Section 15 in Jammu and Kashmir State Electricity Regulatory Commission (Mini Grid Renewable Energy Generation and Supply) Regulations, 2016
15. Renewable Purchase Obligation.
- 15.1 The Mini Grid Operator shall submit generation report(s) to the Commission, State Agency and JKPDD on quarterly basis.15.2The quantum of electricity generated from the MRES inter-connected with the Distribution Licensee's System, shall qualify as having complied with the RPO for the Distribution Licensee in whose area of supply the Mini-Grid Project is located.15.3Distribution Licensee purchases the Project Distribution Network from the Mini Grid Operator at an amount less than the depreciated value of the assets, the differential amount shall be paid by the Distribution Licensee to the Mini Grid Operator against the RPO availed, if applicable, from the Mini-Grid Project. The differential amount shall be computed based on the applicable floor price of REC declared by CERC, on year to year basis, for the applicable technology of the MRES.15.4The RPO availed by the Distribution Licensee against the Mini-Grid Project capacity intimated by the Mini Grid Operator to the Distribution Licensee till the date of intimation by the Mini Grid Operator to the Distribution Licensee for entering into the PPA shall stand withdrawn, if the Distribution Licensee refuses to enter into the PPA with the Mini Grid Operator, upon receiving such intimation.
