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State of Andhra Pradesh - Section

Section 4 in APERC - Renewable Power Purchase Obligation (Compliance by purchase of Renewable Energy/Renewable Energy Certificates) Regulations, 2012

4. Certificates under the Regulations of the Central Commission.

- 4.1 The procurement, by the obligated entity(s), of Renewable Energy Certificates issued under the Central Electricity Regulatory Commission (Terms and Conditions for recognition and issue of Renewable Energy Certificate for Renewable Energy Generation) Regulations, 2010 shall be subject to such directions as the Commission may issued from time to time.
4.2The Renewable Energy Certificates purchased by the obligated entity(s) from the power exchange shall be deposited by the obligated entity(s) with the state agency.