Section 5 in Rajasthan Electricity Regulatory Commission (Renewable Energy Certificate and Renewable Purchase Obligation Compliance Framework) Regulations, 2010
5. Certificates issued under the Regulations of the Central Commission.
(1)Subject to the terms and conditions contained in these regulations, the 'Certificates' issued under the Central Electricity Regulatory Commission (Terms and Conditions for recognition and issuance of Renewable Energy Certificate for Renewable Energy Generation) Regulations, 2010 shall also be a valid instrument along with direct purchase of renewable energy for discharge of the mandatory obligations set out in the Regulations/Orders for the obligated entities to purchase renewable energy:Provided that in the event of the obligated entity fulfilling the renewable purchase obligation by purchase of certificates, the obligation to purchase electricity from generation based on solar as renewable energy source can be fulfilled by purchase of solar certificates only, and the obligation to purchase electricity from generation based on renewable energy other than solar can be fulfilled by purchase of non? solar certificates:Provided further that fulfilling of Renewable Energy Purchase Obligation by a distribution licensee for the percentage specified for power purchase from bio-mass plant shall be fulfilled by purchase of power from biomass plant only and not by purchase of REC.(2)Subject to provisions of the Regulations notified by the Commission and such direction as the Commission may give from time to time, the obligated entity shall act consistent with the Central Electricity Regulatory Commission (Terms and Conditions for recognition and issuance of Renewable Energy Certificate for Renewable Energy Generation) Regulations, 2010 notified by the Central Commission in regard to the procurement of the certificates for fulfillment of the Renewable Purchase Obligation under these regulations.(3)The Certificates purchased by the obligated entities from the power exchange in terms of the Regulation of the Central Commission in discharge of its renewable purchase obligations shall be deposited by the obligated entities with the State Agency in accordance with the detailed procedure issued by the Central Agency.
