Section 4 in Bihar Electricity Regulatory Commission (Renewable Purchase Obligation, its Compliance and REC Framework Implementation) Regulations, 2010
4. Renewable Purchase Obligation.
- 4.1 Every obligated entity shall purchase not less than 1.5%, 2.5%, 4%, 4.5% and 5% of its total energy consumption (total energy input minus T&D losses) during 2010-11, 2011-12, 2012-13, 2013-14 and 2014-15 respectively from renewable energy sources under the Renewable Purchase Obligation or until reviewed by the Commission.[Provided that out of the renewable purchase obligation so specified, 0.25% of the consumption in the year 2012-13 shall be procured from generation based on solar energy sources and shall be increased by 0.25% every year thereafter till 2019-20 and by 0.5% in 2020-21 as well as in 2021-22.] [Substituted by Bihar Case No. 12/2012-05-898, dated 7.9.2012 (w.e.f. 16.11.2010).][Provided that on achievement of Solar RPO compliance to the extent of 85 % and above in any year remaining shortfall, if any, may be met by purchase of excess non-solar energy beyond the percentage specified for Non-Solar RPO for that particular year.Provided further that on achievement of Non-Solar RPO compliance to the extent of 85 % and above in any year, remaining shortfall, if any, may be met by purchase of excess solar energy beyond the percentage specified for solar RPO for that particular year.] [Added by Bihar Notification No. BERC-SMP-31/2018-13, dated 17.12.2018 (w.e.f. 16.11.2010).]Provided further, such obligation to purchase renewable energy shall be inclusive of the purchases, if any, from renewable energy sources already being made by concerned obligated entity.Provided also that the power purchases under the power purchase agreements for the purchase of renewable energy sources already entered into by the distribution licensees and consented to by the Commission shall continue to be made till their present validity, even if the total purchases under such agreements exceed the percentage as specified here-in-above.[Commission may review minimum percentage of compliance specified in the above Regulations depending upon prevailing situation in succeeding years.] [Added by Bihar Notification No. BERC-SMP-31/2018-13, dated 17.12.2018 (w.e.f. 16.11.2010).]4.2The Licensee shall generally source the mandatory percentage purchase from renewable sources within the State. If, however, they are not able to meet the purchase obligation from such sources located in the State, they shall have the option of purchase, the shortfall from outside the State. The energy generated from renewable sources in the State which is used by generator itself or sold to third party under open access, the same will be considered under the mandatory minimum percentage of power purchase.4.3The Licensee or its successor entities shall submit half yearly progress report on the capacity addition, purchase of electricity from such projects and the energy generated from renewable sources in the State which is used by generator itself or sold to third party under open access to the Commission and also post them on their website.4.4The Commission may, suo-motu or at the request of licensee, revise the percentage targets for a year as per clause 4.1 of these Regulations keeping in view supply constraints or other factors beyond the control of the licensee.
