Section 3 in The U.P. Electricity Regulatory Commission (Promotion of Green Energy Through Renewable Purchase Obligation) Regulations, 2010
3. Scope and Extent of Application.
- (3.1) These regulations shall apply to generating companies, in respect of the grant of accreditation by the State Agency to the renewable energy projects.(3.2) These regulations shall be applicable to :(a)distribution licensees;(b)captive user(s) - who consumes electricity generated from its grid connected captive generating plant having installed capacity of 1 MW and above (or such other capacity as may be stipulated by the Commission from time to time by an order); and(c)open access consumer(s) - who consumes electricity procured from conventional fossil fuel based generation through open access subjected to renewable purchase obligation to the extent of his consumption met through such source.
