Section 29(1) in The U.P. Electricity Regulatory Commission (Captive and Non-Conventional Energy Generating Plants) Regulations, 2009
(1)All NCE source based Generation and Co-generation plants shall be allowed to sell power, over and above the capacity required for their own use, 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 8.0% of total power in MUs purchased by concerned Distribution Licensee. The Solar and Wind power (if found in the State) shall be purchased by the Distribution Licensee over and above 8%.The Distribution Licensee on an offer made by the said plants for entering into a PPA, the same shall be signed by such Licensee within two months failing which the Generating Company may approach the Commission for suitable remedy. The Distribution Licensee shall purchase such capacity through competitive bidding process as and when notified by the Commission: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.
