Section 17 in The U.P. Electricity Regulatory Commission (Captive and Non-Conventional Energy Generating Plants) Regulations, 2009
17. Sale of Power.
(1)A Captive Generating Plant may enter into an agreement with the Distribution Licensee for sale of its surplus capacity based on 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 and relevant Regulations Such changes shall however be subject to approval of the Commission:Provided that the plant may also supply electricity to a consumer who is permitted open access as per provisions of Open Access Regulations.(2)The Distribution Licensee shall pay the transmission charges and/or wheeling charges for such supply, as may be determined by the Commission:Provided further that Distribution Licensee may require emergency assistance following an extensive failure in the system. Subject to technical feasibility, the Captive Generating Plant may, if requested by the Licensee, extend power supply from its Generating Station to the Licensee's system. In such circumstances, the tariff for such supply shall be mutually agreed.
