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State of Punjab - Section

Section 3 in Punjab State Electricity Regulatory Commission (Renewable Purchase Obligation and its compliance) Regulations, 2011

3. Renewable Purchase Obligation.

(1)Every obligated entity shall purchase electricity from renewable energy sources including solar, not less than a percentage specified by the Commission from time to time, of its consumption of electricity (energy input in the system of obligated entity at its boundary) under the Renewable Purchase Obligation (RPO);Provided that a specified percentage out of the renewable purchase obligation so specified shall be procured from generation based on solar as renewable energy source only;The specified minimum percentages are given in Table-1.[Table-1] [Substituted by Notification No. PSERC/Secy./Reg./134., dated 2.1.2019 (w.e.f. 3.6.2011).]
Year 2011-12 2012-13 2013-14 2014-15 2015-16 2016-17 2017-18 2018-19 2019-20 2020-21 2021-22 2022-23
Non-Solar RPO (%) 2.37 2.83 3.37 3.81 3.9 4.1 4.2 4.3 5.5 6.5 8.0 9.5
Solar RPO (%) 0.03 0.07 0.13 0.19 1.0 1.3 1.8 2.2 4.0 5.0 6.5 8.0
Total 2.4 2.9 3.5 4.0 4.9 5.4 6.0 6.5 9.5 11.5 14.5 17.5
Note: RPO shall be on total consumption of electricity within the State excluding consumption met from Hydro sources of power.Provided further, such obligation to purchase electricity from renewable energy sources shall be inclusive of the purchases, if any, from renewable energy sources already being made by concerned obligated entity;Provided further that the purchase of electricity from renewable energy sources under the power purchase agreements already entered into by the distribution licensees and consented to by the Commission shall continue to be made till their present validity, even if the total purchases under such agreements exceed the percentage as specified by the Commission;Provided also that renewable energy being received, if any, by the obligated entity from its own generating station(s) and being consumed in its area of distribution, shall be accounted for fulfillment of its renewable purchase obligation.
(2)The Commission may, either on its own motion or on recommendation of the State Agency or on receipt of an application from the obligated entity, revise the percentage targets specified hereinabove, for any year, as deemed appropriate.
(3)The renewable purchase obligation so specified in these regulations shall supersede the renewable purchase obligation as may be mentioned in any other regulation or order thereof issued/passed by the Commission.