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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Rajasthan - Subsection

Section 4(2) in Rajasthan Electricity Regulatory Commission (Renewable Energy Obligation) Regulations, 2007

(2)RE Obligation for the minimum purchase of RE shall be as under;
(A)[ CPP & OA Consumers with total capacity of 10 MW & above: [Substituted by Notification No. RERC/Secy/Regulation-108, dated 30.5.2014.]
S.No. Year Obligation expressed as percentage of energyconsumption(%) excluding consumption met from hydro sources ofpower.
Non-Solar Solar Total
1 2014-15 7.5 1.5 9
2 2015-16 8.2 2 10.2
3 2016-17 8.9 2.5 11.4
[4 [Added by Notification No. RERC/Secy/Regulation-118, dated 7.6.2017.] 2017-18 9.50% 4.75% 14.25%
5 2018-19 10.25% 6.75% 17.00%]
(B)CPP & OA Consumers with capacity of 1MW and above, but less than 10 MW:
S.No. Year Obligation expressed as percentage of energyconsumption(%) excluding consumption met from hydro sources ofpower.
1 2014-15 9
2 2015-16 10.2
3 2016-17 11.4]
[4 [Added by Notification No. RERC/Secy/Regulation-118, dated 7.6.2017.] 2017-18 14.25%
5 2018-19 17.00%]
[Note: For the purpose of conversion of contract demand in MVA to capacity in MW, unity power factor shall be considered.] [Inserted by Notification No. RERC/Secy./Regulation-112, dated 18.3.2015.]