Section 2 in Bihar Electricity Regulatory Commission (Renewable Purchase Obligation, its Compliance and REC Framework Implementation) Regulations, 2010
2. Definitions and Interpretation.
- 2.1 In these regulations, unless the context otherwise requires,(a)'Act' means the Electricity Act, 2003 (Act No.36 of 2003) and subsequent amendment thereof;(b)'Area of Supply' means the area within which the distribution licensee is authorized to supply electricity;(c)'Central Agency' means the agency operating the National Load Dispatch Centre or such other agency as the Central Commission may designate from time to time;(d)'Central Commission' means the Central Electricity Regulatory Commission referred to in sub section (1) of section 76 of the Act;(e)'Certificate' means the renewable energy certificate 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 issuance of Renewable Energy Certificate for Renewable Energy Generation) Regulations, 2010;(f)'Commission' means the Bihar Electricity Regulatory Commission;(g)'Distribution Licensee' means a licensee authorized to operate and maintain a distribution system for supplying electricity to the consumers in his area of supply;(h)'Floor Price' means the minimum price as determined by the Commission in accordance with these regulations at and above which the certificate can be dealt in the power exchange;(i)'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 issuance 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;(j)'MNRE' means the Ministry of New and Renewable Energy; Government of India;(k)'Obligated Entity' means the distribution licensee, consumer owning the captive power plants and open access consumer in the state of Bihar which is mandated to fulfill renewable purchase obligation under these Regulations;(l)'Person' shall include any company or body corporate or association or body of individuals, whether incorporate or not, or artificial juridical person;(m)'Power Exchange' means any exchange operating as the power exchange for electricity in terms of the orders issued by the Central Commission;(n)'Preferential Tariff' means the tariff fixed by the Appropriate Commission for sale of energy from a generating station based on renewable energy sources to a distribution licensee;(o)'Quantum of Purchase' means percentage share of total purchase of electricity from renewable energy sources as specified in these Regulations. The quantum would be the sum of all direct purchases from generating stations based on renewable energy sources and purchase from any other licensee, which would arise from renewable energy sources;(p)'Renewable Energy Sources' means non-conventional, renewable electricity generating sources such as small/mini/micro/hydel, wind solar, biomass and bagasse based cogeneration, urban/municipal waste, or such other sources, (which are generally inexhaustible and can be replenished in a short period of time) as approved by the Ministry of New and Renewable Energy, Government of India or by the state of Bihar;(q)'State' means the state of Bihar;(r)'State Agency' means the agency in the State of Bihar as may be designated by the Commission to act as the agency for accreditation and recommending the renewable energy projects for registration and to undertake functions under these regulations;(s)'Supply', in relation to electricity, means the sale of electricity to a licensee or a consumer;(t)'Year' means a financial year.2.2The words and expressions used and not defined in these regulations but defined in the Act shall have meanings assigned to them in the Act. Expression used herein but not specifically defined in these Regulations or in the Act but defined in any other regulations issued by the Bihar Electricity Regulatory Commission shall have the same meaning assigned to them.
