Section 3 in Jammu and Kashmir State Electricity Regulatory Commission (Mini Grid Renewable Energy Generation and Supply) Regulations, 2016
3. Scope of Regulations and Extent of Application.
- 3.1 These Regulations shall apply to new and existing Mini Grid Projects for generation and supply of electricity to consumers and/or sale to the Distribution Licensee in the Mini Grid Areas in the State of Jammu & Kashmir. The existing Mini Grid Projects shall ensure the compliance of these Regulations and shall meet the Technical Standards and Safety measures as per these Regulations within six months of notification of these Regulations.3.2The Mini Grid Projects with an installed capacity up to 500 kW shall be governed by these Regulations.3.3The Mini Grid Operator shall supply electricity in the rural areas and areas having inadequate supply of electricity during peak hours and/or compulsory supply hours in the State of Jammu and Kashmir.3.4Types of consumer categories and potential service applications are listed below :-(a)Households-lighting, mobile charging, TVS, fan and other appliances etc.(b)Agriculture-irrigation pumps.(c)Commercial-shops, telecom towers, ice-makers, battery/lantern charging and renting etc.(d)Productive-milling, rice de-husking, wood/metal workshops, foundry, small and micro industry, village industry, atta chakki.(e)Social institution-schools, medical centers, public buildings, community buildings.(f)Government or Panchayat Offices.(g)Municipal Functions-Street Lights.
