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[Cites 0, Cited by 0] [Section 2] [Entire Act]

Union of India - Subsection

Section 2(31) 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")

(31)"Premises" means Rooftop of a house / factory/ Ware house / Government building/ Panchayat Bhavan / Community Centre/ School/ dispensary / hospital / parking place / Bus Stand / Group Housing Society/ Market Society / market roof top / Canals / Water Reservoir/ any such place/ or vacant space and elevated area on the land, building or the Infrastructure or part or combination thereof, or the area taken on rent or on lease, or the area for the common facility in the premises of any multi-storeyed building, Group Housing Society / Residential Welfare Association / Market Welfare Association/ Industrial Welfare Group and in respect of which a separate meter or metering arrangements have been made by the Licensee for supply of electricity. The premises exclude the structures of historic significance (unless permission is taken from appropriate authority);