Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 2] [Entire Act]

Union of India - Subsection

Section 2(12) 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")

(12)"Credit Note" means number of units (kWh) as credit in the account as surplus power exported to the grid or the banked solar units accounted at the end of financial year by the Consumer for which the Distribution Licensee shall make the payment to the Consumer as per these Regulations;