JERC for UT of
J&K and UT of Ladakh (Adoption of various Regulations of JERC for the state
of Goa and UTs) Regulations, 2021[1] [31st March, 2021] Whereas, in
exercise of powers conferred under sub-section 5 of Section 83 of the
Electricity Act, 2003 (No. 36 of 2003), the Central Government has constituted
a Joint Electricity Regulatory Commission for the Union Territories of Jammu
& Kashmir and Ladakh vide notification dated 18.06.2020 and the same
started functioning w.e.f. 28.08.2020. Whereas, in
exercise of the powers conferred by Section 62, Section 86 and Section 92 read
with Section 181 of the Electricity Act, 2003 (No. 36 of 2003) and all powers
enabling it in that behalf, the Joint Electricity Regulatory Commission for UT
of Jammu & Kashmir and UT of Ladakh hereby makes the following Regulations,
namely: These
Regulations may be called JERC for UT of J&K and UT of Ladakh
(Adoption of various Regulations of JERC for the state of Goa and UTs)
Regulations, 2021. These
Regulations shall come into force from the date of publication in the official
gazette. The Commission
adopts the following Regulations of JERC for the state of Goa and UTs with
amendments up to date for one year or till replacement of corresponding
regulation framed by the Commission. S. No. Name of JERC Goa and UTs Principal Regulations
and Amendments 1. JERC Goa and UTs (Solar PV Grid Interactive
System based on Net Metering) Regulations, 2019. 2. JERC Goa and UTs (Consumer Grievances Redressal
Forum and Ombudsman) Regulations, 2019 with Corrigendum issued in 2019. 3. JERC Goa and UTs (Electricity Supply Code)
Regulations, 2018 JERC Goa and UTs (Electricity Supply Code) (First
Amendment) Regulations, 2019 4. JERC Goa and UTs (Terms and Conditions for Tariff
Determination from Renewable Energy Sources) Regulations, 2019 5. JERC MYT Goa and UTs (Generation, Transmission
and Distribution) Regulations, 2018 6. JERC Goa and UTs (Connectivity and Open Access in
Intra-State Transmission and Distribution) Regulations, 2017 JERC Goa and UTs (Connectivity and Open Access in
Intra-State Transmission and Distribution) (First Amendment) Regulations,
2020 7 JERC Goa and UTs (Standard of Performance for
Distribution Licensees) Regulations, 2015 8 JERC Goa and UTs (Solar Power-Grid Connected
Ground Mounted and Solar Rooftop and Metering) Regulations, 2015 9 JERC Goa and UTs (Demand Side Management)
Regulations, 2014 10 JERC Goa and UTs (Procedure for filling Appeal
before the Appellate Authority) Regulations, 2013 11 JERC Goa and UTs (Distribution Code) Regulations,
2010 12 JERC Goa and UTs (Procurement of
Renewal Energy) Regulations, 2010 JERC Goa and UTs (Procurement of
Renewal Energy) (First Amendment) Regulations, 2014 JERC Goa and UTs (Procurement of
Renewal Energy) (Second Amendment) Regulations, 2015 JERC Goa and UTs (Procurement of Renewal Energy)
(Third Amendment) Regulations, 2016 13 JERC Goa and UTs (Electricity Trading)
Regulations, 2010 14 JERC Goa and UTs (State Grid Code) Regulations,
2010 15 JERC Goa and UTs (Appointment of
Consultants) Regulations, 2009. JERC Goa and UTs (Appointment of Consultants)
(First Amendment) Regulations, 2015. 16 JERC Goa and UTs (Treatment of other
Business of Transmission Licensees and Distribution Licensees) Regulations,
2009 JERC Goa and UTs (Treatment of other Business of
Transmission Licensees and Distribution Licensees) (First Amendment)
Regulations, 2016 17 JERC Goa and UTs (Conduct of
Business) Regulations, 2009 JERC Goa and UTs (Conduct of
Business) (First Amendment) Regulations, 2013 JERC Goa and UTs (Conduct of
Business) (Second Amendment) Regulations, 2013 JERC Goa and UTs (Conduct of
Business) (Third Amendment) Regulations, 2014 JERC Goa and UTs (Conduct of
Business) (Fourth Amendment) Regulations, 2015 JERC Goa and UTs (Conduct of Business) (Fifth
Amendment) Regulations, 2019 18 JERC Goa and UTs (State Advisory
Committee) Regulations, 2009 JERC Goa and UTs (State Advisory Committee)
(First Amendment) Regulations, 2014 All actions
taken under the Regulations of erstwhile JKSERC for truing up petitions and
regularization of Aggregate Revenue Requirement (ARR) of control period
FY2016-17 to FY 2020-21, notwithstanding the amendments made by these
Regulations. By order of the Commission [1] Vide Noti. No.
JERC-JKL/Tech-13/2021, Extra., Part III, S. 4, dated 31-3-2021, published in
the Gazette of India, No. 316, dated 31-3-2021.JERC for UT of J&K and UT of Ladakh
(Adoption of various Regulations of JERC for the state of Goa and UTs)
Regulations, 2021