Section 12 in The U.P. Electricity Regulatory Commission (Promotion of Green Energy Through Renewable Purchase Obligation) Regulations, 2010
12. Monitoring during Accreditation.
- Subject to the procedure as referred to in clause 8 2, the State Agency shall, in co-ordination with concerned transmission licensee and/or distribution licensee, monitor the accredited project, maintain operation of accounts and undertake other functions incidental to the monitoring of such accredited project:Provided that generating company after obtaining accreditation shall submit annual status to the State Agency in respect of accreditation and other matters connected therewith :Provided further that an application for extension of validity of existing accreditation shall be made to the State Agency atleast ninety days prior to expiry of validity of existing accreditation.
