Section 13 in The U.P. Electricity Regulatory Commission (Promotion of Green Energy Through Renewable Purchase Obligation) Regulations, 2010
13. Revocation of Accreditation.
- (13.1) If the State Agency, after making an enquiry or based on the report of Central Agency, is satisfied that public interest so requires, it may revoke accreditation of the renewable energy generating company where such company.(a)breaches any of the terms and conditions of its accreditation which is expressly declared by such accreditation so as to render it liable to revocation; and(b)makes wilful and prolonged default, in the opinion of the State Agency, in doing anything required of it by or under these regulations.(13.2) The State Agency before revoking the accreditation under clause 13.1 shall give to such renewable energy generating company reasonable opportunity for being heard.(13.3) Notwithstanding the provisions of clause(s) 13.1 and 13.2, the Commission may from time to time direct the State Agency to initiate enquiry and/or revocation process against such renewable energy generating company if the Commission deems it fit.(13.4) A person aggrieved by the decision of the State Agency under clause 13.1 may approach the Commission for redressal within fifteen days from the date of such decision being communicated and the Commission may pass order, as deemed appropriate.
