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State of Chattisgarh - Section

Section 4 in Chhattisgarh State Electricity Regulatory Commission (Renewable Purchase Obligation and REC framework Implementation) Regulations, 2011

4. Quantum of Renewable Purchase Obligation (RPO) for Obligated Entity.

- 4.1 Licensee(s) shall purchase a minimum percentage of their total consumption of electricity from renewable energy sources, during a financial year in their respective areas of distribution, from the power stations generating electricity from various renewable sources of energy.
4.2Similarly, Captive user(s) and Open access consumer(s) coming under the definition of obligated entity shall purchase a minimum percentage of their total consumption of electricity from renewable energy sources, during a financial year.
4.3The defined minimum percentages of RPO are given below in the Table 1.Table 1 : Minimum quantum of electricity to be procured by Obligated Entity as percentage of total consumption
Year Solar Non Solar Grand Total
    Biomass Other RE (hydel, wind etc.) Total  
2010-11 0.25% 3.75% 1.00% 4.75% 5.00%
2011-12 0.25% 3.75% 1.25% 5.00% 5.25%
2012-13 0.50% 3.75% 1.50% 5.25% 5.75%
Provided that subject to the overall purchase obligation, the obligated entities may, for sufficient reasons and with the approval of the Commission, vary the percentage of purchase from one or more of renewable sources of energy and make good the shortfall in purchase from one source by purchase from another source only for the year 2010-11. In the subsequent years (after year 2010-11), the obligated entities may make good the shortfall in purchase from one source to another source only within non solar renewable energy sources :Provided further that such obligation to purchase renewable energy shall be inclusive of the purchases, if any, from renewable energy sources already being made by the obligated entity concerned :Provided also that the power purchases under the power purchase agreements (PPA) for the purchase of renewable energy sources already entered into by the distribution licensees shall continue to be made till their present validity, even if the total purchases under such agreements exceed the percentage as specified herein above:Provided further that the Distribution Licensees shall include the plan for procurement of power from RE sources under its long-term power procurement plan to comply with minimum RPO target as stipulated above.
4.4Such purchase shall be made at tariffs determined by the Commission from time to time. Purchase already contracted by the licensees as per the orders of the Commission for biomass-based power plants, small hydel plants or solar power plants in the State shall be reckoned for the purpose of the purchase obligation given above.
4.5While indicating the quantum of purchase from renewable sources, the distribution licensee(s) shall indicate the sources from which purchase of the specified quantum is planned. The distribution licensee(s) shall as far as possible shall source the proposed quantum of electricity from renewable sources within their respective areas of supply. However, non availability of such sources in the distribution licensee's area will not be accepted as a ground for exemption from the purchase obligation or for reduction in the quantum required to be purchased as per these regulations.
4.6Every "Obligated Entity" may meet its RPO target by way of its own generation or procurement of power from RE developer or by way of purchase from other licensee or by way of purchase of Renewable Energy Certificate (REC) or by way of combination of any of the above options.
4.7While contracting new sources, priority shall be given to the date of commercial operation of the generating stations.
4.8The obligated entity may ensure adequate payment security mechanism for purchase of energy from renewable sources.
4.9The Commission shall review the purchase obligation from renewable sources of obligated entity(s) after three years. The purchase obligation as under clause 4.3 above shall be valid till it is revised by the Commission.
4.10Non-compliance of purchase obligation under clause 4.3 shall be treated as a violation of these regulations and punishable under the provisions of Section 142 of the Act.