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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Rajasthan - Subsection

Section 7(1) in Rajasthan Electricity Regulatory Commission (Renewable Energy Certificate and Renewable Purchase Obligation Compliance Framework) Regulations, 2010

(1)Obligated entities shall purchase renewable energy and/or renewable energy certificates for discharge of the specified mandatory obligations. Credit for excess renewable power purchase/REC would be adjusted in the ensuing year. The short fall from targeted quantum would be dealt with as per Regulation 9 of these Regulations. The shortfall in RPO obligation can be fulfilled by purchase of renewable energy and/or REC up to 30th June of the next financial year.