Section 4 in Tamil Nadu Electricity Regulatory Commission (Renewable Energy Purchase Obligation) Regulations, 2010
4. Certificates under the Regulation of the Central Commission.
(1)Subject to these regulations the Certificates issued under the Central Electricity Regulatory Commission (Terms and Conditions for recognition and issuance of Renewable Energy Certificate for Renewable Energy Generation) Regulations, 2010 shall be the valid instruments of the discharge of the mandatory obligations set out in these regulations for the obligated entities to purchase electricity from renewable energy sources:Provided that if a separate quota is earmarked fro solar energy, the obligation to purchase electricity from generation based on solar as renewable energy source shall be fulfilled by purchase of solar certificated only.(2)Subject to such direction as the Commission may give from time to time, the obligated entity shall act in consonance with the Central Electricity Regulatory Commission (Terms and Conditions for recognition and issuance of Renewable Energy Certificate for Renewable Energy Generation) Regulations, 2010 notified by6 the Central Commission in regard to the procurement of the certificates for fulfillment of the RPO under these regulations.(3)The Certificates purchased by the obligated entities from the power exchange in terms of the regulation of the Central Commission mentioned in clause (1) of this regulation shall be deposited by the obligated entities with the state Agency in accordance with the detailed procedure issued by the Central Agency.
