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State of Tamilnadu - Section

Section 30 in Tamil Nadu Electricity Regulatory Commission Tamil Nadu Electricity Distribution Code

30. Consumer's installation.

(1)[The consumer's installation should invariably comply with the statutory provisions contained under section 53 of the Act relating to wiring and equipment. The responsibility with regard to maintenance or testing of equipments and wiring on consumer's premises shall lie upon the consumer.] [[Substituted by Commission's Notification No TNERC/DC/8-8 dated 8.2.2008 (w.e.f. 27.2.2008) Before substitution it reads as under:'The consumer's installation should invariably comply with the statutory provisions of the rules framed under Act relating to wiring and equipment. The responsibility with regard to maintenance or testing of equipments and wiring on consumer's premises shall vest with the consumer. The regulations made by the Regional Tariff Advisory Committee under the Insurance Act 1938 (Central Act IV of 1938) applicable to the electrical equipments in buildings shall be complied with by the consumers.]]
(2)No cutout, link or switch (other than a linked switch arranged to operate simultaneously on the earthed neutral conductor and live conductors) shall be inserted or remain inserted in the earthed neutral conductor of the system.
(3)If any alteration is carried out either in equipment or in wiring, the same shall be intimated to the Licensee for updating the Test Report.
(4)The consumer must in all cases provide quick-break linked switches and a main fuse/ MCB on each live conductor except the earthed neutral. The linked switch must be erected within a metre of the Licensee's meter board or in such other position as may be required/ approved by the Engineer. Where a conductor forming part of the consumer's system is to be connected to the Licensee's earthed neutral conductor, an indication of a permanent nature shall be provided by the consumer at the point where such connection is to be made to enable the conductor to be distinguished from any live conductor. The consumer shall provide a cable loop of at least one meter for each connection to the Licensee's meter board in the same room. In the case of High Tension supplies, suitable circuit breakers must be installed on the low-tension side of the transformer or on each of the individual low-tension feeder.
(5)All electric motor used in all new Low Tension service connections shall be of ISI marked with manufacturers name plate indicating rating and capacity permanently affixed on it.
(6)If at the time of effecting service connections under the Low Tension Domestic, Educational and other special institutions, etc., and General purpose category (presently Commercial and other categories), it is found that the assessed capacity is in excess of the capacity applied for by the consumer, the Engineer will include the assessed capacity in the Test Report and effect supply.[Provided such excess capacity does not result in any increase in the demand applied/sanctioned and such assessed capacity is commensurate with the capacity of the meter and service line provided and does not involve either change of category of supply or improvements to the distribution mains.] [Inserted as per Commission's Notification No TNERC/DC/8-8 dated 8.2.2008 (w.e.f. 27 2.2.008).]
(7)All transformers, switchgears, control equipments and other electrical equipments belonging to the consumer and connected to the mains of the Licensee shall be maintained to the reasonable satisfaction of the Engineer of the Licensee and shall be in conformity with the applicable Acts, Codes, Rules and regulations etc.,
(8)Before any wiring or fitting of motor or any other electrical equipment is connected to the system, the same shall be subject to the inspection of the Engineer of the Licensee. However, this condition will not apply to Low Tension Service Connections under the Tariffs for Domestic, Educational and other special institutions, and General Purpose categories (Commercial and other categories).
(9)All High Tension installations and their associated medium voltage and low voltage installations will have to comply with the applicable safety and security rules prescribed by Authority/Government/Commission.
(10)If the connected load of any installation exceeds 15 amperes at 240 volts the installation shall be wired on the group system, separate neutral wires being brought back in each case to the point of supply. Each circuit shall have a distinct control switch. The lamps, fans and other equipments in the installations shall be so grouped that under normal conditions the current will be balanced and no current will flow in the neutral wire.
(11)A caution Board printed in Tamil and English shall be affixed by the Licensee on the meter board of each service.
(12)In order to save the expenses of a long underground service connection on private property, consumer may, with the Engineer's approval, erect a pillar on that portion of his/her property which will be the metering point nearest to the Licensee's supply mains into which the service shall be laid and from which the consumer shall rim overhead lines / UG cables to his/her premises. These overhead mains shall constitute portion of his/her installation, and shall be laid in compliance with the applicable Safety Rules. An efficient lightning arrester may be fixed at the commencement of the overhead line at the consumer's cost, should he desire the same, as an additional protection for his/her installation.
(13)Gas and water pipes shall on no account be used for earthing purposes. All wiring shall be kept as far as possible away from gas and water pipes.
(14)All wall plugs shall be of the three-pin type, the third pin connected to earth. All plugs shall be provided with switches on the live wire and not on the neutral.
(15)Motors shall be provided with control gear so that the maximum current demand of the consumer's installation does not in any case exceed the limit given in the following schedule.
Nature of supply Size of installation Limit of maximum current demand
Single Phase Up to 3 H.P Full load current W 6
Three Phase i. Up to 3 HP Full load current W 6
  ii. Above 3 HP and up to 15 HP Full load current W 2
  iii. Above 15 HP and up to 100 HP Full load current W 1.5
  iv. Above 100 HP Full load current W 1.25
Note: - 1. The capacity may exceed for the single-phase motors in areas where High voltage Distribution System using Single phase Distribution Transformers is implemented.