Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Bihar - Section

Section 35 in Bihar Electricity Regulatory Commission (Terms and Conditions for Solar Energy Sources) Regulations, 2010

35. Renewable Purchase Obligation (RPO).

(1)Keeping in view generation from existing renewable sources including small/mini hydroelectric power plants in the State, and the projection made by the Distribution Licensee the Commission revises the target for purchase of electricity by the Distribution Licensee from renewable and cogeneration sources or any other source coming under this category as per guidelines of MNRE in the following percentage of its total energy consumption in a year,
Year Minimum Percentage
2010-11 1.5 Percent
2011-12 2.5 Percent
2012-13 4.0 Percent
Purchase obligations for Distribution Licensee(s) as mentioned above are mandatory minimum percentage of purchase to be maintained by the licensee(s)
(2)Renewable Purchase Obligation from solar sources for FY 2010-11 shall be 0.25 Percent of overall RPO as specified in (1) above with an annual increase of 0.25 Percent.