Section 10 in The U.P. Electricity Regulatory Commission (Captive and Non-Conventional Energy Generating Plants) Regulations, 2009
10. Generation from Captive Power Plants.
(1)A power plant shall qualify as a 'Captive Generating Plant', under Section 9 read with Section 2(8) of the Act and Rule 3 of The Electricity Rules, 2005.(2)It shall be the obligation of the Captive Users to ensure the captive consumption at the percentages mentioned in The Electricity Rules, 2005. In case the minimum percentage of captive use is not complied within any year, the entire electricity generated shall be treated as if it is a supply of electricity by a Generating Company.
