Section 4(2) in Central Electricity Authority (Furnishing of Statistics, Returns and Information) Regulations, 2007
(2)Generating companies-(i)Generating companies established by appropriate Governments;(ii)Independent Power Producers;(iii)Appropriate Governments responsible for generating electricity;(iv)Bhakra Beas Management Board;(v)Any person engaged in the business of generating electricity under the provisions of the repealed laws or any act specified in the Schedule;(vi)Damodar Valley Corporation.
