Section 11(11)(i) 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
(i)In case of any dispute in billing, the consumer can approach the licensee, who will deal the complaint under provisions of Regulations 6.23 to 6.26 of the Supply Code. In case the consumer feels aggrieved by the licensee's disposal of the complaint, the consumer can approach Consumer Grievances Redressal Forum and Electricity, Ombudsman in accordance with JKSERC (Consumer Grievances Redressal Forum, Ombudsman and Consumer Advocacy) Regulations, 2012, as amended from time to time.