Section 26 in The U.P. Electricity Regulatory Commission (Captive and Non-Conventional Energy Generating Plants) Regulations, 2009
26. Environmental and other Clearances.
(1)The Generating Plant shall abide by the emission standards, as the case may be, set by the Union/State Government and for that purpose it shall obtain all the required environmental and pollution clearances from the Central/State Pollution Control Authorities and submit copies of Clearance Certificates to the Commission.(2)The Generating Plant shall obtain necessary clearances from non-Conventional Energy Development Agency, U.P.
