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State of Rajasthan - Section

Section 4 in Rajasthan Electricity Regulatory Commission (Renewable Energy Certificate and Renewable Purchase Obligation Compliance Framework) Regulations, 2010

4. [ Renewable Purchase Obligation. [Replaced by Rajasthan Notification No. RERC/Secy./Regulations-116, dated 9.5.2016 (w.e.f. 23.12.2010).]

- Every "Obligated Entity" shall procure electricity generated from renewable energy sources as defined in these Regulations as per purchase obligation specified as under:
(a)Distribution licensees: Renewable Purchase Obligation in respect of Solar, Wind and Biomass energy shall be as per RERC (Power purchase & procurement process of distribution licensee) Regulations, 2004 as amended from time to time.
(b)Captive consumers of CPP/Open Access consumers: Renewable Purchase obligation in respect of CPP/Open Access consumers shall be as per RERC (Renewable Energy Obligation) Regulations, 2007 as amended from time to time.]