Section 3 in Chhattisgarh State Electricity Regulatory Commission (Renewable Purchase Obligation and REC framework Implementation) Regulations, 2011
3. Obligated Entities and Operating Period.
- The minimum percentage as specified under Regulation 4.3 shall be applicable to all Distribution Licensees in the State of Chhattisgarh as well as to open access consumers and captive users within the State of Chhattisgarh. subject to following conditions :I. Any person who is a captive user (from other than renewable energy based power generating plant) with connected load of 1 MW and above (or such other capacity as may be stipulated by order(s) of the Commission from time to time); shall be subjected to minimum percentage of Renewable Purchase Obligation (RPO) to the extent of its consumption met through such captive source.II. Any person having a contract of not less than 1 MW and who consumes electricity procured from other than renewable energy source based power generation through open access as per Section 42 (2) of the Act or co-located shall be subjected to minimum percentage of RPO to the extent of its captive consumption. Energy purchased through open access or through co-located renewable energy source based power generating plants shall be accounted for energy under RPO.III. Any open access consumer who also avails part of its power requirement from distribution licensee shall also be subjected to minimum percentage of RPO to the extent of his consumption met through such open access source :Provided that the Commission may, by order(s), revise the minimum capacity referred to under sub-clause (I) and sub-clause (II) above from time to time.The RPO framework outlined under these Regulations shall commence from the date of notification of these Regulations and shall generally be applicable until March 31, 2013 (i.e., upto the financial year 2012-13). The RPO specified for the Financial Year 2012-13 shall be continued beyond 2012-13 till any revision is effected by the Commission in this regard.
