ministry of power

On 23-5-2023, the Ministry of Power notified the Electricity (Promoting Renewable Energy Through Green Energy Open Access) (Second Amendment) Rules, 2023 to amend the Electricity (Promoting Renewable Energy Through Green Energy Open Access) Rules, 2022. The provisions came into force on 23-5-2023.

Key Points:

  1. Earlier, the definition of “entity” was that any consumer who has contracted demand or sanctioned load of 100kW or more were recognized as an entity. The exception was for captive consumers who did not have any load limitation.

    Now, the definition of “entity” also says the limit of 100kW or more can be through a single connection or through multiple connections, located in same electricity division of a distribution licensee.

  2. Rule 5, First Proviso has also been revised which says any entity, either through single connection or through multiple connections aggregating 100 kW or more located in same electricity division of a distribution licensee, will be eligible to take power through Green Energy Open Access and there will be no limit of supply of power for the captive consumers taking power under the same Green Energy Open Access.

  3. Rule 9 has also been revised which talks about the surcharge which is not applicable when the electricity is produced from offshore wind projects, if the project is commissioned upto December 2032. Earlier, the projects which were covered by this provision were commissioned upto December 2025.

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