Section 13 in Jammu and Kashmir State Electricity Regulatory Commission (Mini Grid Renewable Energy Generation and Supply) Regulations, 2016
13. Energy Accounting and Settlement for supply to the Distribution Licensee.
- 13.1 The Mini Grid Operator shall raise invoice against the electricity injected into the Distribution Licensee's System at the interconnection point based on the billing period of the Distribution Licensee and shall be paid by the Distribution Licensee at the applicable FIT as per the terms of PPA.13.2The other terms and conditions of payment and contract shall be covered in the PPA.
