Section 8 in Central Electricity Regulatory Commission (Power Market) Regulations, 2010
8.
Notwithstanding anything contrary contained in these Regulations, no person shall enter into or transact in any of the following types of contracts unless the same has been permitted to be so launched or introduced by the Commission in terms of notification issued in this behalf -(i)Derivatives Contracts;(ii)Ancillary Services Contracts(iii)Capacity ContractsProvided that the Commission shall, permit such contracts in the market from a date to be notified in this behalf, for ensuring reasonable prices of electricity and having regard to liquidity and volatility in the market, demand supply situation and other relevant factors.
