Section 9 in MPERC (Micro-Grid Renewable Energy Generation and Supply) Regulations, 2016
9. Distribution Franchisee Framework.
(1)A DFA shall be executed between the MGO and concerned Distribution Licensee or M.P. Power Management Co. Ltd. on behalf of the Distribution Licensee.(2)MGO may undertake role of DF provided MGO fulfils the modalities to be specified in the implementation guidelines for the appointment of DF by the Distribution Licensee. In such case, MGO shall enter into DFA with Distribution Licensee for undertaking operations on behalf of the Licensee and shall be compensated through a distribution franchisee fee mechanism.(3)Distribution Franchisee Fee and other terms and conditions shall be covered in the DFA.Part - E Commercial Framework
