Section 12 in Jammu and Kashmir State Electricity Regulatory Commission (Mini Grid Renewable Energy Generation and Supply) Regulations, 2016
12. Energy Accounting and Settlement for Supply to Consumers.
- 12.1 The Mini Grid Operator shall submit the projects details to the State Nodal Agencies on monthly basis as per the format attached under Annexure-1.12.2The Mini Grid Operator and the consumer shall mutually decide on the billing cycle for the purpose of raising invoices.12.3The billing cycle shall be on monthly/bi-monthly basis between the Mini Grid Operator and the consumers for post-paid electricity connections.
