Section 28 in Jammu and Kashmir State Electricity Regulatory Commission (Licensing) Regulations, 2013
28. Regulation of Licensee's purchase of power.
(1)The licensee shall file with the Commission, complete copies of all power purchase agreements already entered into by it.(2)The licensee shall establish to the satisfaction of the Commission that the purchase of power by the licensee is under a transparent procurement process and is economical and the power purchased is necessary for the licensee to meet its service obligation, and the licensee shall produce all necessary documentary and other evidence to satisfy the Commission of the same.(3)As far as possible, power procurement shall be through a transparent competitive bidding mechanism in accordance with the guidelines issued by the State/Central Government.(4)The licensee shall purchase power from renewable energy sources as in accordance with the policy on purchase of power from renewable energy sources and cogeneration and the Renewable Power Purchase Obligation specified by the Commission under J&K SERC (Renewable Power Purchase Obligation, its Compliance and REC framework implementation) Regulation, 2011.
