Section 35 in UPERC (Captive and Renewable Energy Generating Plants) Regulations, 2014
35. Purchase of Electricity by the Plant.
- Any person, who establishes, maintains and operates a Generating Plant, may purchase electricity from a Generating Company or Distribution Licensee in case his plant is not in a position to generate electricity to meet the requirement in the event of emergency or shut down or maintenance of the plant including supply to township housing the operating staff:Provided that in case of RE source based generating stations such purchase of electricity as agreed and declared in PPA, from a Distribution Licensee of the area in which the plant is located, shall be charged only on actual demand and energy purchased under appropriate category of the rate schedule of tariff. This shall apply only to those generators who have entered into PPA with the Distribution Licensee:Provided also that in case of purchase of power for purposes other than mentioned above, the generator may purchase electricity through a trader or a Generating Company or a Distribution Licensee other than Distribution Licensee of the area in which the plant is located at the rate as mutually agreed however, surcharge and additional surcharge besides other charges shall be payable as determined by the Commission:Chapter - 4 Common Terms and Conditions
