IN RE: REVISED DETAILED PROCEDURES ISSUED UNDER THE CENTRAL ELECTRICITY REGULATORY COMMISSION (TERMS AND CONDITIONS FOR RECOGNITION AND ISSUANCE OF RENEWABLE ENERGY CERTIFICATE FOR RENEWABLE ENERGY GENERATION) REGULATIONS, 2010 Vs. STATE

JUDGEMENT

(1.) THE Commission notified the Central Electricity Regulatory Commission (Terms and conditions for recognition and issuance of Renewable Energy Certificate for Renewable Energy Generation) Regulations, 2010 on 14.1.2010 (hereinafter referred to as "the REC Regulations"). By virtue of clause (1) of the Regulation 3 of the REC Regulations, the Commission, vide order dated 20.1.2010, has nominated the National Load Despatch Centre as the Central Agency to perform the functions under clause (2). In accordance with the Regulation 3 (3) of the REC Regulations, the Central Agency submitted detailed procedures, which after consultation with stakeholders, was finalized and approved vide the Commission's order dated 1.6.2010 in File No. L -1/12/2010 -CERC.

(2.) THE Commission notified the first amendment to the REC Regulations on 29.9.2010 which necessitated corresponding changes in the detailed procedures. Accordingly, Central Agency submitted a proposal for amendment to the detailed procedures. The Commission after detailed analysis of the proposal, approved the amendment to the detailed procedures on 9.11.2010.

(3.) FUNCTIONS , ROLES AND RESPONSIBILITIES OF ENTITIES INVOLVED