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State of Rajasthan - Section

Section 11 in Rajasthan Electricity Regulatory Commission (Renewable Energy Certificate and Renewable Purchase Obligation Compliance Framework) Regulations, 2010

11. Pricing for Existing RE projects.

- Tariff rate, tariff structure and other conditions for existing renewable energy project(s) already covered under respective renewable energy Tariff Orders issued by the Commission shall continue to be operative:Provided that the existing projects for which long term PPA for purchase of renewable energy are already put in place, may participate in REC scheme after the expiry of the period of their existing PPA:Provided further that such a generating company having entered into a power purchase agreement for sale of renewable energy at a preferential tariff shall not, in case of pre-mature termination of the agreement, be eligible for participating in the REC scheme for a period of three years from the date of termination of such agreement or till the scheduled date of expiry of PPA whichever is earlier.