Section 3 in Bihar Electricity Regulatory Commission (Rooftop Solar Grid Interactive Systems Based on Net Metering) Regulations, 2015
3. Scope and Application.
- 3.1 These Regulations shall apply to the distribution licensee and consumers of electricity of distribution licensee of the State of Bihar.3.2The eligible consumer may install the rooftop solar system under net metering arrangement which,(a)shall be within the permissible rated capacity as defined under these Regulations.(b)shall be located in the consumer premises.(c)shall interconnect and operate safely in parallel with the distribution licensee network.3.3The capacity of the solar energy system to be installed at the premises of any eligible consumer under these Regulations shall not be less than one KWp and shall not exceed one MWp. These regulations do not preclude the right of State Government to undertake rooftop solar projects above 1 MWp capacity through alternative mechanisms.
