Section 3 in Rajasthan Electricity Regulatory Commission (Renewable Energy Certificate and Renewable Purchase Obligation Compliance Framework) Regulations, 2010
3. Definitions and Interpretation.
- In these regulations, unless the context otherwise requires,(a)'Act' means the Electricity Act, 2003 (36 of 2003);(b)'Captive Power Plant' or CPP shall have meaning as assigned in RERC (Tariff for sale of power by captive power plants to Distribution licensee) Regulations, 2010 as amended from time to time.(c)'Central Agency' means the agency as defined in CERC (Terms and Conditions for recognition and issuance of Renewable Energy Certificate for Renewable Energy Generation) Regulation, 2010.(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 (REC) issued by the Central Agency in accordance with the procedures prescribed by it under the provisions specified in the Central Electricity Regulatory Commission (Terms and Conditions for recognition and issuance of Renewable Energy Certificate for Renewable Energy Generation) Regulations, 2010, as amended from time to time.(f)'Commission' means the Rajasthan Electricity Regulatory Commission as referred in sub section (1) of section 82 of the Act;(g)'Consumption of Obligated Entity'i. For determination of Renewable Purchase Obligation of a Distribution Licensee, it shall mean total electricity drawn by the distribution licensee.ii. For Open Access Consumers, it shall mean the total electricity procured other than from distribution licensee through Open Access contracts.iii. For a consumer of Captive Generating Plant, it shall mean the consumption met through its Captive Generating Plant.[Provided that for the years 2017-18 and 2018-19, the consumption of the obligated entity as defined above shall exclude the consumption met from hydro sources of power.Note. - 1. Principal Regulations were published in Rajasthan Gazette Extraordinary Part-7 on 22.2.2011.
