Section 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. Billing, Energy Accounting and Settlement.
- 11.1. The accounting of electricity exported from the Solar Project and imported from the Grid by the Eligible Consumer shall become effective from the date of connectivity of the Solar Project with the distribution network.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.11.3The unadjusted net credited Units of electricity as at the end of each financial year shall be considered as units purchased by the Distribution Licensee at Average Power Purchase cost of the concerned Distribution Licensee or Feed-in-Tariff determined for that Year without considering subsidy and Accelerated Depreciation, whichever is lower.Provided that, at the beginning of each Settlement Period, the cumulative quantum of injected electricity carried forward will be re-set to zero.11.4In case the Eligible Consumer is within the ambit of Time of Day (ToD) tariff, the electricity consumption in any time block, i.e., peak hours, off-peak hours, etc., shall be first compensated with the quantum of electricity injected in the same time block:Provided that 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 had occurred during off-peak hours.11.5The Distribution Licensee shall compute the amount payable to the Eligible Consumer, latest by April 30th of the following year for the excess solar energy purchased by it during the Financial year as specified in Regulation 11.3, and shall pay the amount to the eligible consumer by May 31st of the following year.11.6The Eligible Consumer shall have recourse, in case of any dispute with the Distribution Licensee regarding billing, to the mechanism specified by the Commission under Sections (5) to (7) of the Act for the redressal of grievances.11.7In case of Group Net Metering, the billing and energy accounting shall be dealt with as under:(a)Where the export of units during any billing period exceeds the import of units at the connection where Solar Project is located, such surplus units injected into the grid shall be adjusted against the energy consumed in the monthly bill of service connection(s) in a sequence indicated in the priority list provided by the Consumer. The sequence of priority for adjustment shall be deemed to have begun with the service connection where the Solar Project is located;(b)The priority list for adjustment of the balance surplus energy against other electricity connection(s) may be revised by the Consumer once at the beginning of every financial year with an advance notice of two months;(c)The electricity consumption in any time block (e.g., peak hours, off-peak hours, etc.) shall be first compensated with the electricity generation in the similar time blocks in the same billing cycle of the Consumer where the Solar Project is located, and any surplus units injected shall be adjusted against the energy consumed in the monthly bill of service connection(s) in a sequence indicated in the priority list provided by the Consumer, as if the surplus generation/ Energy Credits occurred during the off peak time block for Time of Day (ToD) Consumers and normal time block for Non-ToD Consumer;(d)Where during any billing period, the export of units either in Non-ToD Tariff or ToD Tariff exceeds the import of units by the electricity service connection(s), such surplus units injected by the Consumer shall be carried forward to the next billing period as energy credit and shown as energy exported by the Consumer for adjustment against the energy consumed in subsequent billing periods within the Settlement Period in the sequence indicated in the priority list;(e)For unadjusted net credited Units of electricity at the end of each financial year, the provisions of Clause 11.3 will be applicable for the connection where Solar Project is located.11.8In case of Virtual Net Metering, the billing and energy accounting shall be dealt with as under:(a)The energy generated from the Solar Project shall be credited in the monthly electricity bill of each participating consumer(s) as per the ratio of procurement from Solar Project indicated under the agreement/MoU entered on a stamp paper by the Consumer(s) and submitted to the Distribution Licensee;(b)The Consumer(s) shall have the option to change the share of credit of electricity from Solar Project by submitting a fresh Agreement/MoU on a stamp paper subject to the ratio of procurement from Solar Project indicated under the agreement/MoU entered by the Consumer(s) once at the beginning of the financial year with an advance notice of two months;(c)Where the service connection of any participating consumer(s) is disconnected due to any reason under any law for the time being in force, the unadjusted units/remaining credits of that consumer shall be paid by the Distribution Licensee at the end of the financial year;(d)The electricity consumption in any time block (e.g., peak hours, off-peak hours, etc.) shall be first compensated with the electricity generation in the similar time blocks in the same billing cycle of the participating consumer(s). Any surplus generation over consumption in any time block in a billing cycle shall be accounted as if the surplus generation/ Energy Credits occurred during the off-peak time block;(e)Where the units credited during any billing period of any participating Consumer exceeds the import of units by that consumer, such surplus credited units shall be carried forward in the next billing period as energy credits for adjustment against the energy consumed in subsequent billing periods within the settlement period of each participating Consumer(s);(f)For unadjusted net credited Units of electricity at the end of each financial year, the provisions of Clause 11.3 will be applicable for each participating Consumer(s).(g)The commercial arrangement for setting up and operating Solar Project under Virtual net Metering between the participating Consumer(s) will be mutually agreed and the Distribution Licensee will not have any role in such commercial arrangement.
