Section 11 in Rajasthan Electricity Regulatory Commission (tariff for Captive Power Plants) Regulations, 2007
11. Applicability of ABT.
- As compensation to CPP is linked to 'actual energy delivered' by CPP and not linked to 'energy schedules' furnished by CPP, the provisions of Intra state ABT Regulations as notified in the RERC (Intra state ABT) Regulations 2006 shall not be applicable to CPP. However, in case CPP is required to sell any or part of its capacity outside the State of Rajasthan then provisions of RERC (Intra-State ABT) Regulations 2006 shall be applicable to such CPP to the extent feasible.
