Section 19 in UPERC (Captive and Renewable Energy Generating Plants) Regulations, 2014
19. Purchase of Electricity.
- Any person, who establishes, maintains and operates a Generating Plant, may purchase electricity from a Generating Company or Distribution Licensee in case his plant is not in a position to generate electricity to meet the requirement in the event of emergency or shut down or maintenance of the plant including supply to township housing the operating staff:Provided that such purchase of electricity, from a Distribution Licensee of the area in which the plant is located, shall be charged under appropriate category of the rate schedule of tariff. This shall apply only to those generators who have entered into PPA with the Distribution Licensee:Provided also that in case of purchase of power for purposes other than mentioned above, the generator may purchase electricity through a trader or a Generating Company or a Distribution Licensee other than Distribution Licensee of the area in which the plant is located at the rate as mutually agreed however, surcharge and additional surcharge besides other charges shall be payable as determined by the Commission:Provided further that the tariff payable by a captive plant to a Distribution Licensee, in case of banking of energy, shall be as per Regulation 40(2) if that plant has an arrangement of banking of energy with such Distribution Licensee.
