Section 10 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
10. Metering arrangement.
- 10.1 The metering system shall be as per the regulations for installation and operation of meters for rooftop solar systems under net metering arrangement specified in these regulations.10.2The schematic arrangement for interconnection of Rooftop and Small PV Solar Power Plant with the Distribution Licensee's grid is shown at (Annexure-V). There shall be two meters. The metering arrangement shall be as per (Annexure-VI).10.3The bi-directional (net meter) shall be installed at the interconnection point of the Eligible Consumer with the network of the distribution licensee :Provided that for the existing consumers, the consumer meter shall be replaced with the bi-directional/net meter :Provided further that consumers having ABT compliant meters shall not be required to install additional net meter.10.4Solar meter shall be installed at the solar facility after the inverter to measure the solar generation.10.5These meters shall have the facility for downloading meter readings using Meter Reading Instrument (MRI). Check meters shall be mandatory for rooftop solar systems having capacity more than 250 kW. For installations size of less than and equal to 250 kW, the solar check meters would be optional :Provided that the cost of new/additional meter (s) shall be borne by the Eligible Consumer and installed and owned by the distribution licensee :Provided, if bills are prepared on the basis of MRI downloads or if meter reading is taken on the basis of remote meter reading and the consumer wishes to have a record of the reading taken, he shall be allowed so by the licensee.10.6The meters installed shall be jointly inspected and sealed on behalf of both the parties and shall be interfered/tested or checked only in the presence of the representatives of the consumer and distribution licensee or as per the supply code specified by the Commission :Provided that the Eligible Consumer shall follow the metering specifications and provisions for placement of meter as developed by the distribution licensee from time to time and as per the supply code :Provided further that in case the Eligible Consumer is under the ambit of time of day (TOD) tariff, meters compliant of recording time of day consumption/ generation shall be employed.10.7The meter readings taken by the distribution licensee shall form the basis of commercial settlement.10.8The technical standards for meters shall be as per (Annexure-VII) and shall comply with the standards specified by CEA from time to time.10.9The meters installed for Rooftop PV Solar Power Plants with capacity above 250 kWp shall have the communication port for exchanging real time information with Distribution Licensee.
