Section 6 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")
6. Solar Power Generation Capacities.
- 6.1. The Distribution Licensee may undertake demand aggregation and other related activities, to promote solar power capacity in its licensed area. The Distribution Licensee may act EPC to undertake solar power development:Provided that in case the Distribution Licensee acts EPC, the income from such activity shall be considered as "Other Income" under the provisions of the applicable Tariff Regulations.6.2The Distribution Licensee shall facilitate the Solar Project Development:Provided that the cumulative solar capacity allowed at a particular Distribution Transformer shall not exceed 75 percent of the capacity of the Distribution Transformer:Provided further that the Distribution Licensee may allow solar power capacity connected to a particular Distribution Transformer and feeder connected to the same exceeding 75 percent of capacity upon consideration of a detailed load study carried out by it.6.3The Distribution Licensee shall update on a yearly basis for each of the Distribution Transformers, the Distribution Transformer capacity available for connecting the Solar Projects and shall provide the information on its website, as well as to the Commission.
