Section 15(15) 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")
15.2The quantum of electricity consumed by the Eligible Consumer from the Solar Project owned and installed under the Net Metering arrangement shall, if such Consumer is not an Obligated Entity, qualify towards meeting the Solar RPO of the Distribution Licensee:Provided that the Distribution Licensee shall, with the consent of the Eligible Consumer, make all the necessary arrangements, including for additional metering, as may be required for the accounting of the Solar energy generated and consumed by the Eligible Consumer.
