Section 2(xxii) in Jammu and Kashmir State Electricity Regulatory Commission (Mini Grid Renewable Energy Generation and Supply) Regulations, 2016
(xxii)"Obligated Entity (OE)" means the distribution licensees, users owning captive power plant and open access consumers in the State of Jammu & Kashmir, who have to mandatorily comply with renewable purchase obligation under these Regulations subject to fulfillment of conditions outlined under Regulation 5 of J&KSERC (Renewable Power Purchase obligation, its compliance and REC frame work implementation) Regulations, 2011 ;
