Section 10 in The U.P. Electricity Regulatory Commission (Promotion of Green Energy Through Renewable Purchase Obligation) Regulations, 2010
10. Grant of Accreditation.
- (10.1) A generating company fulfilling the eligibility criteria as provided in clause 9 may apply for accreditation with the State Agency :Provided that the application for accreditation shall also include geographical location of the applicant, metering details, point of injection and quantum of power to be injected to the State grid/network for which accreditation has been applied for.(10.2) The State Agency shall, in consultation with the concerned transmission licensee and/or distribution licensee, process the application and grant accreditation or otherwise to the applicant within thirty days from the date of receipt of application :Provided that an applicant shall be given a reasonable opportunity of being heard before his application is rejected :Provided further that in case application is rejected, then the reasons for rejection shall be recorded in writing.Provided also that in case the State Agency faces any difficulty in the process of consultation or co-ordination, it may approach the Commission for appropriate directions.(10.3) A person aggrieved by the decision of the State Agency under proviso to clause 10.2 may approach the Commission for redressal within fifteen days from the date of receipt of communication of such decision and the Commission may pass order, as deemed appropriate.(10.4) Accreditation shall be valid for a period of five years from the date of accreditation certificate unless otherwise revoked prior to expiry of such validity period under clause 13.(10.5) Grant of accreditation shall not entitle an applicant to inject any such power to the State grid/network unless the applicant/renewable energy generating company or buyer, as the case may be, obtains open access in accordance with the regulations specified by the Appropriate Commission :Provided that if a generating plant is embedded in the distribution system of a distribution licensee, it shall not require to obtain open access for supplying electricity to such licensee.
