NORTH EASTERN REGIONAL LOAD DESPATCH CENTRE, SHILLONG Vs. ASSAM ELECTRICITY GENERATION COMPANY LIMITED, GUWAHATI AND ORS.

JUDGEMENT

(1.) THE petitioner, North Eastern Regional Load Despatch Centre (NERLDC) has filed this petition seeking directions to all users of North Eastern Region to establish the maintain the data telemetry and communication facilities in terms of the Central Electricity Regulatory Commission (Indian Electricity Grid Code) Regulations, 2010 (hereinafter referred to as 'the Grid Code), Central Electricity Authority (Technical Standards for connectivity to the Grid) Regulations, 2007 (hereinafter referred to as 'CEA Connectivity Regulations') and various other regulations issued by Central Commission from time to time. The petitioner has also made the following prayers for:

(2.) THE petitioner has submitted that in terms of Section 28 (3) (e) of the Electricity Act, 2003 (the Act), NERLDC is responsible for carrying out real time operations for the grid control and despatch of electricity within the region through secure and economic operation of the regional grid in accordance with the Grid Standards and the Grid Code. The real time data is vital for taking decisions during grid operation in terms of Section 2 (54) of the Act. Further, to maintain security and reliability of the network, state estimator tool is used at control centre to determine the current state of system and perform contingency analysis. The accuracy of state estimator results also depends on the real time data availability (digital and analog) from users.

(3.) THE petitioner has submitted that in accordance with Section 2 (54) of the Act, Regulation 5 (3) of the CEA Connectivity Regulations and Detailed Procedures of Central Transmission Utility with the approval of the Commissions under the Central Electricity Regulatory Commission (Grant of Connectivity, Long - Term Access and medium -term open Access in inter -State Transmission and related matters) Regulations 2009 (hereinafter referred to as the 'CERC Connectivity Regulations'), a user, who is getting connected to the grid, is solely responsible to provide the telemetry to the Load Despatch Centre. The Central Transmission Utility (CTU)/State Transmission Utilities (STUs) are to coordinate the required communication for voice and data. The associated communication system to facilitate data flow up to the appropriate data collection point on CTU system shall also be established by the concerned user or STU as specified by CTU in the Connection Agreement. All users/STUs in coordination with CTU shall provide the required facilities at their respective ends as specified in the Connection Agreement.