Section 5 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")
5. Third Party Owned Solar Project.
- In the third party owned Solar Project, the following conditions shall apply:i. The Consumer may lease out / rent the Rooftop Space/ Land/ Water bodies to a Solar Project Developer on a mutual commercial arrangement for setting up Solar Project under Net Metering framework. The Consumer will pay the Solar Project Developer for all the energy generated by the Solar Project at a mutually agreed tariff. The commercial arrangement between the Project Developer and the Prosumer will be submitted to the Distribution Licensee for records and the Distribution Licensee will not have any role in such commercial arrangement. All the provisions of Net Metering framework shall be applicable for Solar Project set up by a Solar Project Developer.ii. Such Solar Projects set up under these Regulations shall be exempted from Open Access restrictions and associated charges including losses.iii. The Distribution Licensee / Nodal Agency may explore other business models that may facilitate the proliferation of Grid connected Rooftop solar projects. For any new business model not envisaged in these Regulations, the Commission will approve the framework for such business model based on the specific Petition to be filed in this regard.
