Section 30 in UPERC (Captive and Renewable Energy Generating Plants) Regulations, 2014
30. Sale of Power.
- 1. All RE source based generating plants shall be allowed to sell power, to the Distribution Licensee in whose area the plant is located at the rate specified in Schedule II:Provided that purchases under these Regulations, may be referred to as Renewable Purchase Obligation 'RPO', shall be restricted to quantum as specified under terms and conditions of the UPERC (Promotion of Green Energy through Renewable Purchase Obligation) Regulations,2010 as amended from time to time.The Distribution Licensee on an offer made by the said plants for entering into a PPA, the same shall be signed by such Licensee. In case of any difficulty the Generating Company may approach the commission for suitable remedy.Provided further that the plant shall be allowed to sell the power available after sale to the concerned Distribution Licensee to any other Licensee or a consumer at mutually agreed rate:Provided further that supply to any Distribution Licensee other than the Distribution Licensee of the area in which the plant is located or to any consumer shall be subject to provisions of Open Access Regulations.
