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State of Uttar Pradesh - Section

Section 128 in The U.P. Electricity Regulatory Commission (Conduct of Business) Regulations, 2004

128. Purchase from Renewable Sources.

- The Commission shall promote cogeneration and generation of electricity from renewable sources of energy by providing suitable measures for connectivity with the grid and sale of electricity to any person, and shall specify a minimum limit for purchase of electricity from such sources out of the total consumption of electricity in the area of any distribution licensee. The Commission shall from time to time set out a transparent process for procurement of power from such sources, thereby ensuring competition among such generating agencies.