Section 3 in Delhi Electricity Regulatory Commission (Grant of Consent for Captive Power Plants) Regulations, 2002
3. General.
- (i) No person, other than those authorised to do so by the consent granted by the Commission or by virtue of exemption under these regulations or authorised to or exempted by any other authority under the Act or Electricity Act or Supply Act shall install or operate a captive power plant in the National Capital Territory of Delhi.Provided that CPP with a total installed capacity upto 25 kVA shall be exempted from the grant of consent and shall not be connected with the grid of the Board. CPP with capacity above 10 kVA and upto 25 kVA shall inform the Commission in writing about the installation of CPP as per Annexure-I within 30 days of its installation. CPP of capacity above 25 kVA shall follow the procedure for grant/renewal of consent for CPP as prescribed in regulation 4.(ii)The consent of the Commission or exemption as provided hereinabove shall be without prejudice to the compliance of any other law for the time being in force.(iii)Consent of the Commission shall be valid for a period upto 10 years from the date of issue of consent letter.(iv)The grant of consent for setting up of CPP shall be considered for a total installed capacity ordinarily not exceeding 200% of the sanctioned load. This limit of capacity shall not apply to CPP based on renewable energy sources and cogeneration plants.(v)For units of CPP proposed to be standby/stand-alone and not connected with the grid the CPP shall install inter-locking/change-over switch of proper rating to avoid parallel operation and damage to the Boards installation.(vi)For the CPP proposed to be run in parallel with the B09rd's system the following conditions shall apply:(a)CPP shall not be entitled to any compensation in the event of grid failure during interruptions in the Board's system and. it shall make suitable provisions to Isolate its installation to avoid any damage in the event of variation in the Board's system parameters.(b)The synchronisation with Board's system shall be at 11 kV or higher voltage level.(c)CPP shall procure and install equipment for interfacing with the Board's system such as transformers panels kiosk protection equipment meters and interlinking lines etc. from the point of generation to the Board's system. Amongst others, maintenance of the equipment shall also be undertaken by the CPP as per the specifications and technical requirements of the Board.(d)In the event of any grid sub-station/line of the Board requiring augmentation to absorb the CPPs power, this work shall be undertaken by the Board.(vii)The Board shall, within 15 days from the date of notification of these regulations in the official gazette, designate officers for the purpose of submission of copy of application for grant/renewal of consent for CPP to the Board and for issuing notice for unauthorized use of CPP areawise/districtwise and shall notify their designation, office address and the timing for submission of the application for grant/renewal of consent.
