Section 2 in APERC - Renewable Power Purchase Obligation (Compliance by purchase of Renewable Energy/Renewable Energy Certificates) Regulations, 2012
2. Definitions and Interpretation.
- In these regulations, unless the context other wise requires,(a)'Act' means the Electricity Act, 2003 (36 of 2003);(b)'Central Agency' means the agency operating the National Load Dispatch Centre (NLDC) or such other agency as the Central Commission may designate from time to time;(c)'Central Commission' means the Central Electricity Regulatory Commission referred to in sub-section (1) of section 76 of the Act;(d)'Certificate' means the Renewable Energy Certificate (REC) issued by the Central Agency in accordance with the procedures prescribed by it and under the provisions specified in the Central Electricity Regulatory Commission (Terms and Conditions for recognition and issue of Renewable Energy Certificate for Renewable Energy Generation) Regulations, 2010, as amended from time to time;(e)'Commission' means the Andhra Pradesh Electricity Regulatory commission as referred in sub-section (1) of section 82 of the Act;(f)'Floor price' means the minimum price as determined by the Central Electricity Regulatory Commission in accordance with its (Terms and Conditions for Recognition and Issuance of Renewable Energy Certificate for Renewable Energy Generation) Regulations, 2010 as amended from time to time at and above which the certificate can be dealt in the power exchange;(g)'Forbearance price' means the ceiling price as determined by the Central Commission in accordance with the Central Electricity Regulatory Commission (Terms and Conditions for recognition and issue of Renewable Energy Certificate for Renewable Energy Generation) Regulations, 2010, as amended from time to time, within which only the Certificate can be dealt in power exchange;(h)'MNRE' means the Ministry of New and Renewable Energy;(i)'Obligated entity' means an entity obligated to purchase renewable power under clause (3) of these Regulations;(j)'Open Access Consumer' means a consumer availing open access under subsection (2) of Section 42 of the Act;(k)'Pooled Cost of Power Purchase' means the weighted average pooled price at which the distribution licensee has purchased electricity in the previous year from all the long-term energy suppliers excluding the purchases based on liquid fuel. Provided that the purchases from traders, short-term purchases and purchases from renewable sources shall not be taken into account while determining Pooled Cost of Power Purchase;(l)'Power Exchange' means any exchange operating as the power exchange for electricity in terms of the orders issued by the Central Commission;(m)'Renewable energy sources' means renewable sources such as Co-generation (from renewable sources of energy like bagasse), Mini Hydel, Municipal Waste, Industrial Waste, Biomass, Wind, Solar including its integration with combined cycle, bio-fuel cogeneration, Geo-thermal, Tidal and such other sources as recognized or approved by MNRE;(n)'State agency' means the State Load Despatch Centre of the State of Andhra Pradesh as defined under section 2(66) of the Act or the agency so designated by the Commission under Clause (5.4) of these Regulations to act as the agency for accreditation and recommending the renewable energy projects for registration and to undertake functions under these regulations;(o)'Year' means a financial year;(p)'RPPO' means Renewable Power Purchase Obligation prescribed under Clause (3) of these Regulations;(q)'RESCO' means Rural Electricity Supply Co-operative Society. Words and expressions used in these Regulations and not defined herein, but defined in the Act or the regulations issued by the Central Commission or any other regulations issued by the Commission, shall have the same meaning assigned to them respectively in the Act or such regulations issued by the Central Commission or such other regulations issued by the Commission.
