Section 18 in MPERC (Micro-Grid Renewable Energy Generation and Supply) Regulations, 2016
18. State Nodal Agency.
- In order to facilitate smooth and effective implementation of these Regulations, the State Nodal Agency shall have following roles and responsibilities:-(a)Provide inputs to the Commission in determination of FiT for MRES as and when required;(b)To institute a process to keep track of Micro-Grid project development in the state;(c)To submit technical standards for interconnection in consultation with Distribution Licensee to the Commission within three months from the date of official notification of these Regulations;(d)To facilitate MGO in migration within an applicable supply model to operate the Micro-Grid project;(e)To support the Commission and furnish information sought from time to time in order to effectively implement the. Regulations.(f)To administer exit and migration requests of MGO; and(g)To facilitate third party verification of PDN for confirmation of technical standards and safety measures for new Micro-Grid projects and existing projects willing to operate under specified Regulations.
