Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Jammu-Kashmir - Section

Section 5 in Jammu and Kashmir State Electricity Regulatory Commission (Grid Interactive Rooftop Solar Photo Voltaic Systems based on Net Metering) Regulations, 2015, in short, JKSERC Net Metering Regulations, 2015

5. Capacity target for distribution licensee.

- 5.1 The distribution licensee shall provide net metering arrangement to eligible consumers as long as the total capacity (in MW) of rooftop solar systems does not exceed the target capacity determined by the Commission :Provided that initially, a maximum cumulative capacity to be installed by eligible consumers under net metering in the area of supply of each distribution licensee shall be as decided by the Commission. Thereafter, the target capacity shall be reviewed on yearly basis by the Commission :Provided further the cumulative capacity of rooftop solar system to be allowed to a particular distribution transformer shall not exceed 20% of the rated capacity of the distribution transformer.
5.2The distribution licensee shall provide information regarding distribution transformer level capacity available for connecting rooftop solar system under net metering arrangement within six (6) months from the date of notification of these regulations. The distribution licensee thereafter shall update the distribution transformer level capacity available and the cumulative capacity of the rooftop solar systems installed under net metering arrangement on yearly basis by 30th April and shall provide the information on its website as well as to the Commission.