Section 16 in Rajasthan Electricity Regulatory Commission (Renewable Energy Certificate and Renewable Purchase Obligation Compliance Framework) Regulations, 2010
16. Repeal and Saving.
(1)Save as otherwise provided in these Regulations, provisions contained in regulation 5 of the RERC (Renewable Energy Obligation) Regulations, 2007 are hereby repealed.(2)Notwithstanding such repeal anything done or action taken or purported to have been done for the purpose of meeting RE obligation shall be deemed to have been done or taken under the corresponding provisions of these Regulations.(3)Any rights and liabilities arising out of the Regulation so repealed shall be settled within the framework of the repealed Regulations.[Substituted by Rajasthan Notification No. RERC/Secy./Regulations-116, dated 9.5.2016 (w.e.f. 23.12.2010).]
