Section 38 in The U.P. Electricity Regulatory Commission (Captive and Non-Conventional Energy Generating Plants) Regulations, 2009
38. Energy Accounting and Billing.
- The State Load Despatch Centre shall do energy accounting and billing and the same shall be communicated to the utilities interacting with the grid as per the scheme framed by SLDC in pursuance of the provisions of UPERC Regulations:Provided that in case of sale to the Distribution Licensee of the area, the PPA may provide for joint metering and in such cases, energy accounting and billing shall be done by the Generating Plant in association with the concerned Distribution Licensee.
