M/S. PEETHAMBRA GRANITES PRIVATE LIMITED Vs. NATIONAL LOAD DESPATCH CENTER AND MAHARASHTRA STATE LOAD DESPATCH CENTRE

JUDGEMENT

(1.) THE petitioner in the present petition filed under Regulations 3(4) and 14 of the Central Electricity Regulatory Commission (Terms and Conditions for recognition and issuance of Renewable Energy Certificate for Renewable Energy Generation) Regulations, 2010 (REC Regulations) has made prayer to direct National Load Despatch Centre (NLDC) to issue Renewable Energy Certificates (RECs) in terms of application for the month of May, 2012. By virtue of clause (1) of Regulation 3 of the REC Regulations, the Commission has nominated the National Load Despatch Centre as the Central Agency to perform functions under clause (2), which include issuance of Renewable Energy Certificates (RECs) under these regulations. The Central Agency has, after approval of the Commission, issued the detailed procedure in terms of clause (3). Regulation 5 of the REC Regulations lays down the criteria for registration of the eligible entity for issuance of RECs. In accordance with clause (1) of Regulation 5, a generating company engaged in generation of electricity from renewable energy sources (RE Generator) is eligible to apply for registration to the Central Agency for issuance of RECs on fulfilling the following conditions, namely:

(2.) REGULATION 7 of the REC Regulations which deals with issuance provides as under:

(3.) A Detailed Procedure approved by the Commission lays down the actual process of processing of applications for grant of RECs. Clause 7.1 of the Detailed Procedure is extracted below: