Section 4 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")
4. Eligibility Criteria.
- 4.1. Solar Projects of capacity up to 500 kWp at one premise based on the technologies approved by MNRE are eligible for connecting the project with the Grid under these Regulations. The capacity of the Solar Project to be installed under Group Net Metering or Virtual Net Metering framework shall not be less than 5 kWp and more than 500 kWpProvided that the Solar Project of rating higher than 500 kWp can be considered by the Distribution Licensee if the distribution system remains stable with higher rating Solar Project getting connected to the grid.4.2The Eligible Consumer may install the Solar Project under these Regulations, provided the Solar Project is:i. Within the permissible rated capacity as defined under these Regulations;ii. Located at the Consumer's Premises;iii. Interconnected and operated safely in parallel with the Distribution Licensee's network.4.3Consumers will generate solar power for self-consumption and are allowed to feed the excess solar power into the grid, which shall be adjusted under Net Metering as per provisions of these Regulations.4.4The maximum Solar Power Generation capacity to be installed at any Eligible Consumer's Premises shall not exceed his Contract Demand (in kVA) or Sanctioned Load (in kW).
