Section 23 in Jammu and Kashmir State Electricity Regulatory Commission (Mini Grid Renewable Energy Generation and Supply) Regulations, 2016
23. Duties of the Mini Grid Operator.
- 23.1 The Mini Grid Operator shall implement the Mini-Grid Project after due intimation of the details related to the Mini-Grid Project to the Commission, the State Nodal Agency and the concerned Distribution Licensee, through registered post and online submission.23.2The details shall include location of the Mini-Grid Project, capacity, circuit length of the Project Distribution Network, number and type of consumers, etc. as per Annexure 1 of these Regulations.23.3The Mini Grid Operator shall generate and supply electricity to consumers in the Mini-Grid Area, conforming to technical standards and safety measures specified in these Regulations.23.4Execute the functions as outlined under the PPA and the DFA (as applicable) with the Distribution Licensee of the area on inter-connection with grid.23.5In case of any default and breach of conditions by the consumer, including but not limited to non-payment, theft, misuse, misrepresentation, fraud, the Mini Grid Operator shall be entitled to take an appropriate action as per the Act or Regulations of the Commission.23.6MGO will register the Mini-Grid Project in a Project Information System preferably hosted by the designated agency.23.7The Mini Grid Operator shall promote use of energy efficient appliances.
