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State of Jammu-Kashmir - Section

Section 8 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

8. Interconnection with the Grid, Standards and Safety.

- 8.1 The interconnection of the Rooftop PV Solar Power Plant with the network of the distribution licensee shall be made as per the technical specifications and standards for connectivity provided in the Central Electricity Authority (Technical Standards for Connectivity of the Distributed Generation Resources) Regulations, 2013, as amended from time to time.
8.2The connectivity levels at which the Rooftop PV Solar Power Plants shall be connected with the grid are as specified below :-
S. No. Connected load of Eligible Consumer Connectivity level
1. Up to 5 kW 240 V-single phase
2. Above 5 kW and up to 100 KW 415 V-three phase
3. Above 100 kW HT/EHT level
8.3The above connectivity norms are applicable to all the solar power generators who seek connectivity with network of the distribution licensees. EHT/HT consumers may install solar power generators at LT/HT voltage and connect them to their LT/HT system.
8.4In the interconnection of rooftop PV solar energy generator with the local distribution licensee's grid, the relevant provisions of the Central Electricity Authority (Measures relating to Safety and Electric Supply) Regulations, 2010 as amended from time to time shall apply.
8.5The solar energy generator shall be responsible for safe operation, maintenance and rectification of defect of its system up to the interconnection point beyond which the responsibility of safe operation, maintenance and rectification of any defect in the system including the net meter shall rest with the distribution licensee.
8.6The consumer shall be solely responsible for any accident to human being/animals, whatsoever, (fatal/nonfatal) that may occur due to back feeding from the Solar Plant when the grid supply is off. The distribution licensee reserves the right to disconnect the consumer's installation at any time in the event of such exigencies to prevent accident or damage to man and material.
8.7The tests as per distribution licensee's standards shall be done to ensure the quality of power generated from the Solar PV Systems.
8.8Any alternate source of supply shall be restricted to the consumer's network and the consumer shall be responsible to take adequate safety measures to prevent battery power/diesel generator power/backup power extending to distribution licensee's LT grid on failure of distribution licensee's grid supply.
8.9The distribution licensee shall have the right to disconnect the rooftop PV solar energy generator from its system at any time in the following conditions :-i. Emergencies or maintenance requirement on the distribution licensee's electric system ;ii. Hazardous condition existing on the distribution licensee's system due to operation of solar energy generator or protective equipment as determined by the Distribution Licensee/Transmission Licensee/SLDC.iii. Adverse electrical effects, such as power quality problems, on the electrical equipment of the other consumers of the distribution licensee caused by the solar energy generation as determined by the distribution licensee.
8.10Subject to sub-regulation 8.5 above, the distribution licensee may call upon the rooftop PV solar energy generator to rectify the defect within a reasonable time.
8.11The Rooftop PV Solar Power Plant should be capable of detecting an unintended islanding condition. These systems must have anti-islanding protection to prevent any unfavorable conditions including failure of supply. IEC-62116 shall be followed to test islanding prevention measure for grid connected photovoltaic inverters.
8.12Every Rooftop PV Solar Power Plant shall be equipped with automatic synchronization device :Provided that Rooftop PV Solar Power Plant using inverter shall not be required to have separate synchronizing device, if the same is inherently built into the inverter.
8.13The Rooftop PV Solar Power Plant operating in parallel with electricity system shall be equipped with the following protective functions to sense abnormal conditions on electricity system and cause the Rooftop PV Solar Power Plant to be automatically disconnected from the electricity system or to prevent the Rooftop PV Solar Power Plant from being connected to electricity system inappropriately :-i. Over and under voltage trip functions if voltage reaches above 110% or below 80% respectively with a clearing time up to two seconds ; however, appropriate licensee may prescribe a narrower range of voltage for the purpose ;ii. Over and under frequency trip functions, if frequency reaches 50.5 Hz or below 47.5 Hz with a clearing time up to 0.2 seconds ; however, appropriate licensee may prescribe a narrower range of frequency for the purpose ;iii. The Rooftop PV Solar Power Plant shall cease to energize the circuit to which it is connected in case of any fault in this circuit.iv. A voltage and frequency sensing and time delay function to prevent the Rooftop PV Solar Power Plant from energizing a de-energized circuit and to prevent the Rooftop PV Solar Power Plant from reconnecting with electricity system unless voltage and frequency is within the prescribed limits and are stable for at least sixty seconds ; andv. A function to prevent the Rooftop PV Solar Power Plant from contributing to the formation of an unintended island, and cease to energize the electricity system within two seconds of the formation of an unintended island.
8.14The equipment of the Rooftop PV Solar Power Plant shall meet following requirements, namely :-i. Circuit Breakers or other interrupting equipment shall be suitable for their intended application with the capability of interrupting the maximum available fault current expected at their location ;ii. The Rooftop PV Solar Power Plant and associated equipment shall be designed so that the failure of any single device or component shall not potentially compromise the safety and reliability of the electricity system ;iii. Paralleling device of the Rooftop PV Solar Power Plant shall be capable of withstanding 220% of the nominal voltage at the interconnection point.
8.15Every time the Rooftop PV Solar Power Plant of the Eligible Consumer is synchronized to the electricity system, it shall not cause voltage fluctuation greater than ±5% at the point of interconnection.
8.16After considering the maintenance and safety procedures, the distribution licensee may require a Rooftop PV Solar Power Plant to provide a manually operated isolating switch between the Rooftop PV Solar Power Plant and the electricity system, which shall meet following requirements :-i. Allow visible verification that separation has been accomplished ;ii. Include indications to clearly show open and closed positions ;iii. Be capable of being reached quickly and conveniently twenty four hours a day by licensee's personnel without requiring clearance from the applicant ;iv. Be capable of being locked in the open position ;v. May not be rated for load break nor may have feature of over-current protection ; and vi. Be located at a height of at least 2.44 m above the ground level.
8.17Prior to synchronization of the Rooftop PV Solar Power Plant for the first time with electricity system, the applicant and the appropriate licensee shall agree on the protection features and control diagrams.
8.18The power conditioning unit shall have the features of filtering out harmonics and other distortions before injecting the energy into the system of the distribution utility. The technical standards, power quality standards and inverter standards shall be as per (Annexure-IV) of these regulations or any other standards as may be specified by CEA from time to time.