Section 7 in Chhattisgarh State Electricity Regulatory Commission (Renewable Purchase Obligation and REC framework Implementation) Regulations, 2011
7. Distribution Licensee(s).
- 7.1 Each distribution licensee shall indicate, along with sufficient proof thereof, the estimated quantum of purchase from renewable energy sources for the ensuing year in tariff/annual performance review petition in accordance with Regulations notified by the Commission. The estimated quantum of renewable energy purchase shall be in accordance with clause 4.3 of these Regulations of the approved power purchase quantity for the ensuing year(s). In the event of the actual consumption in the licence area being different from that approved by the Commission, the RPO in MUs shall be deemed to have been modified in accordance with percentages fixed in clause 4.3 of these Regulations. If the distribution licensee is unable to fulfil the obligation, the shortfall of the specified quantum of that year would be added to the specified quantum for the next year.7.2If the distribution licensee fails to fulfil the minimum quantum of purchase from renewable energy sources, it shall be liable for action as per clause 9 of these Regulations.
