Section 9 in Central Electricity Regulatory Commission (Terms and Conditions for Recognition and Issuance of Renewable Energy Certificate for Renewable Energy Generation) Regulations, 2010
9. Pricing of Certificate.
(1)The price of Certificate shall be as discovered in the Power Exchange:Provided that the Commission may, in consultation with the Central Agency and Forum of Regulators from time to time provide for the floor price and forbearance price separately for solar and non-solar Certificates.(2)The Commission while determining the floor price and forbearance price, shall be guided inter alia by the following principles:-(a)Variation in cost of generation of different renewable energy technologies falling under solar and non-solar category, across States in the country(b)Variation in the Pooled Cost of Purchase across States in the country.(c)Expected electricity generation from renewable energy sources including-(i)expected renewable energy capacity under preferential tariff;(ii)expected renewable energy capacity under mechanism of certificates.(d)Renewable purchase obligation targets set by various State Commissions.
