Section 6(1)(c) in Central Electricity Regulatory Commission (Terms and Conditions for Recognition and Issuance of Renewable Energy Certificate for Renewable Energy Generation) Regulations, 2010
(c)Where the eligible entity fails within the period required in this behalf by the Central Agency-(i)to show, to the satisfaction of the Central Agency, that it is in a position fully and efficiently to discharge the duties and obligations imposed on it by its accreditation or registration; or(ii)to make the deposit or furnish the security, or pay the fees or other charges required by its accreditation or registration.