Section 7(7) in Bihar Electricity Regulatory Commission (Renewable Purchase Obligation, its Compliance and REC Framework Implementation) Regulations, 2010
7.2Despite availability of renewable energy sources, if distribution licensee fails to fulfill the minimum quantum of purchase from renewable energy sources, it, without prejudice to the penalty to which it may be liable under section 142 of the Act, shall be liable to pay compensation as per clause 9 of these Regulations.] [Substituted by Bihar Notification No. BERC-SMP-31/2018-13, dated 17.12.2018 (w.e.f. 16.11.2010).]
