Section 5 in Rajasthan Electricity Regulatory Commission (Renewable Energy Obligation) Regulations, 2007
5. Payment of Renewable Energy surcharge for short fall in Obligation.
(1)Any short fall to meet the RE obligation shall be subject to payment of RE surcharge by the distribution licensee, open access consumer and Captive Power Plant. The payment of renewable energy surcharge shall be made to State Transmission Utility (STU).(2)The surcharge collected by STU will be credited to a fund to be utilized for creation of transmission system infrastructure of Renewable Energy power plants.(3)RE surcharge will be as notified by the Commission from time to time. For the year 2007-08 the RE surcharge shall be Rs. 3.59/kwh and shall continue until revised.
