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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 5(ii) in Jammu and Kashmir State Electricity Regulatory Commission (Mini Grid Renewable Energy Generation and Supply) Regulations, 2016

(ii)The Mini Grid Operator shall be entitled to supply entire quantum of electricity generated from the Mini Grid Projects to the consumers at mutually agreed tariff or the tariff for the Mini Grid Projects with the subsidy as may be approved by the State Government. Upon the grid arrival, the Mini Grid Operator may opt for one of the following options for electricity supply :-