Section 8(8) in Joint Electricity Regulatory Commission for the State of Goa and Union Territories (Solar PV Grid Interactive System based on Net Metering) Regulations, 2019" (hereinafter referred to as "Net Metering Regulations, 2019")
8.2Net Meter of the same accuracy class as the Consumer's meter existing before the commissioning of the Solar Project, shall be installed in replacement of existing meter:Provided that, if the Eligible Consumer is within the ambit of Time-of-Day (`ToD') Tariff, the Net Meter installed shall be capable of recording ToD consumption and generation:Provided further that such Meters may be provided by the Distribution Licensee or the Consumer, subject to the same being from the approved list of the suppliers:Provided also that if the Meter is installed by the Distribution Licensee, its cost shall be recovered from the Consumer before the COD of the Project.
