Section 20 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")

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Union of India - Section

Section 20 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")

20. Power to remove difficulties.

- In case of any difficulty arising while giving effect to the provisions of these Regulations, the Commission may either suo-motu or on a Petition, by an order, make such provisions not inconsistent with the provisions of the Act as may appear to be necessary.Annexure A: Voltage level Harmonics, Standards: Harmonics & Inverter. - Harmonics shall be as per IEEE 519 Standards. The permissible individual harmonics level shall be less than 3% (for both voltage and current harmonics) and Total Harmonics Distortion (THD) for both voltage and current harmonics of the Grid system shall be less than 5%.Inverter Standards. - Inverter should comply with IEC 61683/IS 61683 for efficiency and Measurements and should comply IEC 60068-2 (1, 2, 14, 30) / Equivalent BIS Standard for environmental testing. Inverter should supervise the grid condition continuously and in the event of grid failure (or) under voltage (or) over voltage, Solar Plant should be disconnected by the circuit Breaker / Auto switch provided in the Inverter.

Various Other Standards
Sl.	Parameter	Reference	Requirements
1.	Overall conditions of service	State Distribution/Supply Code	State Distribution/Supply Code
2.	Overall Grid Standards	Central Electricity Authority (Grid Standard)Regulations 2010	Central Electricity Authority (Grid Standard)Regulations 2010
3.	Equipment	BIS / IEC / IEEE	BIS / IEC / IEEE
4.	Meters	Central Electricity Authority (Installation &operation of meters) Regulation 2006 as amended time to time	Central Electricity Authority (Installation &operation of meters) Regulation 2006 as amended time to time
5.	Safety and supply	Central Electricity Authority (Measures relatingto Safety and Electricity Supply) Regulations, 2010	Central Electricity Authority (Measures relatingto Safety and Electricity Supply) Regulations, 2010
6.	Harmonic Requirements Harmonic Current	IEEE 519CEA (TechnicalStandards for Connectivity of the DistributedGeneration Resources) Regulations 2013.	IEEE 519CEA (Technical Standards for Connectivity of theDistributed Generation Resources) Regulations 2013.
7.	Synchronization	IEEE 519CEA (Technical Standards for Connectivity of theDistributed Generation Resources) Regulations 2013	Solar Plant must be equipped with a gridfrequency synchronization device. Every time the generatingstation is synchronized to the electricity system. It shall notcause voltage fluctuation greater than +/- 5% at the point ofconnection.
8.	Voltage	IEEE 519CEA (Technical Standards for Connectivity of theDistributed Generation Resources) Regulations 2013	The voltage-operating window should minimizenuisance tripping and should be under operating range of 80% to110% of the nominal connected voltage. Beyond a clearing time of2 second, the Solar Plant must isolate itself from the grid.
9.	Flicker	IEEE 519CEA (Technical Standards for Connectivity of theDistributed Generation Resources) Regulations 2013	Operation of Solar Plant should not causevoltage flicker in excess of the limits stated in IEC 61000standards or other equivalent Indian standards, if any.
10.	Frequency	IEEE 519CEA (Technical Standards for Connectivity of theDistributed Generation Resources) Regulations 2013	When the Distribution system frequency deviatesoutside the specified conditions (50.5 Hz on upper side and 47.5Hz on lower side), There should be over and under frequency tripfunctions with a clearing time of 0.2 seconds.
11.	DC injection	IEEE 519CEA (Technical Standards for Connectivity of theDistributed Generation Resources) Regulations 2013	Should not inject DCpower more than 0.5% of full rated output at the interconnectionpoint or1% of rated inverter output current intodistribution system under any operating condition.
12.	Power Factor	IEEE 519CEA (Technical Standards for Connectivity of theDistributed Generation Resources) Regulations 2013	While the output of the inverter is greater than50%, a lagging power factor of greater than 0.9 should operate.
13.	Islanding and Disconnection	IEEE 519CEA (Technical Standards for Connectivity of theDistributed Generation Resources) Regulations 2013	The Solar Project in the event of fault, voltageor frequency variations must island/disconnect itself within IECstandard on stipulated period.
14.	Overload and Overheat	IEEE 519CEA (Technical Standards for Connectivity of theDistributed Generation Resources) Regulations 2013	The inverter should have the facility toautomatically switch off in case of overload or overheating andshould restart when normal conditions are restored.
15.	Paralleling Device	IEEE 519CEA (Technical Standards for Connectivity of theDistributed Generation Resources) Regulations 2013	Paralleling device of Solar System shall becapable of withstanding 220% of the normal voltage at theinterconnection point.
16.	Note:The standards/specifications shall be subject toamendments/revisions from time to time by the DistributionLicensee and the State Agency on respective websites.

ANNEXURE-1 Procedure for Application for connectivity of Solar Project with Distribution Licensee's Network

(a)A Consumer intending to set up a Solar Project or who has already installed such a system may download the Application Form from the concerned Distribution Licensee's website and submit it, duly filled, along with technical details of the Project to the concerned office of the Distribution Licensee along with registration fee, or apply and pay the fee online.

(b)The Distribution Licensee shall register the Application and acknowledge its receipt within three working days; or intimate the Applicant within that period of any deficiency or incompleteness.

(c)The Distribution Licensee shall conduct a technical feasibility study within 15 working days from the registration of the Application considering the following aspects:

i. AC Voltage level at which connectivity is sought;ii. Sanctioned Load/Contract Demand of the Applicant;iii. Rated Output AC Voltage of the proposed Solar Project;iv. Available cumulative capacity of relevant Distribution Transformer;

(d)Before rejecting any application for setting up a Solar Project at a particular Distribution Transformer, the Distribution Licensee shall serve the Applicant with a notice to rectify, within 15 days or such longer period as may be necessary, the deficiencies.

(e)If found technically feasible, the Distribution Licensee shall, within 7 working days of the completion of the feasibility study, convey its approval for installing the Solar Project. The approval shall indicate the maximum permissible capacity of the Project, and shall be valid for a period of 4 months from the date of approval, or such extended period as may be agreed to by the Distribution Licensee.

(f)The Applicant shall, within the period of validity of such approval, submit the work completion report, along with relevant details (such as technical specifications, test reports received from manufacturer / system provider, etc.), with a request to the Distribution Licensee for the testing and commissioning of the Solar Project.

(g)The Distribution Licensee shall complete the testing and commissioning of the Project within 10 working days from receipt of such request, and shall install the Net Metering equipment and synchronize the Roof-top Solar PV System within 10 working days thereafter.

(h)The Eligible Consumer and Distribution Licensee shall enter into a Net Metering Connection Agreement in the prescribed format (Annexure-3) after the Solar Project is installed but before it is synchronized with the distribution network.

ANNEXURE-2 Model Application Form for installation of Solar Project under Net Metering arrangementName of Distribution Licensee [ ]Name of Administrative Office [ ](To be filled by the Applicant in Block Letters)

1.	Applicant's Full Name	:
2.	Address of the premises at which Solar Projectis to be installed.	:
3.	Telephone/Mobile No.	:
4.	E-mail ID (if available)	:
5.	Alternate Address for communication (if any)	:
6.	Category of existing electricity connection	:
7.	Consumer No.	:
8.	Sanctioned Load / Contract Demand (in kW /kVA/HP).	:
9.	Voltage at which existing supply has been given(in volts).	:
10.	Proposed AC capacity of Roof-top Solar PV Systemto be installed (in kW).	:
11.	Voltage at the output of Solar inverter (involts).	:
12.	Details of Registration Fee paid (Rs. 500/-).	:
	Date : ____________________	Signature of Applicant.
	Application No. _____________________________
	Date of Receipt ____________________________

List of documents attached with Application Form

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Union of India - Section

Section 20 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")

20. Power to remove difficulties.