Section 7 in Central Electricity Regulatory Commission (Terms and Conditions for Recognition and Issuance of Renewable Energy Certificate for Renewable Energy Generation) Regulations, 2010
7. Denomination and issuance of Certificates.
(1)The eligible entities shall apply to the Central Agency for Certificates within three months after corresponding generation from eligible renewable energy projects:Provided that the application for issuance of certificates may be made on fortnightly basis, that is, on the first day of the month or on the fifteenth day of the month.(2)The Certificates shall be issued to the eligible entity after the Central Agency duly satisfies itself that all the conditions for issuance of Certificate, as may be stipulated in the detailed procedure, are complied with by the eligible entity.(3)The Certificates shall be issued by the Central Agency within fifteen days from the date of application by the eligible entities.(4)The Certificates shall be issued to the eligible entity on the basis of the units of electricity generated from renewable energy sources and injected into the Grid, [or deemed to be injected in case of self consumption by eligible captive power producer] [Inserted by Notification No. L-1/12/2010-CERC, dated 29-9-2010, w.e.f 1-10-2010.] and duly accounted in the Energy Accounting System as per the Indian Electricity Grid Code or the State Grid Code as the case may be, and the directions of the authorities constituted under the Act to oversee scheduling and dispatch and energy accounting, or based on written communication of distribution licensee to the concerned State Load Dispatch Centre with regard to the energy input by renewable energy generators which are not covered under the existing scheduling and dispatch procedures.(5)The process of certifying the energy injection shall be as stipulated in the detailed procedures to be issued by the Central agency.(6)[ Each Certificate issued shall represent one Megawatt hour of electricity generated from renewable energy source and injected or deemed to be injected (in case of self consumption by eligible captive power producer) into the grid.] [Substituted, by Notification No. L-1/12/2010-CERC, dated 29-9-2010, w.e.f 1-10-2010.]
