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State of Jammu-Kashmir - Section

Section 9 in Jammu and Kashmir State Electricity Regulatory Commission (Mini Grid Renewable Energy Generation and Supply) Regulations, 2016

9. Metering Arrangement.

- 9.1 All the meters shall adhere to the standards and provisions specified in the CEA (installation and operation of meters) Regulations, 2006 and amendments thereof.
9.2The installation and operation of meters shall be in conformity with the relevant Regulations notified by the CEA from time to time.
9.3The Distribution Licensee shall install meter(s) at the interconnection point of the MRES and the Distribution Licensee's system.
9.4The cost for installation of meter(s) at inter-connection point shall be borne by the Distribution Licensee.
9.5The Mini Grid Operator shall install meter(s) as provided herein-below-
(i)Generation meter at the Mini-Grid Project to record the generation of electricity. This will also serve the purpose of the fulfillment of RPO for the obligated entity/entities ;
(ii)Meter(s) at each of the outgoing feeder(s) from the Mini-Grid Project.
Unit-V Operational Framework