Section 16 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")
16. Procedure for Application and Registration.
- 16.1. The Eligible Consumer shall apply to the concerned Distribution Licensee for connectivity of the Solar Project with the Licensee's distribution network along with one-time, non-refundable registration fee for Rs. 500 (five hundred) or such other amount as may be stipulated by the Commission from time to time; and the Distribution Licensee shall acknowledge receipt of such application:Provided that the Distribution Licensee shall provide the option of making such application and payment of fees by electronic means online within two months from the date of publication of these Regulations.16.2The procedure for application for connectivity of a Solar Project with the network of the Distribution Licensee is set out at Annexure 1 of these Regulations. The model Application Form, along with a checklist, for application to be made by the Eligible Consumer to the concerned Licensee is at Annexure 2.16.3Before rejecting any application for setting up a Solar Project for connection to 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:Provided that in case approval cannot be granted due to inadequate Distribution Transformer capacity, the application may be considered, in chronological order of date seniority and if the Consumer so opts, after such capacity becomes available.16.4The Distribution Licensee shall implement a web-based processing system for processing of the applications for Solar Net Metering, which shall be set up within three months of the notification of these Regulations.16.5Matters relating to subsidy shall be dealt by the State Nodal Agency/Distribution Licensee or as approved by MNRE from time to time.16.6The Distribution Licensee shall annually publish on its web, information relating to the Solar Projects added in the year, ratings of each Solar Project and other relevant information. The information shall also be submitted to the Commission by 30th April of the next year.16.7The plants with capacity more than 500 kWp shall be checked by the concerned Chief Electrical Inspector associated with the Distribution Licensee.Miscellaneous
