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[Cites 0, Cited by 0] [Section 4(1)] [Section 4] [Entire Act]

State of Madhya Pradesh - Subsection

Section 4(1)(c) in MPERC (Micro-Grid Renewable Energy Generation and Supply) Regulations, 2016

(c)MGO shall transfer ownership of PDN conforming to the standards of Distribution Licensee's system to Distribution Licensee with mutual consent based on book value of assets on the date of transfer. The MGO shall rectify the shortcomings as per CEA Standards, if pointed out by the Dis-com while taking over the PDN. The book value of the asset shall be determined by a third party agency appointed for a time period of three years by the Commission. The cost for valuation of assets shall be equally borne by the concerned MGO and the concerned Distribution Licensee.