Section 4(1A) in Rajasthan Electricity Regulatory Commission (power purchase & procurement process of distribution licencee) Regulations, 2004

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State of Rajasthan - Subsection

Section 4(1A) in Rajasthan Electricity Regulatory Commission (power purchase & procurement process of distribution licencee) Regulations, 2004

(1A)[ The following table along with proviso shall be added below the existing table:

S.No	Year	Obligation expressed as percentage of energyconsumption (%) excluding consumption met from hydro sources ofpower.
Solar	Non-Solar	Total
Wind	Biomass	Total
1	2019-20	7.25	8.75	1.5	10.25	17.5
2	2020-21	8.75	8.75	1.5	10.25	19
3	2021-22	10.5	8.9	1.6	10.5	21

Provided that the energy generated from Biomass, Biogas, Biomass Gasifier and Municipal Solid Waste (MSW)/Waste-to-Energy (WtE) based sources shall be covered under the Biomass category:Provided further that in case of insufficient availability of energy from Biomass based sources during a year, the shortfall can be made good by Wind Energy and to this extent, RPO for wind would be increased:Provided also that on achievement of Solar RPO Compliance to the extent of 85% and above remaining shortfall if any, can be met by excess Non-solar energy purchased beyond specified Non-solar RPO for that particular year:Provided also that on achievement of Non-Solar RPO Compliance to the extent of

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State of Rajasthan - Subsection

Section 4(1A) in Rajasthan Electricity Regulatory Commission (power purchase & procurement process of distribution licencee) Regulations, 2004