Section 2 in Jammu and Kashmir State Electricity Regulatory Commission (Mini Grid Renewable Energy Generation and Supply) Regulations, 2016
2. Definitions and Interpretations.
- 2.1 In these regulations, unless the context otherwise requires,-(i)"Act" means the J&K Electricity Act, 2010 (Act XIII of 2010) ;(ii)"Billing Cycle" means the billing frequency agreed between the concerned Mini Grid Operator with the consumers ;(iii)"Commission" means the J&K State Electricity Regulatory Commission ;(iv)"Company" means a company formed and registered under the Companies Act, 1956 and includes anybody corporate under a Central or State Act ;(v)"Compulsory Supply Hours" means the supply during 17:00 hrs to 23:00 hrs each day or as amended by the Commission from time to time through an order ;(vi)"Conduct of Business Regulations" means the J&K State Electricity Regulatory Commission (Conduct of Business) Regulations, 2005 as amended from time to time ;(vii)"Consumer" means any person who is supplied with electricity for his own use by a licensee or by the Government or by any other person engaged in the business of supplying electricity to the public under the Act or any other law for the time being in force and includes any person whose premises are for the time being connected for the purpose of receiving electricity with the works of a licensee, the Government or such other person, as the case may be ;(viii)"Distribution Franchisee (DF)" means a person authorized by the Distribution Licensee to perform requisite duties on its behalf in a particular area within the area of supply of the Distribution Licensee as per the Distribution Franchisee Agreement ;(ix)"Distribution Franchisee Agreement (DFA)" means an Agreement between the Distribution Licensee and the Mini Grid Operator for the purposes of services to be rendered by them, as a Distribution Franchisee ;(x)"Distribution Franchisee Fee" means the payment of amount made by the Distribution Licensee to the Mini Grid Operator for services rendered under the Distribution Franchisee Agreement ;(xi)"Distribution Licensee" means a licensee authorized by the Commission to operate and maintain a Distribution System for supply of electricity to the consumers in its area of supply ;(xii)"Distribution Licensee's System" means the system of wires and associated facilities between the delivery points on the transmission lines or the generating station connection and the point of connection to the installation of the consumers and also include electric line, sub-station and electrical plant that are primarily maintained for the purpose of distributing electricity in the area of supply of such the Distribution Licensee not withstanding that such line, sub-station or electrical plant or high pressure cables or overhead lines or associated with such high pressure cables or overhead lines, or used incidentally for the purposes of transmitting electricity for others ;(xiii)"Feed-in-Tariff (FIT)" means the tariff determined by the Commission for renewable energy generating plants under JKSERC (Terms and Conditions for Tariff determination from Renewable Energy Sources) Regulations, 2013 as amended from time to time, which shall be the ceiling limit for procurement of green power by Distribution Licensee from the Mini Grid Renewable Energy System ;(xiv)"Grid Arrival" means extension of the Distribution Licensee's system within 100 meters of operation of the Mini-Grid Projects ;(xv)"Inter-connection Point" means the interface point for supply of electricity from the Mini-Grid Renewable Energy System to the Distribution Licensee's System ;(xvi)"kW" means kilo Watt ;(xvii)"Mini-Grid Area" means the rural areas and areas having inadequate supply of electricity during peak hours and/or compulsory supply hours in the State of Jammu & Kashmir ;(xviii)"Mini Grid Operator (MGO)/Rural Energy Service Provider (RESP)" means Local Authority, Panchayat Institutions, Users' Association, Co-operative Societies, Non-Governmental Organizations, or Franchisees, that builds, commissions, operates and maintains the Mini Grid Project within the State of Jammu & Kashmir for generation and supply of electricity to consumers and/or sale to the Distribution Licensee in the Mini-Grid Area under these Regulations ;(xix)"Mini-Grid/Mini-Grid Project" means the project comprising of renewable energy based electricity generation system up to a capacity of 500 kW and supplying electricity to the consumers (including but not limited to households small and medium scale enterprises, telecom towers etc.) through the Mini Grid Operator and/or selling electricity to the Distribution Licensee in the Mini-Grid Areas as per the provisions laid out in these Regulations ;(xx)"Mini Grid Renewable Energy System (MRES)" means the stand alone or grid interactive power plant generating electricity using renewable energy source in the Mini-Grid Area for supply to the consumers through the Project Distribution System including associated appliances and/or to the Distribution Licensee at the inter-connection point ;(xxi)"MNRE" means the Ministry of New and Renewable Energy, Government of India ;(xxii)"Obligated Entity (OE)" means the distribution licensees, users owning captive power plant and open access consumers in the State of Jammu & Kashmir, who have to mandatorily comply with renewable purchase obligation under these Regulations subject to fulfillment of conditions outlined under Regulation 5 of J&KSERC (Renewable Power Purchase obligation, its compliance and REC frame work implementation) Regulations, 2011 ;(xxiii)"Power Purchase Agreement (PPA)" means an Agreement between the Distribution Licensee and the MGO for the purchase of electricity generated from the MRES at interconnection with grid of the Distribution Licensee ;(xxiv)"Power Distribution Network (PDN)" means the distribution infrastructure owned by the MGO for supplying electricity generated from the MRES to the consumers in the Mini-Grid Area as per the Technical Standards and Safety measures defined in these Regulations ;(xxv)"Renewable Energy Certificate (REC)" means the Certificate issued in accordance with the procedures specified by the Central Electricity Regulatory Commission under Central Electricity Regulatory Commission (Terms and Conditions for Recognition and Issuance of Renewable Energy Certificate for Renewable Energy Generation) Regulations, 2010 and amendments thereof ;(xxvi)"Renewable Energy Sources" means renewable sources such as small hydro, wind, solar, biomass, cogeneration, urban or municipal waste and other such sources as approved by the Ministry of New and Renewable Energy from time to time for generation of electricity ;(xxvii)"Renewable Purchase Obligation (RPO)" means minimum percentage as specified under Regulation 7.1 of J&KSERC (Renewable Power Purchase obligation, its compliance and REC frame work implementation) Regulations, 2011 shall be applicable to all Distribution Licensees in the State of Jammu & Kashmir as well as to open access consumers and captive users within the State of Jammu & Kashmir ;(xxviii)"Standard of Performance (SOP)" or Standard Operating Procedure means to supply electricity to all willing domestic consumers within 40 meters of Project Distribution Network, to deploy minimum 10% of the project capacity to cater to domestic consumers in the areas if there is a demand and to supply electricity continuously or intermittently for a minimum period of 5 hours, between compulsory supply hours each day to all the connected consumers. This service has to be provided by the Mini Grid Operator within Six (6) months from the date of commencement of supply of electricity by it ;(xxix)"State Agency" means the agency in the State of Jammu and Kashmir to be designated by the State Commission from time to time to act as the agency for accreditation and recommending the renewable energy projects for registration and to undertake functions under J&KSERC (Renewable Power Purchase obligation, its compliance and REC frame work implementation) Regulations,2011 as amended thereof ;(xxx)"State Nodal Agency (SNA)" means the agency designated as such by Sate Government for Development of New and Renewable Energy ;(xxxi)"Year" means a financial year commencing on 1st April and ending on 31st March.Unit-II Scope and Application
