Section 10 in Delhi Electricity Regulatory Commission (Grant of Consent for Captive Power Plants) Regulations, 2002
10. Monitoring.
- The Board shall act as monitoring agency on behalf of the Commission to check the unauthorized use of CPP. The Board shall serve a 15-day notice to the user of such CPP at the site itself as per format enclosed in Annexure- V and shall report such cases to the Commission within 7 days from the date of issue of the said notice.
