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State of Rajasthan - Section

Section 4 in Rajasthan Electricity Regulatory Commission (power purchase & procurement process of distribution licencee) Regulations, 2004

4. Criterion for Power Purchases.

(1)Based on the assessment of finalised requirement, distribution licencee(s) shall effect power purchase or enter into long term or short-term power purchase agreements or arrangements complying with the criterion to be laid down by the Commission from time to time. The Commission may lay down separate criterion for Power Purchase from nuclear, & hydro, cogeneration & renewable sources generating stations. The criterion shall, inter alia, consider any policy directive of State Government, Commission directives on power purchase, allocation including temporary allocation & diversion of power from different sources, generation from conventional and non-conventional energy sources within the State. There shall be a mechanism of consultation among STU, transmission licencees, RVUN & other generating companies distribution licencee(s) and State Load Despatch Centre for meeting power shortages; for providing spinning reserve or frequency control capacity etc. and mechanisms for spot or bilateral purchase or overdraw/under draw of active and reactive power by distribution licencees.
(1A)[ The following table along with proviso shall be added below the existing table:
S.No Year Obligation expressed as percentage of energyconsumption (%) excluding consumption met from hydro sources ofpower.
Solar Non-Solar Total
Wind Biomass Total
1 2019-20 7.25 8.75 1.5 10.25 17.5
2 2020-21 8.75 8.75 1.5 10.25 19
3 2021-22 10.5 8.9 1.6 10.5 21
Provided that the energy generated from Biomass, Biogas, Biomass Gasifier and Municipal Solid Waste (MSW)/Waste-to-Energy (WtE) based sources shall be covered under the Biomass category:Provided further that in case of insufficient availability of energy from Biomass based sources during a year, the shortfall can be made good by Wind Energy and to this extent, RPO for wind would be increased:Provided also that on achievement of Solar RPO Compliance to the extent of 85% and above remaining shortfall if any, can be met by excess Non-solar energy purchased beyond specified Non-solar RPO for that particular year:Provided also that on achievement of Non-Solar RPO Compliance to the extent of