Section 2 in Rajasthan Electricity Regulatory Commission (Renewable Energy Obligation) Regulations, 2007
2. [ Definitions. [Substituted by Notification No. RERC/Secy/Regulation-108, dated 30.5.2014.]
(1)In these regulations unless the context otherwise requires;(I)'Captive Power Plants' or CPP shall have meaning as assigned in RERC (Tariff for CPP) Regulations, 2010.[II. Renewable Energy or 'RE' is the energy generated from the Renewable Energy Sources defined in RERC(Renewable Energy Certificate and Renewable Purchase Obligation Compliance Framework)Regulations,2010 as amended from time to time and shall include cogeneration.][III. Capacity for the purpose of regulation 4(2)(A) and 4(2)(B) of these Regulations shall mean the aggregate Contract Demand for a person availing supply from CPP or Discoms or through Open Access or combination thereof.] [Inserted by Notification No. RERC/Secy./Regulation-112, dated 18.3.2015.](2)All words & expressions appearing in these regulations shall bear the same meaning assigned to them in the following order:(I)The RERC (CPP) Regulations, 2010(II)[The Rajasthan Electricity Regulatory Commission (Terms and Conditions for Open Access) Regulations, 2016 as amended from time to time.] [Substituted by Notification No. RERC/Secy/Regulation-118, dated 7.6.2017.](III)The Electricity Act, 2003.](3)'Renewable Energy Surcharge' ('RE Surcharge') means the weighted average rate of renewable energy purchased by the distribution licensee.(4)All words and expressions appearing in these regulations shall bear the meaning assigned to them in the following order:(a)The RERC (Tariff for CPP) Regulations, 2007.(b)The RERC (Terms and Conditions for Open Access) Regulations, 2004.(c)The Electricity Act 2003.
