IN RE: CENTRAL ELECTRICITY REGULATORY COMMISSION Vs. STATE

JUDGEMENT

(1.) THE Commission notified the Central Electricity Regulatory Commission has notified (Terms and Conditions for Recognition and Issuance of Renewable Energy Certificate for Renewable Energy Generation) Regulations, 2010 (hereinafter referred to as 'REC Regulations') on 18.1.2010. By virtue of clause (1) of the Regulation 3 of the REC Regulations, this Commission has nominated the National Load Despatch Centre as the Central Agency to perform the functions under clause (2).

(2.) REGULATION 11 of the REC Regulations empowers the Commission to determine by order, based on the proposal in this regard from the Central Agency, the fees and charges payable by the eligible entities for participation in the scheme for, registration, eligibility of certificates, issuance of certificates, and other matters connected therewith. The relevant portion of the REC Regulations is extracted as under:

(3.) IN accordance with the said regulations, the Commission vide its order dated 21.9.2010 in Suo Motu Petition No. 230/2010 determined fees and charges for registration and issuance of RECs being levied by the Central Agency as under.