall be determined by the concerned Licensee /Consumer and reported.
(2)Prescribed time frame for the reporting by the Licensees in respect of major incidents.
(a) Deviations in the system voltage or frequencyExceeding the set tolerance level - Monthly
(b) Major deviation in load drawals - Monthly
(c) Major breakdowns of lines/cables/equipments(Including any loss of capacity of 5 MVA and above)  
  • Preliminary report followed by a detailedreport Indicating status, nature of break down, total Hours breakdown period, restoration period, and estimate of losses/ repairs,loss to persons /property, number of consumers affected etc. - Within 24
(d) Any other incident referred to in the Code - Monthly