Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 35] [Entire Act]

State of Bihar - Subsection

Section 35(1) in Bihar Electricity Regulatory Commission (Terms and Conditions for Solar Energy Sources) Regulations, 2010

(1)Keeping in view generation from existing renewable sources including small/mini hydroelectric power plants in the State, and the projection made by the Distribution Licensee the Commission revises the target for purchase of electricity by the Distribution Licensee from renewable and cogeneration sources or any other source coming under this category as per guidelines of MNRE in the following percentage of its total energy consumption in a year,
Year Minimum Percentage
2010-11 1.5 Percent
2011-12 2.5 Percent
2012-13 4.0 Percent
Purchase obligations for Distribution Licensee(s) as mentioned above are mandatory minimum percentage of purchase to be maintained by the licensee(s)