IN RE : NTPC LTD. Vs. STATE

JUDGEMENT

(1.) REGULATION 5.2.(f) of the of the Central Electricity Regulatory Commission (Indian Electricity Grid Code) Regulations, 2010 (hearing after ?Grid Code?) provides that all thermal generating units of 200 MW and above and all hydro units of 10 MW and above which are synchronized with the grid, irrespective of their ownership, shall be required to have their governors in operation at all time in accordance with the provisions in Sub -clauses (i) to (iii) of the said Regulation. The provisions of governor action is extracted as under:

(2.) IT has been brought to the notice of the Commission by the National Load Despatch Centre that out of the 700 generating stations / units, about 560 generating stations have not yet switched over to the operation under restricted governor mode. The list of such generating stations / units is enclosed as Appendix to this order. NLDC has submitted that adequate response is not coming from generating units which has declared themselves in RGMO. The fluctuation in system frequency also occurs at system boundary due to load change over or sudden increase in generation due to change in schedule. With all the units operating with RGMO the fluctuation in system frequency would have been restricted to large extent.

(3.) ALL the Respondents are directed to explain by 10.10.2011 the reasons for not switching over to the restricted governor mode of operation and to show cause as to why appropriate action under the Electricity Act, 2003 should not be initiated against the Respondents for non -compliance of the provisions of the Grid Code.