Section 39(f) in The U.P. Electricity Regulatory Commission (Captive and Non-Conventional Energy Generating Plants) Regulations, 2009
(f)The purchase of power by these plants under clause (e) or otherwise shall be charged for the maximum-recorded demand and the energy- at rate specified in the Schedule of retail Tariff corresponding to the declared load by the generator. No minimum consumption guarantee or other charges shall be levied on such generators. Excess load over and above the declared load shall be billed according to the provision of the relevant Schedule of Tariff specified by the Commission. This shall apply only to those generators who have commissioned the supply of power under the PPA with the Licensee.
