Section 11(11) 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")
11.2For each billing period, the Distribution Licensee shall show separately: -(a)the quantum of electricity Units exported by the Eligible Consumer;(b)the quantum of electricity Units imported by the Eligible Consumer;(c)the net quantum of electricity Units billed for payment by the Eligible Consumer; and(d)the net quantum of electricity Units carried over (if surplus) to the next billing period:Provided that, if the quantum of electricity exported exceeds the quantum imported during the billing period, the excess quantum shall be carried forward to the next billing period as credited Units of electricity;Provided further that, if the quantum of electricity Units imported by the Eligible Consumer during any billing period exceeds the quantum exported, the Distribution Licensee shall raise its invoice / bill for the net electricity consumption after adjusting the credited Units.
