Section 9 in Jammu and Kashmir State Electricity Regulatory Commission (Grid Interactive Rooftop Solar Photo Voltaic Systems based on Net Metering) Regulations, 2015, in short, JKSERC Net Metering Regulations, 2015
9. Third Party Owned Rooftop Solar PV System based on net metering.
- 9.1 The third party owned rooftop solar PV net metering model may consist of the developer or intermediaries leasing out solar PV system to interested rooftop owners. The owner of the premises provides the rooftop and engages a turnkey installer to design and install the system. The installers may also offer integrated service of leasing, commissioning and maintenance of Solar PV System to owners and guaranteeing standards of performance.9.2In the third party owned solar PV system based on net metering, the electricity generated from such plants/ system shall be used to meet the eligible consumer's internal electricity needs, while the excess generation shall be fed into the Grid (network of licensee) on Net Metering basis.9.3The developer shall continue to be the owner of equipment in third party owned system, to qualify for claiming depreciation on capital cost for the solar PV system with associated direct tax benefits, if any.9.4For all intents and purposes, the distribution licensee shall deal with the consumer only and arrangement between rooftop owner and developer shall be personal to them.
