Rajasthan Electricity Regulatory Commission (Renewable Energy Obligation) Regulations, 2007 1. Short title and commencement. 2. Definitions. 3. Applicability. 4. Renewable Energy Obligation (RE Obligation). 5. Payment of Renewable Energy surcharge for short fall in Obligation.
Rajasthan Electricity Regulatory Commission (Renewable Energy Obligation) Regulations, 2007
Published vide Notification No. RERC/Secy/Reg/66, dated 23.3.2007
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No. RERC/Secy/Reg/ 66. - In exercise of the powers conferred by section 86(1) (e) read with section 181 of the Electricity Act, 2003 (Act 36 of 2003) after previous publication, the Rajasthan Electricity Regulatory Commission makes the following Regulations, namely:
- Short title and commencement.- These regulations will be called the Rajasthan Electricity Regulatory Commission (Renewable Energy Obligation) Regulations, 2007 and will come into force from the date of their publication in the Official Gazette or 01-04-2007 whichever is later.
[2. Definitions. - (1) In these regulations unless the context otherwise requires;
(I) 'Captive Power Plants' or CPP shall have meaning as assigned in RERC (Tariff for CPP) Regulations, 2010.
[II. Renewable Energy or 'RE' is the energy generated from the Renewable Energy Sources defined in RERC(Renewable Energy Certificate and Renewable Purchase Obligation Compliance Framework)Regulations,2010 as amended from time to time and shall include cogeneration.]
[III. Capacity for the purpose of regulation 4(2)(A) and 4(2)(B) of these Regulations shall mean the aggregate Contract Demand for a person availing supply from CPP or Discoms or through Open Access or combination thereof.]
(2) All words & expressions appearing in these regulations shall bear the same meaning assigned to them in the following order:
(I) The RERC (CPP) Regulations, 2010
[(II)The Rajasthan Electricity Regulatory Commission (Terms and Conditions for Open Access) Regulations, 2016 as amended from time to time.]
(III) The Electricity Act, 2003.]
(3) 'Renewable Energy Surcharge' ('RE Surcharge') means the weighted average rate of renewable energy purchased by the distribution licensee.
(4) All words and expressions appearing in these regulations shall bear the meaning assigned to them in the following order:
(a) The RERC (Tariff for CPP) Regulations, 2007.
(b) The RERC (Terms and Conditions for Open Access) Regulations, 2004.
(c) The Electricity Act 2003.
- Applicability.- These Regulations will be applicable to the following;
(1) Distribution licensee including deemed licensee;
(2) Open access consumer;
(3) Captive Power Plant of installed capacity 1 MW and above.
- 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:
| S.No. | Year | Obligation expressed as percentage of energy consumption(%) excluding consumption met from hydro sources of power. | ||
| 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 | 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 energy consumption(%) excluding consumption met from hydro sources of power. |
| 1 | 2014-15 | 9 |
| 2 | 2015-16 | 10.2 |
| 3 | 2016-17 | 11.4] |
| [4 | 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.]
(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
- Payment of Renewable Energy surcharge for short fall in Obligation.- (1) Any short fall to meet the RE obligation shall be subject to payment of RE surcharge by the distribution licensee, open access consumer and Captive Power Plant. The payment of renewable energy surcharge shall be made to State Transmission Utility (STU).
(2) The surcharge collected by STU will be credited to a fund to be utilized for creation of transmission system infrastructure of Renewable Energy power plants.
(3) RE surcharge will be as notified by the Commission from time to time. For the year 2007-08 the RE surcharge shall be Rs. 3.59/kwh and shall continue until revised.
