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State of Jammu-Kashmir - Section

Section 3 in Jammu and Kashmir State Electricity Regulatory Commission (Grid Interactive Rooftop Solar Photo Voltaic Systems based on Net Metering) Regulations, 2015, in short, JKSERC Net Metering Regulations, 2015

3. Scope and application.

- 3.1 These Regulations shall apply to distribution licensee and consumers of such distribution licensee in the State of Jammu and Kashmir.
3.2Any consumer in the area of supply of distribution licensee may install rooftop solar system under net metering arrangement which-
(a)Shall be of minimum 1 kWp and up to 1 MWp (AC side) capacity with or without battery backup support ;
(b)Shall be located in the consumer premises ;
(c)Shall interconnect and operate safely in parallel with the distribution licensee's network.
3.3These regulations do not preclude the right of any person to undertake rooftop solar projects above 1 MWp capacity through alternative mechanism.
3.4The net metering facility shall also be applicable to such consumers who have installed rooftop solar system before commencement of these regulations subject to compliance of these regulations.