Section 15 in Joint Electricity Regulatory Commission for the State of Goa and Union Territories (Solar PV Grid Interactive System based on Net Metering) Regulations, 2019" (hereinafter referred to as "Net Metering Regulations, 2019")
15. Renewable Purchase Obligation and Eligibility to Participate under REC Mechanism.
- 15.1. The quantum of electricity consumed by the Eligible Consumer from the Solar Project under the Net Metering Arrangement shall qualify towards his compliance of Solar RPO, if such Consumer is an Obligated Entity.15.2The quantum of electricity consumed by the Eligible Consumer from the Solar Project owned and installed under the Net Metering arrangement shall, if such Consumer is not an Obligated Entity, qualify towards meeting the Solar RPO of the Distribution Licensee:Provided that the Distribution Licensee shall, with the consent of the Eligible Consumer, make all the necessary arrangements, including for additional metering, as may be required for the accounting of the Solar energy generated and consumed by the Eligible Consumer.15.3The unadjusted surplus units of Solar energy purchased by the Distribution Licensee under the provisions of Regulation 11.3 shall also qualify towards meeting its Solar RPO.15.4The Solar energy generated by an Eligible Consumer in a Net Metering Arrangement under these Regulations shall not be eligible for REC.15.5The Solar Energy generated for captive use shall also qualify for meeting the RPO.
