Section 2(1) in Rajasthan Electricity Regulatory Commission (Renewable Energy Obligation) Regulations, 2007
(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.]
