Section 8 in APERC - Renewable Power Purchase Obligation (Compliance by purchase of Renewable Energy/Renewable Energy Certificates) Regulations, 2012
8. Repeal and Saving.
- 8.1 Save as otherwise provided in these Regulations, the Renewable Power Purchase Obligation (RPPO) order dated 31-03-2009 issued in O.P.No. 16 of 2008 (Suo motu) to the extent amended vide orders dated 06-07-2010 in O.P.No. 10 of 2010, are hereby repealed.8.2Notwithstanding such repeal, any thing done or action taken or purported to have been done in pursuance of the provisions of the repealed Renewable Power Purchase Obligation (RPPO) order dated 31-03-2009 issued in O.P.No. 16 of 2008 (Suo motu) to the extent amended vide orders dated 06-07-2010 in O.P.No. 10 of 2010 shall be considered to be legal and valid.8.3Any rights and liabilities arising out of the orders so repealed shall be settled within the framework of the repealed orders.
