Section 6 in The U.P. Electricity Regulatory Commission (Promotion of Green Energy Through Renewable Purchase Obligation) Regulations, 2010
6. Obligated Entities.
- (6.1) Distribution Licensee :(6.1.1) Every distribution licensee shall, on a yearly basis on or before 51h March, submit to the State Agency under intimation to the Commission, the details of the estimated quantum of purchase from renewable energy sources for the ensuing year. The estimated quantum of such purchase shall be in accordance with clause 4. In the event of the actual cons; option being different from that approved by the Commission, the commitment towards renewable purchase quantum shall be deemed to have been modified to that extent in accordance with clause 4.(6.1.2) The distribution licensee shall submit quarterly status to the State Agency in respect of compliance of renewable purchase obligation in accordance with the procedure as referred to in clause 8.2.(6.1.3) The distribution licensee shall also submit a detailed statement to the State Agency under intimation to the Commission at the end of each year in respect of compliance of renewable purchase obligation.(6.1.4) Despite availability of power from renewable energy sources and certificates, if the distribution licensee fails to fulfill its commitment towards minimum purchase from renewable energy sources, it shall be liable to deposit amount into a separate fund as per clause 7.(6.2) Captive User and Open Access Consumer :(6.2.1) Every captive user and open access consumer shall have to submit in advance necessary details regarding total estimated consumption of electricity and the quantum of power proposed to be purchased from renewable energy sources for fulfilling its renewable purchase obligation. The details shall be submitted to the State Agency on a y early basis on or before 15th March under intimation to the Commission.(6.2 2) The captive user and open access consumer shall submit quarterly status to the State Agency in respect of compliance of renewable purchase obligation in accordance with the procedure as referred to in clause 8.2.(6.2.3) The captive user and open access consumer shall submit under affidavit a detailed statement in respect of compliance of renewable purchase obligation to the State Agency at the end of each year under intimation to the Commission.(6.2.4) Captive user and open access consumer shall purchase power from renewable energy sources in accordance with clause 4. They may also fulfill their renewable purchase obligation through purchase of certificates. If the captive user or open access consumer is unable to fulfill the minimum purchase criteria, then it shall deposit into a separate fund the amount as per clause 7.
