Section 12 in Rajasthan Electricity Regulatory Commission (Renewable Energy Certificate and Renewable Purchase Obligation Compliance Framework) Regulations, 2010
12. Pricing options for new renewable energy projects to be commissioned during Operating Period.
(1)All the new renewable energy projects commissioned during the Multi year Control Period, after coming into force of these Regulations and which do not have PPA prior to coming into effect of these Regulations for purchase of Renewable Energy shall have the option of either following the tariff structure and other conditions as stipulated in the RERC (Terms and Conditions for Determination of Tariff) Regulations, 2009 as amended from time to time, subject to agreement of licensee or adopt pricing of the REC mechanism.(2)In case REC mechanism is repealed / expires or RE generator on his own opts out of the REC mechanism, RE generator can switch over to preferential tariff mechanism subject to scope to accommodate the same in the RPO target of the licensee at a tariff to be determined by the Commission and/or sell renewable energy at mutually agreed price to other obligated entities:Provided that sub-regulation (2) of this regulation shall not be applicable to an entity whose accreditation/registration has been revoked by the State / Central Agency.
