Section 7 in Bihar Electricity Regulatory Commission (Renewable Purchase Obligation, its Compliance and REC Framework Implementation) Regulations, 2010
7. Distribution Licensee.
- [7.1 Each distribution licensee shall indicate, along with sufficient proof thereof, the estimated quantum of purchase from renewable energy sources for the ensuring year in tariff / annual performance review petition in accordance with Regulation notified by the commission. The estimated quantum of purchase shall be in accordance with clause 4.1 of these Regulations. If the distribution licensee is unable to fulfill the obligation, the shortfall of the specified quantum of solar and / or non-solar of that year would be added to the specified quantum for the next year. Provided, the solar certificates and/ or non-solar certificates were not available in that particular year. However, credit for excess purchase from renewable energy sources would not be adjusted in the ensuing year.7.2Despite availability of renewable energy sources, if distribution licensee fails to fulfill the minimum quantum of purchase from renewable energy sources, it, without prejudice to the penalty to which it may be liable under section 142 of the Act, shall be liable to pay compensation as per clause 9 of these Regulations.] [Substituted by Bihar Notification No. BERC-SMP-31/2018-13, dated 17.12.2018 (w.e.f. 16.11.2010).]
