Section 27(1) in The Delhi Electricity Regulatory Commission Comprehensive (Conduct Of Business) Regulations, 2001
(1)These regulations shall apply with the provisions of section 28 of the Act:(a)to determine the tariff for electricity, wholesale, bulk, grid or retail, as the case may be, in the manner provided in section 28 of the Act;(b)to determine tariff payable for the use of the transmission facilities in the manner provided in section 28 of the Act;(c)to regulate power purchase and procurement process of the transmission utilities and distribution utilities including the price at which the power shall be procured from the generating companies, generating stations or from other sources for transmission, sale, distribution and supply in the State;(d)to promote competition, efficiency and economy in the activities of the electricity industry to achieve the objects and purposes of the Act.
