Section 27(2) in The U.P. Electricity Regulatory Commission (Captive and Non-Conventional Energy Generating Plants) Regulations, 2009
(2)The Generating Plant shall enter into a Power Purchase Agreement with the Distribution Licensee of the area in which the plant is located for a period of 20 years from the date of its commissioning, in line with the Model Power Purchase Agreement (hereinafter called Model PPA) available at Annexure-4 to these Regulations. The parties to the agreement may make plant/site specific changes in the Model PPA not inconsistent with the Act, these Regulations and other relevant Regulations. Such changes shall however be subject to approval of the Commission:Provided that all Power Purchase Agreements signed by the plants existing on the date of notification of these Regulations shall be modified by means of a supplementary agreement to remove any inconsistencies with these Regulations, if any.
