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State of Uttar Pradesh - Section

Section 4 in The U.P. Electricity Regulatory Commission (Promotion of Green Energy Through Renewable Purchase Obligation) Regulations, 2010

4. Renewable Purchase Obligation.

- (4.1) Every obligated entity shall purchase a minimum percentage of its total consumption of electricity (in kWh) from renewable energy sources under the renew able purchase obligation during each financial year.The minimum percentages referred to above are given below in Table-A :
Year Minimum quantum of purchase from renewableenergy sources as % age of total energy consumed (in kWh)
  Non-Solar Solar Total (2+3)
1 2 3 4
2010-11 3.75 0.25 4
2011-12 4.50 0.5 5
2012-13 5.0 1 6
Provided that if the obligate entity has established the fact that the minimum quantum of purchase from solar energy [shown in column (3) above] is not available in the market cither in the form of solar power or solar certificate in a particular year and the Commission is satisfied with this fact, then additional non-solar energy over and above that shown in column (2) above shall be purchased for fulfilment of total renewable purchase obligation in accordance to column (4) above :Provided further that such obligation to purchase renewable energy shall be inclusive of the purchases, if any, already being made from renewable energy sources by the concerned obligated entity :Provider further that renewable energy being received, if any, by the obligated entity for own use from its own generating station, shall be accounted for fulfilment of its renewable purchase obligation :Provided also that the power from renewable energy sources being purchased by the distribution licensees under the existing power purchase agreements shall continue till the validity of the existing agreements, even if the total purchases under such agreements exceed the percentages specified hereinabove.(4.2) The Commission may, either on its own motion or on recommendation of the State Agency or on receipt of an application from the obligated entity, revise for any year, the percentage targets given in clause 4.1 hereinabove as deemed appropriate.(4.3) The renewable purchase obligation specified for the year 2012-13 shall continue beyond 2012-13 until any revision is effected by the Commission in this regard.(4.4) The renewable purchase obligation so specified in these regulations shall supersede the renewable purchase obligation as may be mentioned in any other regulation or order thereof issued/passed by the Commission.Explanation. - The purchases by an obligated entity at preferential tariff, if any, from a generating station based on renewable energy sources shall continue to be inclusive in the renewable purchase obligation.