Section 42(1) in Jammu and Kashmir State Electricity Regulatory Commission (Terms and Conditions for Tariff determination from Renewable Energy Sources) Regulations, 2013
(1)The Project developer shall furnish to the State Nodal Agency, a monthly fuel usage statement and monthly fuel procurement statement duly certified by Chartered Accountant to the beneficiary (with a copy to appropriate agency appointed by the Commission for the purpose of monitoring the fossil and non-fossil fuel consumption) for each month, along with the monthly energy bill. The statement shall cover details such as -(a)Quantity of fuel (in tonne) for each fuel type (biomass fuels and fossil fuels) consumed and procured during the month for power generation purposes,(b)Cumulative quantity (in tonne) of each fuel type consumed and procured till the end of that month during the year,(c)Actual (gross and net) energy generation (denominated in units) during the month,(d)Cumulative actual (gross and net) energy generation (denominated in units) until the end of that month during the year,(e)Opening fuel stock quantity (in tonne),(f)Receipt of fuel quantity (in tonne) at the power plant site and(g)Closing fuel stock quantity (in tonne) for each fuel type (biomass fuels and fossil fuels) available at the power plant site.
