Section 7 in Rajasthan Electricity Regulatory Commission (Renewable Energy Certificate and Renewable Purchase Obligation Compliance Framework) Regulations, 2010
7. Purchase of Renewable Energy/REC by Obligated Entities.
(1)Obligated entities shall purchase renewable energy and/or renewable energy certificates for discharge of the specified mandatory obligations. Credit for excess renewable power purchase/REC would be adjusted in the ensuing year. The short fall from targeted quantum would be dealt with as per Regulation 9 of these Regulations. The shortfall in RPO obligation can be fulfilled by purchase of renewable energy and/or REC up to 30th June of the next financial year.(2)Each Distribution Licensee shall indicate, along with sufficient proof thereof, the estimated quantum of purchase of renewable energy for the ensuing year in tariff/ARR petition in accordance with Regulations notified by the Commission.(3)At the end of each financial year, each obligated entity shall submit a detailed statement regarding total electricity drawn / consumed and renewable energy /REC purchased and duly certified by the auditors to the State agency on or before ensuing 30th September.
