Section 9 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")
9. Inter-connection with the Distribution Network, Standards and Safety.
- 9.1. The Distribution Licensee shall ensure that the inter-connection of the Solar Project with its distribution network conforms to the specifications, standards and other provisions specified in the CEA (Technical Standard for Connectivity of the Distributed Generation Resources) Regulations, 2013, CEA (Technical Standards for Connectivity to the Grid) Regulations, 2007 including amendments thereto, the CEA (Measures relating to Safety and Electric Supply), Regulations, 2010 including amendments thereto, the Joint Electricity Regulatory Commission for the State of Goa and UTs (Electricity Supply Code) Regulations, 2018 including amendments thereto, and the Joint Electricity Regulatory Commission for the State of Goa and UTs (State Grid Code) Regulations, 2010 including amendments thereto.9.2Solar Power generation with Net metering will be allowed for all the eligible Consumers of the Distribution Licensee under the jurisdiction of the Commission with/without battery back-up support:Provided that, if an Eligible Consumer opts for connectivity with a battery back-up, the inverter shall have a separate back-up wiring to prevent the battery/ decentralized generation (DG) power from flowing into the grid in the absence of grid supply, and that an automatic as well as manual isolation switch shall also be provided.Provided further that the Inverter shall comply with the Standards prescribed in Annexure A.9.3The Eligible Consumer shall be responsible for the safe operation, maintenance and rectification of any defect in the Solar Project up to the point of Net Meter, beyond which point such responsibility, including in respect of the Net Meter, shall be that of the Distribution Licensee:Provided that the Solar Energy Meter shall be maintained by the Distribution Licensee.9.4The Eligible Consumer shall provide appropriate protection for islanding of the Solar Project from the network of the Distribution Licensee in the event of grid or supply failure.9.5The Consumer shall be solely responsible for any accident to human being/ animals whatsoever (fatal/nonfatal/ departmental/non-departmental) that may occur due to back feeding from the Solar Project when the grid supply is off:Provided that the Distribution Licensee shall have the right to disconnect the Solar Project from its distribution network at any time in the event of any threat of accident or damage from such Project to its distribution system, for maintenance of distribution system so as to avoid any accident or damage to it:Provided further that the Eligible Consumer may use his Solar Project in islanding mode for his own consumption.9.6The Distribution Licensee and Eligible Consumer shall discharge their respective duties and responsibilities as specified in the relevant Regulations of the Central Electricity Authority.9.7HT Consumers opting for Net Metering shall not be required to provide separate connectivity for the Solar Project at HT voltage level for consumption at LT Level.
