- 1.1. (1) The Grid Code lays down the Rules, Guidelines and Standards to be followed by all Users of Grid in the State of Bihar to plan, develop, operate and maintain the power system in the State in the most efficient, reliable, economic and secure manner in integration with the Eastern Regional Grid as per the provisions of Indian Electricity Grid Code (IEGC) notified by the Central Electricity Regulatory Commission (CERC) from time to time.(2)In terms of Section 39(1) of the Electricity Act 2003, the State Government is required to notify the Board or a Government Company as State Transmission Utility (STU). State Government has notified the Bihar State Electricity Board (BSEB) as the State Transmission Utility (STU) which is a deemed licensee at present in terms of Section 172 of the Electricity Act, 2003.(3)As per Section 39(2) of the Electricity Act, 2003 the functions of State Transmission Utility are as follows(a)to undertake transmission of energy through the Intra-State Transmission System(b)to discharge all functions of planning and coordination relating to Intra-State Transmission System with(i)Central Transmission Utility;(ii)State Governments;(iii)Generating Companies;(iv)Regional Power Committee;(v)Authority;(vi)Licensees;(vii)Any other person notified by the State Government in this behalf(c)to ensure development of an efficient, coordinated and economical system of intra-state transmission lines for smooth flow of electricity from a generating station to load centres;(d)to provide non-discriminatory open access to its transmission system for use by -(i)any licensee or generating company on payment of the transmission charges;(ii)any consumer as and when such open access is provided by the State Commission under sub-section (2) of Section 42, on payment of the transmission charges and a surcharge thereon, as may be specified by the State Commission.(4)STU shall not engage in the business of trading of electricity.(5)As per the Section 31 of Electricity Act, 2003, the State Government shall establish a centre to be known as the State Load Despatch Centre (SLDC) and the State Load Despatch Centre shall be operated by a Government company or any authority or corporation established or constituted by or under any State Act, as may be notified by the State Government. Until a Government Company or any Authority or Corporation is notified by the State Government, the State Transmission Utility shall operate the State Load Despatch Centre, which shall:(a)be responsible for optimum scheduling and despatch of electricity within a State, in accordance with the contracts entered into with the licensees or the generating companies operating in that State;(b)monitor the grid operations;(c)keep accounts for the quantity of electricity transmitted through the State Grid;(d)exercise supervision and control over the Intra State Transmission system;(e)be responsible for carrying out real time operations for grid control and despatch of electricity within the State through secure and economic operation of the State Grid in accordance with the Grid Standards and the State Grid Code.(6)The SLDC and licensees shall comply with; the directions of Regional Load Despatch Centre in connection with integrated grid operation of the power system or in regard to matter which may affect the operation of the Inter State Transmission System.(7)SLDC shall not engage in the business of trading of electricity.1.2Objective. - The Grid Code is designed to facilitate the development, operation maintenance and planning of an efficient, coordinated and economical power grid by specifying principles and procedures for STU and all the Users connected to that system. It seeks to be non-discriminatory and ensures that interfaces are not areas of weakness in the supply chain.1.3Structure of the Grid Code. - The Grid Code comprises of following chapters:I. General Code. - General Code includes Sections on:(a)Management intended to ensure that all other Sections of the Grid Code work together in the management of the Grid Code(b)Review Principles: specify a procedure for review of Grid Code to cater to inadvertent omissions and any modifications needed from time to time.II. Planning Code. - Planning Code includes Sections on:(a)System Planning: specifies the procedures to be applied by STU in the planning and development of the State Transmission System and by other Users connected or seeking Connection to the State Transmission System.(b)Principles: specify procedures to be followed by STU in the development of the State Transmission System in the long term taking into account the requirements for new connection of generation and demand.(c)Connection conditions: specifies the technical requirements and standards to be complied with by STU and other Users connected or seeking connection to the State Transmission System.III. System Operation Code. - System Operation Code includes Sections on:(a)System Operation: Specifies the conditions under which STU shall operate the State Transmission System, the Generating Companies shall operate their Power Stations and the Distribution Licensees shall operate their Distribution Systems in so far as necessary to ensure the security and quality of supply and safe operation of the State Transmission System under both normal and abnormal operating conditions.(b)Outage Planning: Specifies the procedures relating to the coordination of outages for scheduled maintenance of the State Transmission System, Generating Units, embedded within the State system and not classified as regional utilities, Captive Power Plant (CPP) and Distribution System that will use the State Transmission System.The Generating stations based on non-conventional/renewable energy sources with generating power capacity of above 10 MW will also come under this purview.IV. Schedule and Despatch Code. - Schedule and Despatch. - Specifies the procedures relating to the scheduling and despatch of Generating Units and drawal by Distribution Licensees / Open Access Customers to meet State demand and drawal allocation.V. Protection Code. - Protection Code specifies the co-ordination responsibility and minimum standards of protection that are required to be installed by Users of the State Transmission System.VI. Metering Code. - Metering Code specifies the minimum operational and commercial metering to be provided for each User. It also sets out the requirement and procedures for metering.VII. Data Registration Code. - This contains the details of all the data required by STU, which is to be provided by the Users and vice versa.1.4Scope of Grid Code. - 1. Grid Code defines the boundary between STU and Users and establishes the procedures for operation of facilities connected to the State Grid.
