Section 11(a) in The U.P. Electricity Regulatory Commission (Promotion of Green Energy Through Renewable Purchase Obligation) Regulations, 2010
(a)it shall sell the electricity generated either -(i)to the distribution licensee(s) of the State, at a price not exceeding the pooled cost of power purchase of such distribution licensee (s);(ii)to any other licensee, open access consumer or a captive user in the State at a mutually agreed rate;(iii)to any person through power exchange.
