Section 2 in The U.P. Electricity Regulatory Commission (Promotion of Green Energy Through Renewable Purchase Obligation) Regulations, 2010
2. Definitions and Interpretations.
(1)In these regulations, unless the context otherwise requires:(a)"Act" means the Electricity Act, 2003 (36 of 2003)(b)"Captive user" means the person or member within the meaning of Section 2 (8) of the Act being the end user of the electricity generated in captive generating plant primarily for his own use and the term 'captive use' shall be construed accordingly;(c)"Central Agency" means the agency operating the National Load Despatch Centre or such other agency as the Central Commission may designate from time to time;(d)"Central Commission" means the Central Electricity Regulatory Commission referred to in sub-section (1) of Section 76 of the Act;(e)"Certificate" means the renewable energy certificate issued by the Central Agency in accordance with the detailed procedures laid down by it and under the provisions specified in the CERC REC Regulations;(f)"CERC REC Regulations" means live Central Electricity Regulatory Commission (Terms and Conditions for recognition and issuance of Renewable Energy Certificate for Renewable Energy Generation) Regulations, 2010 and amendments thereof;(g)"Commission" means the Uttar Pradesh Electricity Regulators Commission as referred to in sub-section (1) of Section 82 of the Act;(h)"Eligible Entity" means the entity eligible to receive the certificates under the CERC REC Regulations;(i)"floor price" means the minimum price as determined by the Central Commission in accordance with the CERC REC Regulations, as amended from time to time, at and above which the certificate can be dealt in power exchange;(j)"Forbearance price" means the ceiling price as determined by the Central Commission in accordance with the CERC REC Regulations, as amended from time to time, within which only the certificate can be dealt in power exchange;(k)"MINRE" means the Ministry of New and Renewable Energy, Government of India.(l)"Obligated entity" means the distribution licensee, captive user and open access consumer in the State, which is mandated to fulfill renewable purchase obligation under these regulations subject to fulfillment of conditions outlined under clause 3.2 hereof;(m)"Open access consumer" means the consumer availing open access under sub-section (2) of Section 42 of the Act;(n)"Power Exchange" means any exchange operating as the power exchange for electricity in terms of the orders issued by the Central Commission.(o)"Preferential tariff" means the tariff fixed by the Appropriate Commission for sale of energy from a generating station based on renewable energy sources to a distribution licensee;(p)"Renewable energy sources" means renewable electricity' generating sources such as small, hydro, wind, solar, biomass, bio-fuel co-generation (including bagasse based co-generation), urban or municipal waste and such other sources as recognized or approved by MNRE or State Government;(q)"Renewable purchase obligation" means the requirement as specified in clause 4 hereof, under clause (e) of sub-section (1) of Section 86 of the Act, for the obligated entity to purchase electricity generated from renewable energy sources;(r)"State" means the State of Uttar Pradesh ;(s)"State Agency" means the agency in the State as designated by the Commission under clause 8.1 hereof;(t)"Year" means a financial year.(2.2) Words and expressions used in these regulations and not defined herein but defined in the Act or the CERC REC Regulations or any other Regulations issued by the Commission, shall have the same meanings as assigned to them respectively in the Act or the CERC REC Regulations or such other Regulations issued by the Commission.
