Section 9 in Delhi Electricity Regulatory Commission (Grant of Consent for Captive Power Plants) Regulations, 2002
9. Environmental and Pollution Clearance.
- The CPP has to abide by the emission standards set by the Union or State government. They will have to obtain all the required environmental and pollution clearances from the central or state pollution control authorities and submit proof of such clearance along with the application. The grant/renewal of consent for CPP shall be subject to such clearances.
