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State of Rajasthan - Section

Section 4 in Rajasthan Electricity Regulatory Commission (Renewable Energy Obligation) Regulations, 2007

4. Renewable Energy Obligation (RE Obligation).

(1)The RE Obligation shall be applicable on the electricity drawn from the CPP and through Open Access.
(2)RE Obligation for the minimum purchase of RE shall be as under;
(A)[ CPP & OA Consumers with total capacity of 10 MW & above: [Substituted by Notification No. RERC/Secy/Regulation-108, dated 30.5.2014.]
S.No. Year Obligation expressed as percentage of energyconsumption(%) excluding consumption met from hydro sources ofpower.
Non-Solar Solar Total
1 2014-15 7.5 1.5 9
2 2015-16 8.2 2 10.2
3 2016-17 8.9 2.5 11.4
[4 [Added by Notification No. RERC/Secy/Regulation-118, dated 7.6.2017.] 2017-18 9.50% 4.75% 14.25%
5 2018-19 10.25% 6.75% 17.00%]
(B)CPP & OA Consumers with capacity of 1MW and above, but less than 10 MW:
S.No. Year Obligation expressed as percentage of energyconsumption(%) excluding consumption met from hydro sources ofpower.
1 2014-15 9
2 2015-16 10.2
3 2016-17 11.4]
[4 [Added by Notification No. RERC/Secy/Regulation-118, dated 7.6.2017.] 2017-18 14.25%
5 2018-19 17.00%]
[Note: For the purpose of conversion of contract demand in MVA to capacity in MW, unity power factor shall be considered.] [Inserted by Notification No. RERC/Secy./Regulation-112, dated 18.3.2015.]
(3)The RE Obligation for a distribution licensee including deemed licensee shall be governed by the Rajasthan Electricity Regulatory Commission (Power purchase & procurement process of distribution licensee) Regulations, 2004