Section 8 in Bihar Electricity Regulatory Commission (Rooftop Solar Grid Interactive Systems Based on Net Metering) Regulations, 2015
8. Energy Accounting and Settlement.
- 8.1 For each billing period, the licensee shall show the quantum of injected electricity by eligible consumer in the billing period, supplied electricity by distribution licensee in the billing period, net billed electricity for payment by the consumer for that billing period and net carried over electricity to the next billing period separately;Provided that in the event the electricity injected exceeds the electricity supplied during the billing period, such excess injected electricity shall be carried forward to next billing period as electricity credit and may be utilized to net electricity injected or consumed in future billing periods;Provided further that in the event the electricity supplied by the distribution licensee during any billing period exceeds the electricity generated by the eligible consumer's rooftop solar system, the distribution licensee shall raise invoice for the net electricity consumption after taking into account any electricity credit balance remaining from previous billing periods; The net energy imported has to be billed by the distribution licensee as per tariff in force applicable to that category of consumers.Provided, in case the eligible customer is under the ambit of time of day tariff, as determined by the Commission from time to time, the electricity consumption in any time block (e.g., peak hours, off-peak hours, etc.) shall be first compensated with the electricity generation in the same time block. Any cumulate excess generation over consumption in any other time block in a billing cycle shall be accounted as if the excess generation occurred during the off-peak time block.Provided also that the excess electricity measured in kilo-watt hour may only be utilized to offset the consumption measured in kilo-watt hour and may not be utilized to compensate any other fee and charges imposed by the distribution licensee as per the instructions of Bihar Electricity Regulatory Commission Provided also that the distribution licensee in addition to consumer tariff shall be eligible to raise invoice for any other charges as allowed by the Bihar Electricity Regulatory Commission.8.2The electricity generated by the rooftop solar system of an eligible consumer shall not be more than 90% of the electricity consumption by the eligible consumer at the end of the settlement period.Provided that such injection of the above mentioned eligible consumer shall be settled only as per net metering arrangement at the end of each settlement period;Provided further that in the event the electricity generated exceeds 90% of the electricity consumed at the end of the settlement period, no payment shall be made by the distribution licensee and shall not be carried forward to next settlement period and the same shall be treated as unwanted/ inadvertent injection. Provided also that at the beginning of each settlement period, cumulative carried over injected electricity will be reset to zero.However, if net electricity injected in the month of March remains unadjusted, it may be allowed a carry forward for the next billing month.8.3In case of any dispute in billing it would be settled by the consumer grievance redressal forum and if issue still remains unresolved shall be settled by the Bihar Electricity Regulatory Commission following appropriate procedure.
