Section 2(25) in Joint Electricity Regulatory Commission for the State of Goa and Union Territories (Solar PV Grid Interactive System based on Net Metering) Regulations, 2019" (hereinafter referred to as "Net Metering Regulations, 2019")
(25)"Obligated Entity" means the licensed Supplier of Power, Distribution Licensee(s), Captive user(s) and Open Access Consumer(s), identified under Joint Electricity Regulatory Commission for the State of Goa and Union Territories (Procurement of Renewable Energy) Regulations, 2010 as amended from time to time and mandated under clause (e) of subsection (1) of Section 86 of the Act to fulfil the Renewable Purchase Obligations as determined by the Commission from time to time;
