Section 8(2) in Central Electricity Regulatory Commission (Terms and Conditions for Recognition and Issuance of Renewable Energy Certificate for Renewable Energy Generation) Regulations, 2010
(2)The Certificate issued to eligible entity by the Central Agency may be placed for dealing in any of the Power Exchanges as the Certificate holder may consider appropriate, and such Certificate shall be available for dealing in accordance with the rules and bye-laws of such Power Exchange:Provided that the Power Exchanges shall obtain prior approval of the Commission on the rules and bye-laws including the mechanism for discovery of price of the Certificates in the Power Exchange.
