Section 2 in Chhattisgarh State Electricity Regulatory Commission (Renewable Purchase Obligation and REC framework Implementation) Regulations, 2011
2. Definitions.
- 2.1 In these Regulations, unless the context otherwise requires:I. "Act" means the Electricity Act, 2003 (36 of 2003), including amendments thereto;II. "Captive User" shall have same meaning as defined in rule 3(2) of Electricity Rules 2005;III. "Central Agency" means the agency as the Central Commission may designate from time to time;IV. "Central Commission" means the Central Electricity Regulatory Commission referred to in sub-section (1) of section 76 of the Act;V. "Certificate" means the Renewable Energy Certificate (REC) issued by the Central Agency in accordance with the procedures prescribed by it and under the provisions specified in the Central Electricity Regulatory Commission (Terms and Conditions for recognition and issuance of Renewable Energy Certificate for Renewable Energy Generation) Regulations, 2010;VI. "Commission" means the Chhattisgarh Electricity Regulatory Commission as referred in sub-section (1) of section 82 of the Act;VII. "Existing RE Project" means the renewable energy project whose date of commercial operation (COD) falls prior to date of notification of these Regulations;VIII. "Floor price" means the minimum price as determined by the Central Commission in accordance with Central Electricity Regulatory Commission (Terms and Conditions for Recognition and Issue of Renewable Energy Certificate for Renewable Energy Generation) Regulations, 2010, as amended from time to time, at and above which the Certificate can be dealt in the power exchange;IX. "Forbearance price" means the ceiling price as determined by the Central Commission in accordance with the Central Electricity Regulatory Commission (Terms and Conditions for Recognition and Issue of Renewable Energy Certificate for Renewable Energy Generation) Regulations, 2010, as amended from time to time, within which only the Certificate can be dealt in power exchange;X. "New RE Project" means the renewable energy project whose date of commercial operation shall be on or subsequent to the date of notification of these Regulations;XI. "Power Exchange" means any exchange operating as the power exchange for electricity in terms of the order (s) issued by the Central Commission;XII. "Obligated Entity" means the distribution licensee(s). user(s) owning captive power plant(s), open access consumer(s) including a open access consumer meeting part of energy from distribution licensee & part through open access in the State of Chhattisgarh, who have to mandatorily comply with renewable purchase obligation under these Regulations subject to fulfilment of conditions outlined under Regulation 3;XIII. "Quantum of purchase" means the share of electricity from renewable sources required to be purchased by obligated entity(s), expressed on a percentage of its total consumption, as specified in these regulations. The quantum would be the sum of all direct purchase from generating stations based on renewable sources.XIV. "Renewable Energy Sources" means renewable sources such as hydel, wind, solar, biomass including bagasse, bio fuel cogeneration, urban or municipal waste and such other sources as recognized or approved by MNRE;XV. "Small Hydel Plant (SHP)" means hydel power station with an installed capacity upto and including 25 MW, which includes mini hydel and micro hydel plants.XVI. "State" means the State of Chhattisgarh.XVII. "State Agency" means the agency designated by the Commission from time to time to act as the agency for accreditation and recommending the renewable energy projects for registration and to undertake functions under these Regulations;XVIII. "Year" means a financial year.2.2Words and expressions used and not defined in these Regulations but defined in the Act shall have the meanings assigned to them in the Act. Expressions used herein but not specifically defined in these Regulations or in the Act but defined under any law passed by a legislature and applicable to the electricity industry in the State shall have the meaning assigned to them in such law. Expressions used herein but not specifically defined in the Regulations or in the Act or any Law passed by a competent legislature shall have the meaning as is generally assigned to them in the electricity industry.
