Section 6(2) in APERC - Renewable Power Purchase Obligation (Compliance by purchase of Renewable Energy/Renewable Energy Certificates) Regulations, 2012
(2)The PPA covering the transaction at [Note (1)] above may be developed by APDISCOMs generally keeping in view the standard PPAs being followed by them suitably modifying the same to the extent required and entered with the NCE developer in Andhra Pradesh for the transaction indicated at [Note (1)] above.(c)That in respect of CPP, it has not at all availed or does not at all propose to avail any benefit in the form of concessional / promotional transmission or wheeling charges, banking facility and waiver of electricity duty.Note. - (1).The entire energy generated from CPP including self consumption shall be eligible for RECs.
