Section 12 in Bihar Electricity Regulatory Commission (Rooftop Solar Grid Interactive Systems Based on Net Metering) Regulations, 2015
12. Metering Arrangement.
- 12.1 The metering system shall be as per the provisions of CEA (Installation & operation of meters) Regulations, 2006, CEA (Measures relating to Safety and electricity supply) Regulations, 2010 and CEA(technical standards for Connectivity of the distributed generation resources), Regulations,2013 as amended from time to time and in compliance with the norms fixed by BERC/CERC from time to time.12.2The Net Meter shall be installed at the interconnection point of the eligible consumer with the network of distribution licensee. The solar meter shall be installed at the delivery point of the solar energy system to measure the solar energy generated. The licensee shall provide meters as per provision in Bihar Electricity Supply Code, 2007.12.3Check meters shall be mandatory for rooftop solar systems having capacity more than 20 kW. For installations size of less than and equal to 20 kW, the solar Check meters would be optional.12.4The Meter shall be tested, installed and sealed in accordance with the provisions of CEA (Installation and operation of Meters) Regulations, 2006 as amended from time to time and provisions under Bihar Electricity Supply Code, 2007. It shall be jointly inspected and sealed by the licensee on behalf of both the parties. It shall be tested by the licensee and installed in presence of consumer and the licensee with due acknowledgement.Provided that the eligible consumer shall follow the metering specifications, provisions for placement of meter as developed by the distribution licensee from time to time and as per the Bihar Electricity Supply Code, 2007; Provided further that in case the eligible consumer is under the ambit of time of day tariff, meters compliant of recording time of day consumption/generation shall be employed.12.5The meter reading, both net meter and solar meter shall be taken by the distribution licensee and shall form the basis of commercial settlement. The copy of the meter reading statement shall be handed over to consumer as soon as meter reading is taken.
