Section 7 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
7. Procedures for application and registration.
- 7.1 The Eligible Consumer who proposes to install a solar energy system in his premises shall apply in the application form (Annexure-II), which the distribution licensee shall notify on its website as downloadable as well as make available at the relevant sub-divisional office of the distribution licensee along with the application/processing fee of Rs. 100/kW subject to a maximum of Rs. 10,000.7.2The licensee shall acknowledge the receipt of the application form and register the application and shall process the application in the order of the receipt.7.3Within fifteen (15) working days of receipt of the Eligible Consumer's application, the distribution licensee shall provide written notice that it has received all documents required by the standard interconnection agreement or indicate how the application is deficient.7.4The Distribution Licensee shall assess the feasibility and intimate the same to the Eligible Consumer within thirty (30) days from the receipt of completed application. The feasibility shall be valid for a period of six months, unless extended by the Distribution Licensee :Provided that if the Distribution Licensee determines that an interconnection study is necessary as per sub-regulation 7.5, the Distribution Licensee shall intimate feasibility or otherwise within sixty (60) days from the receipt of completed application.7.5While intimating the feasibility for the connection of Rooftop PV Solar Power Plant as specified in sub-regulation 7.4, the Distribution Licensee shall also intimate the Eligible Consumer-(a)The details of documents to be submitted by the Eligible Consumer ;(b)Particulars of any deficiencies, if noticed, along with instructions to remove such defects ;(c)Details of any interconnection study required.7.6The Distribution Licensee shall, on receipt of the report on removing defects, if any, and the documents submitted under sub-regulation 7.5, convey the approval within ten (10) working days from the date of receipt :Provided that if the deficiency as per sub-regulation 7.5 is not removed by the Eligible Consumer within sixty (60) days from the date of receipt of such intimation to the Eligible Consumer, the application shall stand cancelled and the application/processing fee shall be forfeited.7.7The interconnection agreement (Annexure-III) shall be executed by the distribution licensee with the eligible consumer within thirty (30) days of the accord of approval under Regulation 7.6.
