Section 5 in The U.P. Electricity Regulatory Commission (Promotion of Green Energy Through Renewable Purchase Obligation) Regulations, 2010
5. Certificates under the Regulations of the Central Commission.
- (5.1) Subject to the terms and conditions contained in these regulations, the certificates issued under the CERC REC Regulations shall be the valid instrument for the discharge of the mandatory obligations set out in these regulations for the obligated entities to purchase electricity from renew able energy' sources :Provided that in the event of the obligated entity fulfilling the renewable purchase obligation by purchase of certificates, the obligation to purchase electricity from generation based on solar energy source can be fullfilled by purchase of solar certificates and the obligation to purchase electricity from generation based on renewable energy other than solar can be fulfilled by purchase of non-solar certificates.(5.2) Subject to such directions as the Commission may give from time to time, the obligated entity shall act consistent with the CERC REC Regulations in regard to the procurement of the certificates for fulfillment of the renewable purchase obligation under these regulations.(5.3) The certificates purchased by the obligated entities from the power exchange in terms of the regulation of the Central Commission mentioned in clause 5.1 hereinabove shall be deposited by the obligated entities to the State Agency in accordance with the procedure laid down under these regulations.(5.4) In case of genuine difficulty in complying with the renewable purchase obligation on account of non-availability of renewable power or certificates, the obligated entity can approach the Commission to carry forward the compliance requirement to the next year.
