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[Cites 0, Cited by 0] [Section 4] [Entire Act]

NCT Delhi - Subsection

Section 4(f) in Delhi Electricity Regulatory Commission (Grant of Consent for Captive Power Plants) Regulations, 2002

(f)For capacity above 25 MW, consultation with the Authority is mandatory as per the Supply Act. Accordingly, Feasibility Report of the proposed project (in quadruplicate), as per the guidelines of the Authority, shall be submitted along with the application.
(ii)Fee Structure :