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[Cites 0, Cited by 0] [Section 3] [Entire Act]

NCT Delhi - Subsection

Section 3(iv) in Delhi Electricity Regulatory Commission (Grant of Consent for Captive Power Plants) Regulations, 2002

(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.