Section 4 in Rajasthan Electricity Regulatory Commission (tariff for Captive Power Plants) Regulations, 2007
4. Options for Sale of Power by CPP.
(1)The Captive Power Plant, after meeting requirement of captive use by its industrial unit, shall have option for sale of electricity available after fulfilling eligibility criteria of CPP;(a)to Distribution licensee within the state under different mode of commercial arrangements(b)balance, after meeting requirement at serial number (a); to third party, or to other than the distribution licensee within the State, through open access which shall be governed by RERC (Terms & Condition for Open Access) Regulations, 2004 (Open Access Regulations).(2)The CPP, shall convey its willingness to sale power to distribution licensee by giving at least 10 day's notice to choose either of the two options, viz.,(a)Firm power, (FP)(b)Non firm power, (NFP)Provided that:(i)The firm power will automatically get converted into Non firm power, if its conditionalities are not met but non firm power, whether contracted or not, will not be convertible to firm power unless there is agreement to sell firm power and corrective steps are taken and firm power conditionalities are restored for 24 Hrs, with advance notice.(ii)Supply of power, whether against FP or NFP contract, with a variation beyond +50% shall be treated like inadvertent supply but shall be interruptible/ stoppable.
