Section 8 in Bihar Electricity Regulatory Commission (Renewable Purchase Obligation, its Compliance and REC Framework Implementation) Regulations, 2010
8. Captive and Open Access User(s) / Consumer(s).
- 8.1 The quantum of RPO mentioned in clause 4.1 shall be applicable to captive and open access user(s)/consumer(s) also.8.2Every Captive and Open access consumer(s) / user(s) shall have to submit necessary details regarding total consumption of electricity and purchase of energy from renewable sources for fulfillment of RPO on yearly basis on or before 30th April to the State Agency.8.3Captive and Open Access Consumer(s) / User(s) shall purchase renewable energy as stated in clause 4.1 of these Regulations. If the Captive user(s) and Open Access consumer(s) are unable to fulfill the criteria as specified in clause 7.2 of these Regulations the shortfall of the targeted quantum would attract payment of regulatory charge as pre clause 9.8.4Captive / Open Access consumer(s) / User(s) may fulfill its RPO through the renewable energy certificate as provided in clause 5 above.
