Section 4(1) in MPERC (Micro-Grid Renewable Energy Generation and Supply) Regulations, 2016
(1)MGO may implement Micro-Grid projects for supply of electricity in Micro-Grid areas where grid is not in existence under following operational model or any subsequent model as approved by the Commission in future:(a)MGO shall construct, commission, operate and maintain Micro-Grid projects for generation and supply of electricity through PDN in areas where Distribution Licensee's System doesn't exist.(b)MGO shall be entitled to supply entire quantum of electricity generated from the Micro-Grid projects to the consumers at mutually agreed tariff. Upon grid arrival, MGO shall generate and supply entire electricity generated to the Distribution Licensee at the interconnection point at FiT determined by the Commission and shall be governed by MPERC Regulations regarding Renewable Energy.(c)MGO shall transfer ownership of PDN conforming to the standards of Distribution Licensee's system to Distribution Licensee with mutual consent based on book value of assets on the date of transfer. The MGO shall rectify the shortcomings as per CEA Standards, if pointed out by the Dis-com while taking over the PDN. The book value of the asset shall be determined by a third party agency appointed for a time period of three years by the Commission. The cost for valuation of assets shall be equally borne by the concerned MGO and the concerned Distribution Licensee.Part - C Technical Framework
