Section 2 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
2. Definitions and interpretation.
- 2.1 In these Regulations, unless the context otherwise requires,-(a)"Act" means the Jammu and Kashmir Electricity Act, 2010 (Act XIII of 2010), as amended from time to time ;(b)"Agreement" means an agreement signed by the distribution licensee with the eligible consumer for net metering arrangement ;(c)"Billing Cycle" or "Billing Period" means the period for which regular electricity bills as specified by the Commission are issued by the distribution licensee to different categories of consumers ;(d)"Commission" means the Jammu and Kashmir State Electricity Regulatory Commission ;(e)"Connected Load" means the sum of the rated capacities in KW/HP of all energy consuming including portable apparatus duly wired and connected to the power supply system in the consumer's premises. However, this shall not include the load of extension plug sockets, standby or spare energy consuming apparatus, installed through change over switch, which cannot be operated simultaneously and any other load exclusively meant for fire-fighting purposes. In case of domestic consumers, load of geysers plus heaters or of air conditioners without heaters, whichever is higher, is to be considered. Any equipment which is under installation and not connected electrically, equipment stored in warehouse/showrooms either as spare or for sale is not to be considered as part of the connected load ;(f)"Consumer" means any person who is supplied with electricity for his own use by a licensee or the Government or by any other person engaged in the business of supplying electricity to the public under the Act or any other law for the time being in force and includes any person whose premises are for the time being connected for the purpose of receiving electricity with the works of distribution licensee, the Government or such other person, as the case may be ;(g)"Contract Demand" or "Contracted Load" means the maximum demand (in kW, kVA or BHP units) contracted by the consumer in Agreement with the Licensee. The contract demand cannot be reduced to less than 60% of the sanctioned/connected load ;(h)"Distribution Licensee" or "Licensee" means a person granted a licence under section 14 of the Act and authorized to operate and maintain a distribution system for supplying electricity to the consumers in his area of supply and includes J&K Power Development Department ;(i)"Eligible Consumer" means a consumer of electricity in the area of supply of distribution licensee, who uses a rooftop SPV System installed in his premises to offset part or all of the consumer's own electrical requirements, given that such systems can be 'self owned' or 'third party owned' ;(j)"Financial Year" or "Year" means period beginning from first day of April and ending with thirty first day of March of next year ;(k)"Interconnection Point" means the interface of rooftop solar power generation facility under net metering arrangements with the network of distribution licensee and shall normally be the point where net meter is installed ;(l)"Invoice" means the monthly bill or a supplementary bill or a monthly invoice or a supplementary invoice raised by the distribution licensee to the consumer ;(m)"kWp" means kilo Watt peak ;(n)"Net Metering" means an arrangement under which rooftop SPV System installed at eligible consumer premises delivers surplus electricity, if any, through net meter to distribution licensee for offsetting the electricity supplied by distribution licensee during the applicable or subsequent billing period but within settlement period ;(o)"Obligated Entity" means the entity mandated by the Commission under clause (e) of sub-section (1) of section 71 of the Act to fulfill the renewable purchase obligation and identified under JKSERC (Renewable Purchase Obligation, its compliance and REC Framework Implementation) Regulations, 2011, as amended from time to time ;(p)"Premises" means rooftops or/and elevated areas on the land, building or infrastructure or part or combination thereof in respect of which a separate meter or metering arrangement have been made by the distribution licensee for the supply of electricity ;(q)"Renewable Energy Certificate" (REC) means the certificate issued in accordance with the procedures prescribed in Central Electricity Regulatory Commission (Terms and Conditions for recognition and issuance of Renewable Energy Certificate for Renewable Energy Generation) Regulations, 2010 as amended from time to time ;(r)"Rooftop Solar System" means the Solar Photo Voltaic System installed in the premises of the consumer that uses solar energy for direct conversion into electricity through photo voltaic technology ;(s)"Sanctioned Load" means the load in kW, kVA or BHP, which the Licensee has agreed to supply from time to time subject to the governing terms and conditions. The total Connected Load is required to be sanctioned by the competent authority ;(t)"Settlement Period" means the period beginning from first day of April of a year and ending with thirty first day of March of next year ;(u)"Solar Meter" means a unidirectional energy meter installed as an integral part of the net metering system at the point at which electricity generated by Solar Photo Voltaic (SPV) System, is delivered to the main panel of eligible consumer ;(v)"State Agency" means the agency as designated by the Commission under Regulation 9 of the JKSERC (Renewable Power Purchase Obligation, its compliance and REC Framework Implementation) Regulations, 2011 ;(w)"Supply Code" means the Jammu and Kashmir State Electricity Regulatory Supply Code, 2011, as amended from time to time ;(x)"Tariff Order" in respect of a licensee means the Order issued by the Commission for the relevant year for that licensee indicating the rates to be charged by the licensee from various categories of consumers for supply of electrical energy and for other services ;(y)"Third Party Owner" means a developer who is generating solar energy on a rooftop but does not own the rooftop, and who also enters into a lease/ commercial agreement with the rooftop owner.2.2(a)All other words and expressions used in these regulations although not specifically defined hereinabove, but defined in the Act, shall have the meaning assigned to them in the Act ;(b)All other words and expressions used herein but not specifically defined in these regulations or in the Act but defined under any other law passed by the State Legislature or Regulations framed under the Act, shall have the meaning assigned to them in such Law/Regulations.2.3Abbreviations used in these Regulations shall have the meanings as stated in (Annexure-I).
