Section 21 in Jammu and Kashmir State Electricity Regulatory Commission (Mini Grid Renewable Energy Generation and Supply) Regulations, 2016
21. Duties of the State Nodal Agency.
- 21.1 State Nodal Agency shall keep records of all mini grids in the State with status. SNA will be the supervisor organization for all mini grids. SNA will step in if any mini grid is abandoned and revive it by getting another organization to take over. It may also facilitate injection of funds to revive defunct mini grids. Categorization based on installed capacity should be as under-(a)Less than 10 kW- Category A(b)From 10 kW to 100 kW- Category B(c)From 100 kW to 250 kW- Category C(d)From 250 kW and above-Category D21.2SNA to prepare mini grid plan in the State building necessary confidence amongst MGOs and investors classifying regions/areas based on their priority for electrification.21.3Single window clearance for all Mini-Grid Projects which includes land procurement involving Panchayats, the tasks related to issuance and facilitation of Government orders, necessary certification and authorization, clearance and right of way, other approvals, provide information on taxes and exemptions etc. in a time bound manner.21.4Facilitate the Mini Grid Operator in migration within an applicable model to operate the Mini-Grid Project.21.5Support the Commission and furnish information sought from time to time in order to effectively implement the Regulations.21.6Administer exit and migration requests of the Mini Grid Operator.
