Section 2 in Punjab State Electricity Regulatory Commission (Renewable Purchase Obligation and its compliance) Regulations, 2011
2. Definitions and Interpretation.
(1)In these Regulations, unless the context otherwise requires,(a)`Act' means the Electricity Act, 2003 (36 of 2003);(b)`Central Agency' means the agency operating the National Load Despatch Centre or such other agency as the Central Commission may designate from time to time;(c)`Central Commission' means the Central Electricity Regulatory Commission referred to in sub-section (1) of section 76 of the Act;(d)`Certificate' means the renewable energy certificate issued by the Central Agency in accordance with the procedures laid down by it and 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;(e)`Commission' means the Punjab State Electricity Regulatory Commission as referred in sub-section (1) of section 82 of the Act;(f)`floor price' means the minimum price as determined by the Central Commission in accordance with 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, at and above which the certificate can be dealt in the power exchange;(g)`forbearance price' means the ceiling price as determined by the Central Commission in accordance with 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, within which only the certificates can be dealt in the power exchange;(h)`MNRE' means the Ministry of New and Renewable Energy;(i)`obligated entity' means the entity mandated under clause (e) of sub-section (1) of section 86 of the Act to fulfill the renewable purchase obligation;(j)`Power Exchange' means that power exchange which operates with the approval of the Central Commission;(k)`preferential tariff' means the tariff fixed by the Appropriate Commission for sale of energy, from a generating station using renewable energy sources, to a distribution licensee;(l)`renewable energy sources' means renewable sources such as small hydro, wind, solar including its integration with combined cycle, biomass, bio fuel cogeneration, urban or municipal waste and such other sources as recognized or approved by MNRE;(m)`renewable purchase obligation' means the requirement specified by the Commission under clause (e) of sub-section (1) of section 86 of the Act, for the obligated entity to purchase electricity from renewable energy sources;(n)`State Agency' means the agency in the State of Punjab as may be designated by the Commission to act as the agency for accreditation and recommending the renewable energy projects for registration and to undertake such functions as may be specified under clause (e) of sub- section (1) of section 86 of the Act;(o)`Year' means a financial year.(2)Words and expressions used in these Regulations and not defined herein but defined in the Act or the Regulations issued by the Central Commission or any other Regulations issued by the Commission, shall have the same meaning assigned to them respectively in the Act or such Regulations issued by the Central Commission or such other Regulations issued by the Commission.
