Section 2 in Central Electricity Regulatory Commission (Terms and Conditions for Recognition and Issuance of Renewable Energy Certificate for Renewable Energy Generation) Regulations, 2010
2. Definitions and interpretation.
(1)In these regulations, unless the context otherwise requires,-(a)"Act" means the Electricity Act, 2003 (36 of 2003);(b)"Central Agency" means the agency as may be designated by the Commission under clause (1) of regulation 3;(c)"Certificate" means the renewable energy certificate issued by the Central Agency in accordance with the procedures laid down by it and under the provisions specified in these regulations;(d)"Commission" means the Central Electricity Regulatory Commission referred to in sub-section (1) of section 76 of the Act;(e)"eligible entity" means the entity eligible to receive the certificates under these regulations;(f)"floor price" means the minimum price as determined by the Commission in accordance with these regulations at and above which the certificate can be dealt in the power exchange;(g)"forbearance price" means the ceiling price as determined by the Commission in accordance with these regulations within which only the certificates can be dealt in the power exchange;(h)"MNRE" means the Ministry of New and Renewable Energy;(i)"obligated entity" means the entity mandated under clause (e) of sub-section (1) of section 86 of the Act to fulfill the renewable purchase obligation;(j)"Power Exchange" means that power exchange which operates with the approval of the Commission;(k)"preferential tariff" means the tariff fixed by the Appropriate Commission for sale of energy, from a generating station using renewable energy sources, to a distribution licensee;(l)"renewable energy sources" means renewable sources such as small hydro, wind, solar including its integration with combined cycle, biomass, bio fuel cogeneration, urban or municipal waste and such other sources as recognized or approved by MNRE;(m)"renewable purchase obligation" means the requirement specified by the State Commissions under clause (e) of sub-section (1) of section 86 of the Act, for the obligated entity to purchase electricity from renewable energy sources;(n)"State Agency" means the agency in the concerned State as may be designated by the State Commission to act as the agency for accreditation and recommending the renewable energy projects for registration and to undertake such functions as may be specified under clause (e) of sub-section (1) of section 86 of the Act;(o)"State Commission" means the State Commission referred to in sub-section (64) of section 2 of the Act and includes a Joint Commission referred to in sub-section (1) of section 83 of the Act;(p)"Year" means a financial year.(2)Words and expressions used in these regulations and not defined herein but defined in the Act or any other regulations issued by the Commission, shall have the same meaning assigned to them respectively in the Act, or such other regulations issued by the Commission.
