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[Cites 0, Cited by 0] [Section 11] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 11(11) in Jammu and Kashmir State Electricity Regulatory Commission (Mini Grid Renewable Energy Generation and Supply) Regulations, 2016

11.2The Mini Grid Operator may undertake role of the DF provided the Mini Grid Operator fulfils the modalities to be specified in the implementation guidelines for the appointment of the DF by the Distribution Licensee. In such case, the Mini Grid Operator shall enter into the Distribution Franchisee Agreement (DFA) with the Distribution Licensee for undertaking operations on behalf of the Licensee and shall be compensated through the Distribution Franchisee Fee Mechanism.