Section 8(8) in Bihar Electricity Regulatory Commission (Rooftop Solar Grid Interactive Systems Based on Net Metering) Regulations, 2015
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.
