Section 11(11) 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
11.2The procedure for billing and energy accounting shall be as under-(a)For each billing cycle the consumer shall receive an energy account statement showing quantum of electricity injected by the eligible consumer in the billing period, electricity supplied by the distribution licensee in the billing period, net billed electricity for payment by the consumer for that billing cycle and net carried over electricity to the next billing period separately.(b)In case the electricity injected exceeds the electricity consumed from licensee's supply system during the billing cycle such excess injected electricity shall be carried forward to the next billing cycle as electricity banked and may be utilized in the next billing cycle(s) within the settlement period. In such a case, the distribution licensee shall issue an invoice containing all these details ;(c)In case the electricity supplied by the distribution licensee during any billing period exceeds the electricity injected by the Eligible Consumer, the distribution licensee shall raise a bill for net electricity consumption as per applicable tariff of that category after taking into account any electricity credit balance from previous billing period ;(d)In case the Eligible Consumer is under the ambit of TOD tariff, the electricity consumption in any time block i. e. peak hours, off peak hours etc. shall be first compensated with the electricity injected in the same time block. Any excess injection over and above the consumption in any other time block in a billing cycle shall be accounted as if the excess injection occurred during non-peak hours ;(e)The surplus energy measured in kWh/kVAh shall be utilized to offset the consumption measured in kWh/kVAh and may not be utilized to compensate any other fee and charges imposed by the licensee as per the orders of the Commission ;(f)The Monthly Minimum Charges (MMC), if applicable, shall be leviable on total consumption of the consumer of each billing cycle and not on net consumption. A normative power factor of 0.9 shall be considered for conversion of kWh to kVAh, wherever applicable ;(g)The distribution licensee shall also take the reading of solar meter for recording total solar power generated by Solar PV system of consumer ;(h)The distribution licensee in addition to consumer tariff shall be eligible to raise invoice/bills for any other charges as allowed by the Commission ;(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.
